UNION TERRITORY OF J&K Vs. JAVID AHMAD SHAH

JUDGEMENT

(1.) These are the applications filed on behalf of Union Territory of J&K seeking condonation of delay of 145 days and 70 days respectively in filing appeals. Both the applications are allowed on the grounds urged therein. Delay is thus, condoned and the main appeals are taken on board for final consideration. CrlM No. 975/2022 and CrlM No. 964/2022 are disposed of accordingly.

(2.) By way of this common judgment both the appeals are proposed to be disposed of as both the impugned orders arise out of the same case.

(3.) Through the medium of the above titled appeals, appellant-UT of J&K seeks setting aside the orders dtd. 11/2/2022 and 26/2/2022 (hereinafter referred as 'impugned orders') passed by the Learned Special Judge (Designated Court for UAPA cases Under NIA Act) Anantnag, where-under bail has been granted in favour of the respondents herein, in two separate applications arising out of same case registered vide FIR No. 68/2021 at Police Station Devsar, for the commission of offence punishable under Sec. 13 of Unlawful Activities (Prevention) Act (UAPA).