STATE OF J&K Vs. ARJUN SINGH

JUDGEMENT

(1.) CONCR No.46/2017 1. The applicant/petitioner has filed the instant application seeking condonation of 536 days delay in filing the Criminal Acquittal Appeal against the judgment dtd. 30/7/2015 passed by the learned Special Judge Anti Corruption, Jammu whereby the respondent has been acquitted.

(2.) It is stated in the application that the judgment was announced on 30/7/2015 and the application for issuance of certified copy of judgment was filed on 3/8/2015, which was issued on 6/8/2015. It is further stated that the matter was taken up with the Law Department for the grant of sanction letter, which was accorded for filing of appeal vide Government Order No.790- (ACQ) of 2016 dtd. 25/2/2016. The sanction was accorded in the name of Sh. Parshotam Sharma AAG, however, meanwhile Sh. Parshotam Sharma, ceased to be the AAG, as such the matter was again taken up with Law Department. The Law Department issued Corrigendum to Government on 27/6/2016, in the name of Smt. Seema Khajuria, Sr. AAG to file the afore-titled acquittal appeal.

(3.) Heard learned counsel for the parties and perused the record.