Raj Agrawal vs Vishal Kelkar
2025 Latest Caselaw 1442 Chatt

Chattisgarh High Court

Raj Agrawal vs Vishal Kelkar on 24 January, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRR No. 112 of 2025

             RAJ AGRAWAL versus VISHAL KELKAR & ANR.
                                Order Sheet


24/01/2025         Mr. Malay Shrivastava, counsel for the applicant.
                   Ms. Prabha Sharma, Panel lawyer for the State.
                   Heard on IA No. 01/2025, an application for grant of
             interim relief/stay.
                   Learned counsel for the applicant submits that during
             the pendency of the instant revision the effect and operation
             of the impugned judgment of conviction and order of
             sentence dated 06.11.2024 passed by the First Additional
             Session judge, Khatghora, District- Korba, Chhattisgarh in
             Criminal Appeal No. 21/2022 .So far as compensation part of
             under Section 357(3) of the Code of Criminal Procedure,
             1973 by which the compensation of tune of Rs. 14,00,000/-
             has been awarded. Moreover, a non-bailable warrant has
             been issued by the concerned trial court against the applicant
             for non-compliance of the judgment Therefore, he prays for
             interim relief/stay.
                   I have perused the impugned judgment with utmost
             circumspection.
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                  Considering the facts and circumstances of the case,
         submission of counsel for the applicant, purely as an interim
         measure, it is directed that on deposition of 50% of the
         awarded amount before the concerned court by applicant
         within 30 days from today, execution of remaining amount
         shall remain stayed till further orders. It is further directed
         that after depositing the said amount , the concerned trial
         court shall recall the arrest warrant issued against the present
         applicant.
                  Issue notice to the respondents on payment of process

fee, as per rules.

Notice be made returnable within six weeks from today.

List this case after service upon the respondents.

sd/-

(Arvind Kumar Verma) JUDGE

alfiza