CR.R/92/2021
2021 Latest Caselaw 2763 HP

Cr.R No. 92 of 2021

27.4.2021 Present: Mr. Y.P. Sood, Advocate, for the petitioner.

.

(Through Video Conferencing)

Notice, returnable within six weeks, on taking steps

within one week.

Cr.MP No. 744 of 2021

Notice in the aforesaid terms. Reply, if any, on or

before the next date of hearing. In the meantime, substantive

sentence imposed by the learned courts below shall remain

suspended, subject to applicant's depositing compensation amount,

within eight weeks and furnishing personal bonds in the sum of Rs.

25,000/- (rupees twenty five thousand only) with one surety of the like

amount to the satisfaction of the trial Court within a period of six

weeks.

CrMP No. 745 of 2021

The application is disposed of with direction to the

applicant/petitioner to file certified copy of the judgment passed

by the learned trial Court within the aforesaid period.

Copy dasti.

            27th April, 2021                                (Sandeep Sharma),
               manjit                                             Judge