Notice vs Unknown
2021 Latest Caselaw 3474 HP

Cr. Revision No. 154 of 2021

3.8.2021 Present Mr. N.K. Thakur, Senior Advocate with Mr. Divya

.

Raj, Advocate, for the petitioner.

THROUGH VIDEO CONFERENCING Cr. Revision No. 154 of 2021 & CrMP No. 1310 of 2021

Notice, on taking steps within one week, returnable

within six weeks. Registry, while sending notice to the

respondent, may apprise her, that she can be provided legal aid

counsel, if she so desires, on the next date of hearing.

Learned counsel for the petitioner states that his

client has already paid Rs.40,000/- to the respondent and is

ready and willing to deposit some more amount.

In view of above, judgment dated 21.12.2020

passed by learned Sessions Judge, Kangra at Dharamshala (HP)

in Crl. Appeal (RBT) No. 69-G/X/20/2019 in case Raj Kumar

and others vs. Smt. Radha Sharma affirming order dated

2.9.2019 passed by learned Additional Chief Judicial

Magistrate;, Dehra in case titled as Radha Sharma vs. Sunny

Sharma, is stayed, subject to deposit of Rs.25,000/- within two

weeks, with the Registry of this Court.

CrMP No.1309 of 2021 Disposed of with a direction to the petitioner to file

the translated copy of the document(s) in issue, within four

weeks.

Copy dasti.

(Sandeep Sharma) Judge August 3, 2021 (vikrant)