CR.R/99/2021
2021 Latest Caselaw 3480 HP

Criminal Revision No.99 of 2021

03.08.2021 Present: Mr. T.K. Verma, Advocate, for the petitioner.

.

Mr. Yoginder Thakur, Advocate, for the respondent.

(through video conferencing).

Mr. T.K. Verma, learned counsel for the

petitioner, submits that despite their best endeavour,

the petitioner is not coming forth for imparting

instructions. Learned has also written a Registered

Letter to the petitioner, copy thereof is shown by

learned counsel for the petitioner and on these

grounds, he submits that he may be permitted to

withdraw this Power of Attorney.

Having perused the Registered Letter shown

by learned counsel for the petitioner, which is ordered

to be taken on record, the prayer of learned counsel,

for withdrawing as Counsel for the petitioner, is

allowed.

As per report of the Registry, the conditions

imposed upon the petitioner while suspending the

sentence, have not been complied with.

In this view of the matter, protection

granted to the petitioner, vide order dated 30.04.2021,

is hereby revoked. In other words, pendency of this

.

petition shall not come in the way of the respondent to

have the judgment passed by learned Courts below

executed in letter and spirit.

Let, bailable warrant in the sum of

Rs.25,000/- with one surety in the like amount be

issued against r the petitioner, returnable for

06.09.2021.

(Ajay Mohan Goel) Judge August 03, 2021

(Rishi)