CR.R/264/2020
2021 Latest Caselaw 3482 HP

Cr. Revision No. 264 of 2020

3.8.2021 Present Mr. Deva Nand Sharma, Advocate, for the

.

petitioner.

Mr. Sudhir Bhatnagar and Mr. Desh Raj Thakur, Additional Advocates General with Mr. Narinder Thakur, Deputy Advocate General, for the

respondent-State.

THROUGH VIDEO CONFERENCING

Bail bonds stand furnished by the petitioner in

terms of order dated 25.11.2020, whereas, certified copy of the

trial court judgment has not been filed in terms of order of same

date passed in CrMP No. 1589 of 2020.

Learned Counsel appearing for the petitioner prays

for and is granted three weeks time to file the certified copy of

the learned trial Court judgment.

(Sandeep Sharma)

Judge August 3, 2021 (vikrant)