Cr. Revision No.8/202 vs Unknown
2021 Latest Caselaw 562 HP

Cr. Revision No.8/2021

08.01.2021 Present:

.

Mr. Prashant Sharma, Advocate, vice Mr. Amit Vaid, Advocate, for the petitioner.

Through video conferencing.

Cr. Revision No.8/2021

Admit.

Issue notice to the respondent, returnable for 5.3.2021, on taking

steps within a week.

List for final hearing on 5.3.2021.

Record be called for.

Cr.MP No.43/2021

During the pendency of the appeal, operation and execution of

judgment dated 3.9.2020, passed by learned Additional Sessions Judge-

II, Una, District Una, H.P, in Criminal Appeal No.19/2020, titled as

Saroj Rani and another vs. Shri Chanchal Kumar, shall remain stayed.

Application stands disposed of.

Cr.MP No.44/2021

The application, for the reasons stated therein, is allowed.

Consequently, the applicant-petitioner, at this stage, is exempted from

filing the typed/ translated copies of the documents, annexed to the writ

petition. The same, however, be filed before the next date of hearing.

The application stands disposed of.

                                                                    (Anoop Chitkara)
                    January 8, 2021 (KS)                                 Judge