CR.R/63/2021
2021 Latest Caselaw 3241 HP

Cr. Revision No. 63 of 2021

26.07.2021 Present: Mr. Jaidev Thakur, Advocate, for the petitioner, through

.

Video Conferencing.

None for the respondent.

Respondent stands duly served, but, there is no

representation on his behalf.

Learned counsel for the petitioner submits that matter has

been settled with respondent by making payment to him directly and

therefore, amount of compensation has not been deposited by petitioner

in compliance of order dated 25.03.2021.

Be that as it may, there is nothing on record to

substantiate the submissions made by learned counsel for petitioner

under instructions of petitioner. Respondent has not come forward to

endorse the same. In absence of any material to substantiate the plea of

petitioner, the judgments impugned herein are in force and for which

petitioner has to undergo simple imprisonment and also to pay amount

of compensation.

Faced with aforesaid situation, learned counsel for

petitioner seeks adjournment to take appropriate steps on behalf of

petitioner for pursuing the respondent to come forward to endorse the

plea of settlement taken on behalf of petitioner.

On his request, adjourned for 7th September, 2021.

             July 26, 2021                                    (Vivek Singh Thakur)
                   (ms)                                             Judge