CRMPM/1480/2020
2021 Latest Caselaw 1968 HP

Cr.M.P.(M) No. 1480 of 2020

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10.03.2021 Present: Mr. H.C. Sharma, Advocate, vice Mr.Sunil Chauhan,

Advocate, for the petitioner.

Cr.M.P.(M) No. 1480 of 2020

Respondent was duly served for 06.11.2020, but he

has not opted for his representation till date. Hence, he is

proceeded -ex-parte.

It is submitted on behalf of the petitioner that he is

permanent resident of Madras, Tamilnadu and had gone to his

permanent residence in August 2019 and in September 2019 he

was informed by his learned counsel regarding dismissal of

appeal by learned Sessions Judge, Solan, H.P., whereupon he

has instructed his learned counsel to apply for copy of the

judgment dated 21.08.2019 and when applicant came back

from Madras he contacted his learned counsel and after

consultation, it was found that certain other documents were

also necessary for briefing the counsel which were obtained in

the month of March 2020, but at that time petitioner was held

up in Madras due to Lockdown, on account of COVID-19

pandemic and thereafter revision petition was preferred on

22.06.2020.

I find that there is sufficient cause which prevented

the petitioner from filing the revision petition well in time.

Accordingly, delay in filing the revision petition is condoned.

Criminal Revision be registered.

Application stands disposed of.

Cr. Revision of 2021 (CR.RST/2486/20)

Bailable warrants in the sum of `30,000/- with one

surety in the like amount, returnable on 11.05.2021, to the

satisfaction of Arresting/Executing Officer, be issued to the

respondent. In addition to that, notice, through registered AD,

.

on taking steps within a week, be also issued to the respondent.

Record be also requisitioned.

                                                 (Vivek Singh Thakur)
                                                         Judge
    March 10, 2021
          (Purohit)




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