CR.R/125/2020
2021 Latest Caselaw 2527 HP

Cr. Revision No. 125 of 2020

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31.03.2021 Present: Mr. G.R. Palsra, Advocate, for the petitioner.

None for respondent No.1.

Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.2.

Cr.M.P. No. 530 of 2021

For the reasons stated in the application, time to

furnish bail bonds and deposit the amount in compliance of

order dated 05.03.2020 is extended up to 15.05.2021.

It is made clear that non compliance of the

aforesaid order shall result into automatic vacation of interim

protection granted to the petitioner.

Application stands disposed of.

Cr.M.P. No. 526 of 2020

For the reasons set out in the application, same is

allowed. At this stage, petitioner is exempted from filing

certified copy of the judgment dated 01.05.2019, passed by

learned Additional Chief Judicial Magistrate, Court No.1, Mandi,

H.P., subject to filing certified copy of the same, within a period

of four weeks.

Application stands disposed of.

Copy dasti on usual terms.

(Vivek Singh Thakur) Judge March 31, 2021 (Purohit)