CR.R/104/2021
2021 Latest Caselaw 2812 HP

Criminal Revision No.104 of 2021

06.05.2021 Present: Mr. Ajay Kumar Lahota, Advocate, for the

.

petitioner.

(through video conferencing).

Cr.MP(M) No.862 of 2021

By way of this application, a prayer has been

made for condonation of delay in filing the revision.

However, as per report of the Registry, in view of the

orders of Hon'ble Supreme Court of India, dated

05.03.2020, qua calculation of limitation during Covid-

19 Pandemic, the petition has been filed within

limitation. Accordingly, this application is disposed of,

by observing that no order is required to be passed on

the same, as the appeal is within limitation.

Application stands disposed of.

Criminal Revision No. 104 of 2021

Issue notice to the respondent, returnable for

21.06.2021, on steps being taken within two weeks.

Cr.MP No.825 of 2021

This is an application for suspension of

sentence. Since the main petition is pending

adjudication before this Court and there are arguable

points in the revision, in these circumstances,

operation of judgments passed by the learned Courts

below as also the substantive sentence imposed upon

.

the applicant/petitioner shall remain suspended,

subject to the applicant/petitioner depositing 50% of

the compensation amount in the learned Trial Court

within a period of six weeks and furnishing personal

bond in the sum of Rs.50,000/- with one surety in the

like amount to the satisfaction of the learned Trial

Court within the same period, with an undertaking

therein that the applicant shall appear in the Court as

and when directed and shall surrender to serve out

the sentence imposed, in case his revision is ultimately

dismissed. The application stands disposed of

accordingly.

Cr.MP No.826 of 2021

The application for the reasons stated

therein is allowed. Consequently, the applicant, at this

stage is exempted from filing certified copy of the

judgment passed by learned Trial Court. The same,

however, be filed within four weeks. The application is

accordingly disposed of. Copy dasti.

(Ajay Mohan Goel) Judge May 06, 2021 (Rishi)