Ravinder Singh vs . Nandini Thapa & Connected ...
2023 Latest Caselaw 5182 HP

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Ravinder Singh Vs. Nandini Thapa & connected matters

Cr. Revision No.548 of 2022 a/w Cr. Revision Nos. 549, 550 and 551 of 2022

04.05.2023 Present: Mr.Vinod Chauhan, Advocate, vice Mr. Navlesh Verma, Advocate, for the petitioner, in all the petitions.

Mr. Janesh Gupta, Advocate, for the

respondent, in all the petitions.

Order dated 30.09.2022 has not been complied

with till date. Accordingly, interim protection granted to

the petitioner is hereby vacated. In other words, the

respondent shall be at liberty to have the judgment

executed, in terms whereof of, the petitioner has been

convicted and pendency of the present proceedings

cannot be used as a shield by the petitioner to subvert

the execution proceedings.

However, it is observed that in the event of the

petitioner depositing 50% of the cheque amount with the

Registry of this Court, he may make a prayer for

suspension of the sentence.

(Ajay Mohan Goel) Judge May 04, 2023 (Rishi)