Roshan Lal vs . Chet Ram & Anr.
2023 Latest Caselaw 17924 HP

Roshan Lal vs. Chet Ram & anr.

Cr. Revision No.581 of 2023

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10.11.2023 Present: Mr. Mohan Sharma, Advocate, for the petitioner.

Mr. Prashant Sen, Deputy Advocate General, for the respondent-State.

The objection No.3 is regarding the fact that right

margin of even number pages of judgment of learned

Trial Court is insufficient, the same is too dim and the

same is not readable. However, it is a certified copy

supplied by the learned Court, over which the applicant

has no control, therefore, the objection is overruled.

Cr. Revision No.581 of 2023

Notice. Mr. Parshant Sen, learned Deputy

Advocate General, appears and waives service of notice

on behalf of respondent No.2. He prays for and is

granted three weeks' time to file reply.

Issue notice to respondent No.1, returnable

within a period of four weeks on taking steps within a

period of one week.

Record of the learned Trial Court be

requisitioned.

CRMP No.4216 of 2023

Notice in the aforesaid terms. Reply be filed

within a period of three weeks.

In the meantime, keeping in view the fact that

applicant was on bail and he has been convicted for the

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offence punishable under Section 138 of Negotiable

Instruments Act, which offence is bailable in nature. It

is ordered to be stayed, subject to furnishing of personal

and surety bonds in the sum of Rs.1,00,000/- to the

satisfaction of learned Trial Court and undertaking to

appear and receive sentence in case of dismissal of the

appeal and deposit of 30% of the fine amount within

one month.

CRMP No.4217 of 2023

The application stands disposed of with the

direction to the applicant/petitioner to file certified

copy of judgment dated 23.02.2023 within a period of

four weeks.

(Rakesh Kainthla)

Judge

November 10, 2023 (veena)