Roshan Lal & Another vs . Amarjeet Singh & Others
2023 Latest Caselaw 18146 HP

Roshan Lal & Another Vs. Amarjeet Singh & Others

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                                         Cr. Appeal No.                 of 2023





20.11.2023   Present:        Ms. Richa Sharma, Advocate, vice Ms.

Suman Thakur, Advocate for the appellants. Mr. Vipul Sharda, Advocate for respondents No.1 to 4.

Ms. Avni Kochhar Mehta, Deputy Advocate General, for respondent No.5. r Cr.MP(M) No.2362 of 2023.

Applicants have sought the leave to appeal

against the judgment of acquittal dated 20.5.2023, passed

by the Court of learned Chief Judicial Magistrate, Una,

District Una.

Since, the application seeking leave to

appeal has been filed, after prescribed period of limitation,

as such, the present application has been filed for

condonation of delay.

The delay, as per the application, is only 21

days. The reason for not filing the appeal within time, has

been mentioned in para 2 of the application, which is duly

supported by the affidavit of the applicant.

Considering the said fact, the application is

allowed and the delay, in filing the application, seeking

leave to appeal, is condoned.

Cr.MP(M) No.2361 of 2023.

.

Heard. Leave to appeal is granted. Let the

appeal be registered. The application stands disposed of.

Criminal Appeal No. of 2023.

Admit. List, as per its turn.

Respondents No.1 to 4 are directed to

furnish personal bonds in the sum of Rs.25,000/- with one

surety in the like amount, to the satisfaction of learned

Chief Judicial Magistrate, Una, District Una, H.P., with the

undertaking that in the event of final dismissal of the

appeal, they will surrender before the learned trial Court to

serve the remainder substantive sentence.

(Virender Singh) Judge November 20, 2023(ps)