Narinder Kumar vs . Ajit Singh & Anr.
2023 Latest Caselaw 16053 HP

Narinder Kumar Vs. Ajit Singh & anr.

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Cr. MP(M) No. 2439 of 2023

11.10.2023 Present: Mr. Vinod Thakur, Advocate, for the appellant/applicant.

Mr. Ishan Sharma, Advocate, for respondent No. 1.

Mr. Tejasvi Sharma and Mr. H.S. Rawat, Addl. AGs, for respondent No. 2.

Service is complete.

Keeping in view the factual position, as

mentioned in the application, which is duly supported by

an affidavit, delay of 19 days' in filing the present appeal is

ordered to be condoned. The application stands disposed of.

Cr.MPMST No. 2978 of 2020

Vide order of even date, passed in Cr.MP(M)

No. 2439 of 2023, delay in filing the appeal has been

ordered to be condoned.

Keeping in view the fact that judgment of

acquittal has been passed by the learned Sessions Judge,

Hamirpur, as such, requisite leave to appeal is granted to

the applicant. The application is, thus, disposed of.

Cr. Appeal No. ___________

Be registered.

There are certain arguable points in the

appeal, as such, the same is admitted for hearing.

Call for the records.

Respondent No. 1 is directed to furnish

.

requisite bail bonds, in the sum of Rs. 25,000/- with one

surety, in the like amount, to the satisfaction of the learned

trial Court, by giving an undertaking to surrender before

the learned trial Court, in case of ultimate acceptance of the

appeal, before this Court. Needful be done within four

weeks.

r Report of compliance of this order, be called

from the learned trial Court, for the next date of hearing.

List on 6.12.2023.

(Virender Singh) Judge October 11, 2023

(kalpana)