Himachal Pradesh High Court
Unknown vs Sanjay Chauhan V. Anurag Chauhan And Anr ... on 25 September, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sanjay Chauhan v. Anurag Chauhan and Anr a/w connected matters
.
Cr.Revision Nos. 101, 102, 103 and 104 of 2024
25.9.2024 Present: Mr. Bhup Singh Thakur and Ms. Heena Chauhan
Advocates, for the petitioner(s) in all the petitions.
Mr. Virender Singh Rathore, Advocate, for the
respondent(s), in all the petitions.
Cr.Revision Nos. 101, 102, 103 and 104 of 2024
Pursuant to NBWs issued in terms of order dated
5.9.2024, HC Chander Singh and Constable Bhupinder, PS
Kotkhai, District Shimla, Himachal Pradesh, have caused
presence of the petitioner.
Petitioner states that since he had gone to Chennai
to sell his Apple Crop, he could not come present in the court
despite notice. He further states that otherwise, he was under
impression that since he has already engaged a lawyer on his
behalf, his personal presence may not be required.
On account of aforesaid explanation rendered on
record by the petitioner, prayer made on his behalf for grant of
bail is allowed, subject to condition that he shall remain present
as and when directed by this Court.
Mr. B.S. Thakur, learned counsel appearing for the
petitioner states that in total, sum of Rs. 20.00 lakh was to be
paid by the petitioner in all the four cases in terms of judgment
of conviction and order of sentence recorded by the court below,
out of which, sum of Rs. 10.00 lakh already stands paid to the
respondent-complainant, whereas sum of Rs. 3.00 lakh is lying
deposited in the Registry of this Court. He states that today,
petitioner has brought four demand drafts of Rs. 50,000/- each
(Rs. 2.00 lakh in total) in the name of Registrar General of
.
Himachal Pradesh High Court. He states that since petitioner is
ready and willing to pay the compensation amount awarded by
the court below, amount lying deposited with the Registry of
this Court can be ordered to be released in favour of the
respondent and further four weeks' time may be given to
deposit the remaining amount.
rIn view of the above, aforesaid demand drafts
proposed to be deposited in the Registry may be accepted by the
Registry. Sum of Rs. 3.00 lakh alongwith sum of Rs. 2.00 lakh,
proposed to be deposited is ordered to be released in favour of
the respondent by remitting the same in his saving bank
account, detail whereof shall be furnished within one week.
As prayed, list this matter after four weeks,
enabling the petitioner to pay the balance amount, failing which
this Court shall be constrained to decide the petitions on their
own merits.
List on 4.11.2024, on which date, petitioner shall
remain present in the Court.
CrMP No. 4000 of 2024 in Cr.R. No. 101 of 2024
CrMP No. 4001 of 2024 in Cr.R. No. 102 of 2024
CrMP No. 4002 of 2024 in Cr.R. No. 103 of 2024
CrMP No. 4003 of 2024 in Cr.R. No. 104 of 2024
Since pursuant to NBWs issued in terms of order
dated 5.9.2024, police has caused the presence of the
petitioner, above mentioned applications have become
infructuous and same are disposed of accordingly.
CrMP No. 4012of 2024 in Cr.R. No. 101 of 2024
CrMP No. 4013 of 2024 in Cr.R. No. 102 of 2024
CrMP No. 4014 of 2024 in Cr.R. No. 103 of 2024
CrMP No. 4015 of 2024 in Cr.R. No. 104 of 2024
.
Since vide aforesaid order, prayer made by the
applicant/petitioner for grant of bail, has been allowed, present
applications are disposed of as having become infructuous.
September 25, 2024 (Sandeep Sharma),
manjit Judge
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