Gurpreet Singh vs Sarbjeet Kaur
2021 Latest Caselaw 1499 Ori

                     CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                   CRLREV No.388 of 2020

                            Gurpreet Singh                      ...     Petitioner
                                               - Versus -
                            Sarbjeet Kaur                       ...     Opp. Party

                                                   ORDER

05. 05.02.2021 In the wake of the pandemic Covid-19, the case is taken up through V.C.

Heard.

Admit.

Issue notice to the sole opposite party on the question of admission by registered post with A.D. making it returnable within three weeks. Requisites shall be filed within a week hence.

Photocopy of the L.C.R. be called for which must reach this Court by the next date.

List this matter on 8th March, 2021.

.......................

S.Pujahari, J.

                          I.A. No.450 of 2020
06. 05.02.2021            Heard.
                          Realization    of    compensation      amount      under    the
                 impugned     judgment        in   1.C.C.   No.478    of     2013    (T.R.

No.175/2015) passed by the learned Civil Judge (Junior Division)-cum-J.M.F.C., Rourkela shall remain stayed till disposal of the criminal revision subject to the petitioner depositing an amount of Rs.1,50,000/- (rupees one lakh fifty thousand) before the court below in the shape of an Account

Payee Bank Draft drawn in the name of opposite party- complainant within six weeks hence.

Needless to say that on deposit of the aforesaid amount by way of Account Payee Bank Draft, the same shall be handed over to the opposite party-complainant keeping sufficient security and also undertaking to refund the said amount with interest as payable in the event the petitioner succeeds in the present criminal revision.

Accordingly, the I.A. stands disposed of.

..........................

S.Pujahari, J.

                          I.A. No.449 of 2020
07. 05.02.2021            Heard.

On consideration of the facts and submissions made, this Court directs that the petitioner be released on bail in

1.C.C. No.478 of 2013 (T.R. No.175/2015) on his furnishing a bail bond of Rs.20,000.00 (Rupees twenty thousand) with one solvent surety for the like amount to the satisfaction of the Court in seisin over the matter provided he has deposited the amount as ordered to stay realization of compensation.

Failure to deposit the amount directed shall expose the petitioner to the peril of undergoing the sentence imposed.

Accordingly, the I.A. stands disposed of. The parties may utilize the copy of this order as per the High Court's Notice No.4587 dated 25.03.2020.

..........................

S.Pujahari, J.

DA