Priyanka Garg vs Vinod Kumar
2023 Latest Caselaw 4714 P&H

                         273           CRM-A-295-2020

                                       PRIYANKA GARG VS VINOD KUMAR


                         Present       Mr. Dinesh Maurya, Advocate for
                                       Mr. G.S. Sandhu, Advocate
                                       for the pe oner.

                                       Mr. Paras Jagga, Advocate
                                       for the respondent.

                                                ****

CRM-A-295-2020

Leave granted.

Main appeal

ADMIT.

List for final hearing on its own turn as per its queue.

There is no need to furnish bonds by the respondent, in the event of reversal

of acqui al, the respondent to surrender and comply with the direc ons of the this court.

It is clarified that the pendency of this appeal shall not be construed against

the accused in any manner whatsoever.

                                                                             (ANOOP CHITKARA)
                         19.04.2023                                              JUDGE
                         jyo -II




JYOTI
2023.04.20 08:45

I attest to the accuracy and integrity of this order/judgment.