Jaswinder Singh vs Deepak Ahuja
2023 Latest Caselaw 4986 P&H

                         243           CRM-A-2347-2019

                                       JASWINDER SINGH V/S DEEPAK AHUJA

                         Present       Mr. Sukhdev Singh, Advocate for
                                       Mr. Divyam Singh, Advocate
                                       for the pe oner.

                                       Mr. Sukhdev Singh, Advocate for
                                       Mr. Divyam Singh, Advocate for the respondent.

                                                ****

CRM-A-2347-2019

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)
                         21.04.2023                                              JUDGE
                         jyo -II




JYOTI
2023.04.24 14:53

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