Deepak And Others vs State Of Haryana
2023 Latest Caselaw 17865 P&H

                                                       Neutral Citation No:=2023:PHHC:132891




                                                              2023:PHHC:132891

     219 IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                   HARYANA AT CHANDIGARH

                                                   CRA-S-2090-2019 (O&M)
                                                  Date of Decision: 12.10.2023


Deepak and others                                     ... Appellants
                                     Versus
State of Haryana                                      ... Respondent


CORAM: HON'BLE MR. JUSTICE VIVEK PURI


Present:     Mr. N.A. Khan, Advocate for the appellants.

             Mr. Surinder Kumar Dagar, DAG, Haryana.

Vivek Puri, J. (Oral)

1. Appellants have assailed the judgment of conviction dated

17.09.2018 and the order of sentence dated 20.09.2018 passed by the learned

trial Court vide which they have been convicted under Section 498-A of the

Indian Penal Code and directed to be released on probation of good conduct.

2. In terms of the order dated 23.08.2023 passed in CRM-22243-

2019, the application for condonation of delay was allowed subject to the

condition that the applicants shall deposit a sum of Rs.10,000/- in Poor

Patients Welfare Fund, PGIMER, Chandigarh, within a period of 2 weeks.

3. Learned counsel for the applicants/appellants submit that the

costs to the tune of Rs. 10,000/- have not been deposited till date.

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4. The application for condonation of delay was allowed subject to

the condition of deposit of costs, but the same have not been deposited.

5. Consequently, the instant appeal stands dismissed.

12.10.2023                                            (VIVEK PURI)
renubala                                                 JUDGE

             Whether speaking/reasoned:        Yes/No
             Whether reportable;                    Yes/No

Neutral Citation No:=2023:PHHC:132891

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