M/S Shadi Ram Roshan Lal vs M/S Sewa Ram Ram Niwas And Another
2024 Latest Caselaw 20618 P&H

Punjab-Haryana High Court

M/S Shadi Ram Roshan Lal vs M/S Sewa Ram Ram Niwas And Another on 20 November, 2024

                   230                CRM-A-432-2024

                   M/S SHADI RAM ROSHAN LAL V/S M/S SEWA RAM RAM NIWAS AND ANOTHER

                   Present:           Mr. Sukesh Kumar Jindal, Advocate and
                                      Mr. Chandeep Singh, Advocate
                                      for the applicant.

                                                 ***

Counsel appearing for the applicant submits that the present applica on was

filed against acqui al in the year 2024 and he has a very good case on merit.

Mr. R.D. Gupta, Advocate has put in appearance on behalf of the respondents

and filed power of a orney, which is taken on record and submits that the judgment of

acqui al is well reasoned and leave to appeal should not be granted. He further submits

that in case, this Court grants leave to appeal and admit the main appeal, its turn will not

come for hearing for decades, as such pendency of the appeal may be treated in-

consequen al for the respondent.

Leave to appeal granted.

Counsel for the respondents submits that respondent No.2 be exempted from

furnishing bail bonds/surety bonds before the concerned trial Court or Chief Judicial

Magistate. He undertakes to surrender before the majesty of Court as and when this Court

directed to do so or in case of reversal of the judgment.

Given such undertaking, there shall be no need to furnish bail bonds/surety

bonds by the respondent.

Main appeal

Admit.

List for final hearing on its own turn as per its queue following the roster of NI

Act.

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

accused-respondent in any manner whatsoever.

(ANOOP CHITKARA) JUDGE 20.11.2024 Jyo Sharma

authenticity of this order/judgment High Court, Sector 1, Chandigarh