Karamjeet Kaur vs Kuldeep Kaur
2024 Latest Caselaw 20629 P&H

Punjab-Haryana High Court

Karamjeet Kaur vs Kuldeep Kaur on 20 November, 2024

                   226-A              CRM-A-615-2020

                   KARAMJEET KAUR V/S KULDEEP KAUR

                   Present:           Ms. Gurnam Kaur Turka, Advocate
                                      for the applicant.

                                                 ***

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

filed against acqui al in the year 2019 and she has a very good case on merit.

Mr. Vijay Lath, Advocate has put in appearance on behalf of the respondent and

filed Vakalatnama, 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 respondent submits that he 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