Himachal Pradesh High Court
Rajinder Singh vs . Het Ram on 11 January, 2024
Author: Virender Singh
Bench: Virender Singh
Cr. MMO No.37 of 2024 11.01.2024 Present: Mr. B.N. Sharma & Ms. Mamta K. Bhatwan, Advocates, for the petitioner.
Notice be issued to the respondent for 25th April, 2024, on taking steps within a week.
of Cr.MP No. 203 of 2024.
rt Notice in the aforesaid terms. List on the date already fixed.
Since, the primary purpose of Section 82 Cr.PC, is to secure the presence of the accused, as such, the applicant-accused is directed to appear before the learned trial Court, by moving appropriate application for bail, subject to the condition that he will deposit 30% of the cheque amount, before moving the application. Till the disposal of the application, the operation of order dated 17.11.2023, passed in Complaint No.35 of 2020, titled Het Ram Vs. Rajinder Singh, by Judicial Magistrate First Class, Karsog, District Mandi, H.P., is ordered to be stayed.
Cr.MP No.204 of 2024.
The application is disposed of with a direction to the applicant-petitioner to file typed copy of the Annexures, in issue, as and when directed by the Court to do so.
(Virender Singh) Judge January 11, 2024(ps) ::: Downloaded on - 11/01/2024 20:36:38 :::CIS