Himachal Pradesh High Court
Devi Ram vs . State Of H.P. & Anr. on 4 December, 2025
Devi Ram vs. State of H.P. & anr.
Cr.MP(M) No. 2619 of 2025 .
04.12.2025. Present: Mr. H.S.Rangra, Advocate, for applicant/ petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the non-applicant/respondent No.2.
Mr. Jai Dev Thakur, Advocate, for respondent of No.2.
Cr.MP(M) No. 2619 of 2025.
rt Learned counsel for the respondent No.2, under instructions, submits that he does not want to file any reply to the application and he has no objection in case the present application is allowed.
In view of above, the present application is allowed and the delay of 9 days' in filing the revision petition is ordered to be condoned.
Application stands disposed of.
Cr. Revision of 2025(Filing No. Cr.R.No.9361 of 2025) Since, the delay in filing the revision petition has been ordered to be condoned vide order passed in Cr.MP(M) No. 2619 of 2025, hence, the revision and application be registered.
Learned counsel appearing on behalf of respondent No.2, under instructions, submits that the matter has been compromised between the parties.
In view of above, petitioner is directed to deposit 7.5% of the cheque amount before the Member Secretary, H.P. ::: Downloaded on - 06/12/2025 00:46:30 :::CIS Legal Services Authority, Kasumpti, Shimla, as per the the .
judgment of Hon'ble Supreme Court in Sanjabij Tari vs. Kishore S.Brocar and Anr. (2025) SCC Online SC2069.
(Rakesh Kainthla) Judge 04th December, 2025.
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of rt ::: Downloaded on - 06/12/2025 00:46:30 :::CIS