Anil Chopra vs State of Punjab and another

SUDIP AHLUWALIA, J. (ORAL)

Mr. Harish Sharma, Advocate has put in appearance on behalf of respondent No.2 and filed his Power of Attorney today in the Court; Be kept on

record.

It transpires that date of hearing arguments fixed in the Ld. Appellate Court happens to be 20th of this month itself.

In view of the undertaking given on behalf of the petitioner earlier on 13th March, 2018 to the effect that no adjournment of hearing from his side

would be sought for in the Ld. Appellate Court, the matter is conditionally disposed off with a direction that the Ld. Appellate Court shall hear the

appeal on the date it is fixed now, and may thereafter take it up on a top priority/day-to-day basis if so warranted without granting any unnecessary

adjournment to the appellant's side, and shall endeavour to finally dispose off the appeal as expeditiously as possible and preferably within a month

from the date of communication of this order.

With the above observations, the direction of the Ld. Appellate Court upon the appellant to deposit 15% of the compensation amount in lieu of

suspension of his sentence as prayed for is set aside, and the petitioner is ordered to be released on an interim bail to the satisfaction of the

concerned Area Magistrate, Ludhiana. In the event of any dilatory tactics being adopted on his behalf before the Ld. Appellate Court, the said Court

shall be entitled to order cancellation of his interim bail forthwith.