DINESH CHANDER SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed order dtd. 2/5/2022 passed by learned Additional Sessions Judge (I), Una, District Una, H.P. in Criminal Revision No. 29/2021, whereby order dtd. 13/9/2021 passed by learned Chief Judicial Magistrate, Una in case RBT No.32-II-16/06, has been upheld.

(2.) Vide order dtd. 13/9/2001 learned trial court had rejected the prayer made by the petitioner to the effect that the orders directing him to furnish surety bond and to deposit expenses for defence witnesses required reconsideration even after having been affirmed by this court. In result the opportunity to lead defence evidence was also closed.

(3.) Petitioner assailed order dtd. 13/9/2021 passed by learned trial Court by filing Criminal Revision under Sec. 397 Cr.P.C. Learned Additional Sessions Judge (I), Una, District Una, dismissed the Criminal Revision filed by the petitioner vide order dtd. 2/5/2022, hence the present petition.