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Judgment
Anoop Chitkara, J
None has appeared on behalf of respondent No. 2.
Given above, Ms. Shru Rathour, Advocate is appointed as legal aid counsel on behalf of respondent No. 2. Legal Aid Counsel has gone through the file of this Court.
Aggrieved by direc on to furnish bank guarantee or FDR for a sum of Rs. 4,25,000/- at the me of appeal which was filed against the convic on in favour of complainant-respondent No.2, the convict had come up before this Court by filing the present pe on way back on 23.04.2018. For five years, the small ma er is pending.
The nature of this Court proposes to pass will put an end to this ma er.
The Appellate Court is requested to decide the criminal appeal itself by 31.07.2023 and there shall be no necessity to comply with the order regarding deposit of Rs. 4,25,000/-. This order is subject to the condi on that the pe oner/convict shall not seek any adjournment. In case, she seeks adjournment, the trial Court shall proceed further by appoin ng a legal aid counsel in this regard. Even respondent No. 2 is requested not to seek any adjournment.
The present pe on stands disposed of. Legal aid counsel to communicate this order to respondent No. 2 by wri ng a registered le er. Legal aid counsel shall be en tled to fee as per legal aid rules. All pending miscellaneous applica ons, if any, stand disposed of.