Himachal Pradesh High Court
Surender Kumar vs . State Of H.P. on 3 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Surender Kumar vs. State of H.P. .
Cr. Revision No.590 of 2022 03.11.2022 Present Mr. Richa Sharma, Advocate, for the petitioner.
Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
Cr. MP(M) No.2384 of 2022 Since the accompanying criminal revision petition is within limitation, present application is dismissed as having rendered infructuous.
Cr. Revision No.590 of 2022 Admit.
Notice. Mr. Narender Guleria, learned Additional Advocate General, appears and waives post admission notice on behalf of the respondent-State. Record of learned court below be called for.
List in due course.
Cr. MP No.3342 of 2022This is an application for suspension of the sentence and releasing the petitioner on bail. It has been submitted by the learned counsel for the petitioner that the petitioner was on bail during the trial and his sentence was suspended by the learned lower Appellate Court during the pendency of the appeal. The petition now stands admitted. There are arguable points involved in the revision.
The hearing of the revision will take some time. In these circumstances, the substantive sentence imposed by learned court below, is suspended during the pendency of the revision subject to the petitioner furnishing personal bond in the sum of Rs.20,000/-
::: Downloaded on - 03/11/2022 20:34:19 :::CISwith one surety of the like amount to the satisfaction of the trial Court .
within a period of four weeks with the conditions that the petitioner shall appear in the Court as and when directed and shall surrender to serve out the sentence imposed in case his revision is ultimately dismissed. The fine amount, if not deposited, be deposited within a period of four weeks. The application stands disposed of.
Cr.MP No.3343 of 2022r Allowed. Certified copy of trial Court judgment be filed within a period of four weeks. The application stands disposed of.
Learned counsel for the petitioner is permitted to produce copy of order downloaded from the High Court website before the trial Court, who shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise.
(Sandeep Sharma) Judge 3rd November, 2022 (shankar) ::: Downloaded on - 03/11/2022 20:34:19 :::CIS