Himachal Pradesh High Court
Bodh Raj vs . Surender Kumar on 27 September, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Cr. Revision No.510 of 2023 27.09.2023 Present: Mr. Vinod Chauhan, Advocate, vice Mr. J.R. Poswal, Advocate, for the petitioner.
Cr. Revision No.510 of 2023 of Notice be issued to the respondent, returnable for 24.11.2023, on takings steps within a period of five days.
Cr.MP No.3616 of 2023 rt By way of instant application, the applicant-
petitioner has prayed for suspension of sentence.
As the main case is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant-
petitioner, vide judgment of conviction dated 01.04.2023 and order of sentence dated 03.04.2023, passed by the learned Additional Chief Judicial Magistrate, Court No.1, Sundernagar, District Mandi, H.P., and affirmed by the learned Additional Sessions Judge, Sundernagar, District Mandi, H.P., vide judgment dated 15.06.2023, shall remain suspended, till final disposal of the petition, however, subject to the applicant's depositing 30% of the compensation amount before the learned trial Court and also furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned trial Court, within a period of six weeks' from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of ::: Downloaded on - 27/09/2023 20:38:51 :::CIS the petition, the applicant will surrender before the Court to .
undergo sentence, if any, imposed by the Court.
Application stands disposed of.
( Sushil Kukreja )
September 27, 2023 Judge
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