Himachal Pradesh High Court
Ankush Kango vs . Satish Kumar &Anr. on 1 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Ankush Kango Vs. Satish Kumar &anr.
Cr.R. No. 476 of 2022 .
1.11.2022 Present: Mr. Kush Sharma,Advocate, for the petitioner.
Mr. Sanjeev Sood, Additional Advocate General for the respondent-State.
Cr.R No. 476/2022 & Cr.MP No.2804/2022 Learned counsel for the petitioner submits that the petitioner has now deposited a sum of Rs. 1:00 lac i.e. Rs. 50,000/-
with the Registry of learned Sessions Judge and an amount of Rs.
50,000/- with the Registry of this Court. In this view of the matter, the application for suspension of sentence is disposed of by ordering the suspension of the sentence imposed upon the applicant/petitioner by the Court of learned Judicial Magistrate, 1st Class, Court No.2, Hamirpur District Hamirpur, H.P. vide judgment/order dated 30.12.2021, in Complaint No. 52-I-2017, titled Satish Kumar Vs. Anush Kango, as affirmed by the court of learned Sessions Judge, Hamirpur, vide judgment dated 28.7.2022 in Criminal appeal No. 3 of 2022, titled Ankush Kango Vs. Satish Kumar & anr. Subject to his furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the learned trial court within a period of four weeks from today.
Further as per report of the Registry, steps have not been taken for the service of respondent No.1. Let the needful be positively done within two weeks and thereafter notice be issued to the said respondent returnable on 13.12.2022.
(Ajay Mohan Goel) Judge 1st November, 2022 (Guleria) ::: Downloaded on - 01/11/2022 20:36:42 :::CIS