Himachal Pradesh High Court
Ram Pal vs . Lala Ram Gopal Gupta Through on 27 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Ram Pal vs. Lala Ram Gopal Gupta through legal representatives .
Cr. Revision No.421 of 2022 27.06.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Ms. Kanta Thakur, Advocate, for the respondents.
Cr.MP No.2018 of 2023 At this stage, learned counsel for the applicants/respondents seeks permission of this Court to withdraw the present application. Therefore, in view of the statement made by the learned counsel for the applicants/respondents, the present application is dismissed as withdrawn.
Application stands disposed of.
Cr. Revision No.421 of 2022Despite availing various opportunities, the balance amount of compensation has not been deposited by the petitioner in terms of order dated 16.08.2022, whereby substantive sentence imposed upon the petitioner was suspended during the pendency of the petition subject to deposit of balance amount of compensation in the Registry of this Court and also subject to furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of trial Court.
::: Downloaded on - 27/06/2023 20:41:09 :::CISHowever, neither the balance amount of compensation has been .
deposited nor the bail bonds have been furnished.
Therefore, this Court is left with no other alternative but to withdraw the protection granted to the petitioner, vide order dated 16.08.2022. Hence, the protection granted to the petitioner vide order dated 16.08.2022, passed in Cr.MP No. 2447 of 2022 is ordered to be withdrawn.
The respondent is at liberty to execute the judgment passed by the learned trial Court in accordance with law.
List on 31.07.2023.
(Sushil Kukreja), Judge.
June 27, 2023 (subhash) ::: Downloaded on - 27/06/2023 20:41:09 :::CIS