Himachal Pradesh High Court
Asha Furniture House vs . Anup Kumar And Anr. on 21 October, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Asha Furniture House Vs. Anup Kumar and anr.
Cr. R. No. 560 of 2022 .
21.10.2022 Present: Mr. R.K. Gautam, Sr. Advocate with Mr. Jai Ram Sharma, Advocate, for the petitioner. Mr. Desh Raj Thakur, Additional Advocate General with Mr. Manoj Bagga, Assistant Advocate General, for respondent No.2-State.
Notice. Mr. Desh Raj Thakur, learned Additional of respondent No.2/State.
r to Advocate General, appears and waives service of notice on behalf Notice be issued to respondent No.1, returnable on 23.12.2022. Steps be taken within one week.
Cr.MP No. 3184 of 2022 Notice in the aforesaid terms. In the meanwhile, substantive sentence imposed upon the petitioner vide judgment and sentence order dated 30.06.2021, passed by learned Chief Judicial Magistrate, Kangra, at Dharamshala, District Kangra, H.P. in Complaint Case No. 53-III/2010 and affirmed vide impugned judgment dated 23.07.2022, passed by learned Sessions Judge Kangra, at Dharamshala, District Kangra, H.P., in Criminal Appeal No. 15-D/X/2021, is ordered to be suspended till further orders, subject to petitioner depositing 50% of the compensation amount in the Registry of this Court within eight weeks and further his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of learned Trial Court, specifically undertaking therein that in case ::: Downloaded on - 21/10/2022 20:08:42 :::CIS of dismissal of present petition, the petitioner shall immediately surrender before the learned Trial Court for receiving the .
sentence.
( Satyen Vaidya )
Judge
21st October, 2022
(sushma)
r to
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