Himachal Pradesh High Court
Arvind & Anr. vs . State Of H.P. on 31 July, 2025
Arvind & Anr. Vs. State of H.P. .
Criminal Appeal No. 430 of 2025 31.07.2025 Present: Mr. Dibender Ghosh, Advocate, for the appellants.
Mr. Jitender K. Sharma, Additional Advocate General, for the respondent-State.
Cr. MP No. 3323 of 2025 The applicant was convicted and sentenced vide judgment dated 23.06.2025/27.06.2025 to undergo simple imprisonment for a period of one year and pay a fine of ₹2,000/-(Rupees Two Thousand) and in default of payment of fine to undergo further simple imprisonment for a period of 15 days for the commission of an offence punishable under Section 12 of POCSO Act by learned Additional Sessions Judge, Fast Track Special Court (RAPE/POSCO), Kinnaur at Rampur Bushahr, District Shimla (H.P) (learned Trial Court), in CIS No. 16 of 2023.
Keeping in view the fact that the appeal is not likely to be heard at the earliest as so many appeals are pending for its disposal, therefore, operation and execution of the substantive sentence of imprisonment imposed by learned Trial Court is ordered to be suspended till further orders, subject to his furnishing personal bonds in the sum of ₹25,000/-(Rupees Twenty Five Thousand) with one surety in the like amount to the satisfaction of ::: Downloaded on - 31/07/2025 21:30:49 :::CIS learned Trial Court and to deposit of the fine amount, if not deposited earlier, with an undertaking to appear and serve .
sentence, in case of dismissal of the present appeal, within a period of one month from today. A copy of this order be sent to the learned Trial Court for information and necessary action.
The applicant/appellant is permitted to produce copy of this order, downloaded from the Webpage of the High Court of Himachal Pradesh before the authorities concerned and the said authority shall not insist on the production of a certified copy but if required, may verify from passing of the order from website of the High Court of H.P. Learned Trial Court is directed to transmit the bail bonds, so furnished by the applicant before it, for placing the same on record.
Criminal Appeal No. 430 of 2025 List for hearing in due course.
(Rakesh Kainthla) Judge 31st July, 2025.
(Shamsh Tabrez) ::: Downloaded on - 31/07/2025 21:30:49 :::CIS