Himachal Pradesh High Court
Dayal Negi, Alias Hardyal vs . Anil Kumar on 30 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Dayal Negi, alias Hardyal vs. Anil Kumar .
Cr. Revision No. 119 of 2020 30.12.2022 Present: Mr. Rajesh Kumar, Advocate, vice Mr. Maan Singh, Advocate, for the petitioner.
Mr. Atul Jhingan, Advocate, for the LRs. of deceased respondent.
Cr. Revision No. 119 of 2020 Admit.
Substantive sentence imposed upon the petitioner was suspended vide order dated 24.02.2020. However, on failure to deposit the amount in the Registry, in terms of aforesaid order, interim protection granted to him was vacated vide order dated 09.10.2020.
Thereafter, on filing an application by the petitioner, order dated 09.10.2020 was modified by extending the time to deposit the amount by 06.01.2021. But petitioner did not deposit the amount in compliance of the order passed by this Court. However, time to deposit amount was extended time to time with direction to deposit the entire amount of compensation in the Registry of this Court.
As the petitioner has failed to deposit the entire amount of compensation in compliance of order therefore, interim protection granted to him stands vacated.
Trial Court and respondent are at liberty to take appropriate steps accordingly.
List for hearing in due course.
Cr.MP. No. 3434 of 2022This application stands disposed of in terms of order dated 09.11.2022.
(Vivek Singh Thakur), Judge.
30th December, 2022 (subhash) ::: Downloaded on - 02/01/2023 20:32:45 :::CIS