Himachal Pradesh High Court
Som Dutt vs . Shiv Ram on 31 October, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Cr. Revision No. 431 of 2022 31.10.2022 Present: Mr. N. K. Tomar, Advocate, for the petitioner.
Cr.MP No. 2471 of 2022 The order dated 22.8.2022 has not been complied with. Learned counsel for the petitioner prayed for extension of time.
r Vide order dated 22.8.2022, petitioner was required to deposit 50% of the fine amount within four weeks, as condition for suspension of substantive sentence imposed against him. About ten weeks have elapsed and the petitioner has not complied the said order. No plausible reason has comeforth for non-compliance, therefore, the order dated 22.8.2022 is vacated.
Cr. Revision No. 431 of 2022List for consideration on 26.12.2022.
(Satyen Vaidya) Judge 31st October, 2022 (kck) ::: Downloaded on - 31/10/2022 20:34:03 :::CIS