Himachal Pradesh High Court
Som Dutt vs . Shiv Ram on 22 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Cr. Revision No. 431 of 2022 22.08.2022 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Issue notice to the respondent returnable on 26.09.2022. Steps be taken within one week.
Cr.MP No. 2471 of 2022 Notice in the aforesaid terms. In the meanwhile, substantive sentence imposed upon the petitioner vide judgment and sentence order dated 25.10.2021, passed by learned Judicial Magistrate Ist Class, Rajgarh, District Sirmour, H.P. in Criminal Complaint No. 323/2013 (110/3 of 2013) titled as Shiv Ram Vs. Som Dutt, shall remain suspended, subject to petitioner depositing 50% of the fine amount in the Registry of this Court within four weeks.
( Satyen Vaidya ) Judge 22nd August, 2022 (sushma) ::: Downloaded on - 22/08/2022 20:04:13 :::CIS