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[Cites 1, Cited by 9]

Himachal Pradesh High Court

Sunil Kumar vs . Ved Prakash on 11 January, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

.

Sunil Kumar Vs. Ved Prakash Cr.MP(M) No.2805 of 2022 11.01.2023 Present: Mr. Parikshit Sharma, Advocate, for the applicant.

Mr.P.S. Goverdhan, Sr. Advocate, with Mr. Chaman Goverdhan, Advocate, for the respondent.

Cr.MP(M) No.2805 of 2022 By way of this application, a prayer has been made for condonation of delay in filing the petition.

Having heard learned counsel for the applicant, this application is allowed and delay in filing the petition is condoned. The application stands disposed of.

CRRST No.9524 of 2022 Be registered. Mr. Chaman Goverdhan, learned counsel has put in appearance on behalf of the respondent and on instruction, Mr. P.S. Goverdhan, learned Senior Counsel appeared for the respondent. List in due course.

Cr.MPST No.9525 of 2022

Learned counsel for the applicant informs the Court that 50% of the cheque amount stands ::: Downloaded on - 11/01/2023 20:37:18 :::CIS .

deposited by the applicant before the Court. In this view of the matter, it is ordered that operation of the judgment of conviction and order of sentence dated 21.03.2020/ 03.10.2020, passed by learned Judicial Magistrate, 1st Class, Kandaghat, District Solan, H.P., in Criminal Case No. 91/3 of 17, titled as Sh. Ved Prakash Versus Sh. Sunil Kumar, as affirmed by learned Additional Sessions Judge­II, Solan, District Solan, H.P., vide judgment dated 19.03.2022, passed in Criminal Appeal No. 31ASJ­ II/10 of 2020, titled Sunil Kumar Versus Ved Prakash, shall remain suspended, subject to the applicant furnishing personal bond in the sum of Rs.25,000/­ with one surety in the like amount to the satisfaction of the learned Trial Court, with undertaking therein that the applicant/ petitioner shall surrender to serve out the sentence imposed upon him, in case his revision is ultimately dismissed. The application stands disposed of accordingly. Downloaded copy of this order from the website of this Court, attested by the learned ::: Downloaded on - 11/01/2023 20:37:18 :::CIS .

Counsel, shall be valid for the purpose of compliance.

(Ajay Mohan Goel) Judge January 11, 2023 (Rishi) ::: Downloaded on - 11/01/2023 20:37:18 :::CIS