Himachal Pradesh High Court
Prem Lal vs . Garja Ram (Since Deceased) Through on 27 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Prem Lal Vs. Garja Ram (since deceased) through .
Lrs. Lachhman & Ors.
Cr. Revision No.396 of 2022 27.07.2022 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Cr. Revision No. 396 of 2022 Issue notice to respondents, returnable for 14.09.2022, on taking steps within one week.
Cr.MP No. 2215 of 2022 Notice in above terms. In the event of deposition of 50% of the cheque amount, the petitioner shall be at liberty to approach this Court for suspension of sentence. It is made clear that, as of now, this Court has not suspended the sentence imposed upon the petitioner by the learned Trial Court as affirmed by the learned Appellate Court and the respondents is at liberty to have the said order executed as per law.
(Ajay Mohan Goel) Judge July 27, 2022 (vinod) ::: Downloaded on - 27/07/2022 20:10:03 :::CIS