Himachal Pradesh High Court
Susheel Kumar vs Hakam Singh on 2 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Susheel Kumar Versus Hakam Singh Cr. Revision No.284 of 2022 02.06.2022 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Cr. Revision No.284 of 2022 Issue notice to the respondent, returnable for 28.07.2022, on steps being taken within one week.
Cr.MP No.1563 of 2022 Notice in above terms.
Mr. Sanjay Dutt Vasudeva, learned counsel for the applicant informed the Court that the cheque amount is Rs.5,00,000/, out of which an amount of Rs.2,00,000/ has already been paid to the respondent/ complainant, as is evident from the receipt appended with the application as Annexure A1.
In these circumstances, sentence imposed upon the petitioner by the Court of learned Chief Judicial Magistrate, Bilaspur, District Bilaspur, H.P., vide judgment dated 27.08.2019, in ::: Downloaded on - 02/06/2022 20:05:17 :::CIS .
2 Case No.73/3 of 2018/14, titled as Hakam Singh Versus Susheel Kumar, and upheld by the Court of learned Sessions Judge, Bilaspur, District Bilaspur, H.P., vide judgment dated 23.05.2022, passed in Criminal Appeal No.16/10 of 2019, titled as Susheel Kumar Versus Hakam Singh, is ordered to be stayed till the disposal of the Revision Petition, but this is subject to further sum of Rs.50,000/ being deposited by the applicant/ petitioner within four weeks from today and on his 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 within the same period, with an undertaking therein that the applicant shall appear in the Court as and when directed and shall surrender to serve out the sentence imposed, in case his revision is ultimately dismissed.
There would be no need for a certified copy of this order for furnishing bail bonds and learned counsel for the parties can download this order alongwith case status from the official web ::: Downloaded on - 02/06/2022 20:05:17 :::CIS .
3 page of this Court and attest it to be a true copy. Cr.MP No.1564 of 2022
This application is disposed of with the direction that the applicant shall file certified copy of judgment dated 27.08.2019, passed by the Ld. Chief Judicial Magistrate, Bilaspur, District Bilaspur, H.P. within a period of four weeks.
(Ajay Mohan Goel) Judge June 02, 2022 (Rishi) ::: Downloaded on - 02/06/2022 20:05:17 :::CIS