Himachal Pradesh High Court
Lalit Kumar vs . State Of H.P. on 27 March, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Lalit Kumar Vs. State of H.P. .
Criminal Appeal No.98 of 2023 27.03.2023 Present Mr. G.R.Palsra, Advocate, for the appellant.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Rahul Thakur, and Mr. Ravi Chauhan, Deputy Advocate Generals, for the respondent-State.
Admit.
Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives post admission notice on behalf of the respondent. Record of learned court below be called for. List for hearing in due course.
Cr.MP No.999 of 2023 This is an application for suspension of the sentence and releasing the appellant on bail. It has been submitted by learned counsel for the appellant that the appellant was on bail during the trial and his sentence was suspended by learned lower Appellate Court during the pendency of the appeal. The appeal now stands admitted. There are arguable points involved in the appeal. The hearing of the appeal will take some time. In these circumstances, the substantive sentence imposed by the learned Court below is suspended during the pendency of the appeal, subject to the appellant furnishing personal bond in the sum of Rs.20,000/- (rupees twenty thousand only) with one surety of the like amount to the satisfaction of the trial Court within a period of four weeks with the conditions that the appellant shall appear in the Court as and when directed and shall surrender to serve out the sentence imposed in case his appeal is ultimately dismissed. This order is further subject to the appellant depositing the entire ::: Downloaded on - 27/03/2023 20:35:42 :::CIS amount of fine, if not already deposited, within a period of four .
weeks before the trial Court. The application stands disposed of.
Copy dasti.
(Sandeep Sharma)
Judge
March 27,2023
(shankar)
r to
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