Himachal Pradesh High Court
Bhoop Singh vs . State Of H.P. on 11 March, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Bhoop Singh Vs. State of H.P. Cr. Appeal No. 30/2022 .
11.03.2022 Present: Mr. Kashmir Singh Thakur, Advocate, for the appellant.
Mr. Shiv Pal Manhans, Addl. AG with Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy. AGs, for the respondentState.
Cr. Appeal No. 30/2022 r Admit.
Cr. MP No. 503/2022
Heard. As the main appeal is pending
adjudication, conviction and sentence imposed upon the applicant is ordered to be suspended, till final disposal of the appeal, subject to his furnishing personal bond in the sum of Rs. 20,000/ with one surety in the like amount to the satisfaction of learned trial Court, within a period of six weeks and also depositing the fine amount, if not already deposited, within the same period, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court. The application stands disposed of.
Copy dasti.
(Chander Bhusan Barowalia) Judge 11th March, 2022 (raman) ::: Downloaded on - 11/03/2022 20:14:44 :::CIS