Himachal Pradesh High Court
Sunny Saurav vs . Pnb on 25 August, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Sunny Saurav Vs. PNB Cr. Revision No. 437/2023 .
25.08.2023 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent.
of Cr. Revision No. 437/2023 Notice. Mr. Sanjay Dalmia, Advocate, accepts rt service of notice on behalf of the respondent.
As prayed, list on 31st October, 2023.
Cr. MP No. 3073/2023Heard. As the main petition is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant-petitioner, vide judgment of conviction/order of sentence dated 15.06.2022, passed by learned Judicial Magistrate First Class, Indora, District Kangra, H.P. and affirmed by learned Additional Sessions Judge, Nurpur, District Kangra, H.P., vide judgment dated 03.07.2023, shall remain suspended, till final disposal of the petition, however, subject to the applicant's furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing 30% of the compensation amount, within a period of six weeks from today, undertaking therein to appear ::: Downloaded on - 25/08/2023 20:39:17 :::CIS ...2...
in the Court as and when directed and in the event of the .
dismissal of the petition, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
Cr. MP No. 3074/2023of The application is disposed of with a direction to the applicant to file certified copy of learned trial Court's rt judgment before the next date of hearing.
( Sushil Kukreja ) Judge 25th August, 2023 (raman) ::: Downloaded on - 25/08/2023 20:39:17 :::CIS