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Himachal Pradesh High Court

Krishan Kumar & Anr. vs . State Of H.P. on 15 March, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Krishan Kumar & Anr. Vs. State of H.P. .

Cr. Revision No. 142/2023 15.03.2023 Present: Mr. Aditya Sood and Mr. Ashwani K. Lal, Advocates, for the petitioners. Mr. B.N. Sharma, Addl. AG with Mr. R.P. Singh, Ms. Leena Guleria and Ms. Avni Kochhar, Dy. AGs, for the respondent-State.

rCr. Revision No. 142/2023 Admit. Record of the learned Courts below be called for.

As the main petition is pending adjudication, it is ordered that the substantive sentence imposed upon the applicants/petitioners, vide judgment of conviction/order of sentence, dated 26.05.2014, passed by learned Additional Chief Judicial Magistrate-1 Palampur, District Kangra, H.P. and further affirmed by learned Additional Sessions Judge, Palampur, District Kangra, H.P., shall remain suspended, during the pendency of the petition, however, subject to the applicants' furnishing personal bond in the sum of Rs. 25,000/- each, with one surety in the like amount each, to the satisfaction of learned trial Court, within a period of six weeks from today, undertaking therein to appear ::: Downloaded on - 15/03/2023 20:37:03 :::CIS ...2...

in the Court as and when directed and in the event of .

the dismissal of the petition, the applicants will surrender before the Court to undergo sentence, if any, imposed by the Court.

The application stands disposed of.

              r        to               ( Sushil Kukreja )
                                             Judge

    15th March, 2023
         (raman)








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