Himachal Pradesh High Court
Rakesh Kumar vs . Pawan Kumar on 19 August, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Rakesh Kumar vs. Pawan Kumar .
Cr. Revision No.422 of 2023 19.08.2023 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Cr. Revision No.422 of 2023 of Notice be issued to the respondent, returnable for 22.09.2023, on taking steps within three days.
rt Cr.MP No. 2979 of 2023 By way of instant application, the applicant-petitioner has prayed for suspension of sentence.
As the main case is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant-
petitioner, vide judgment of conviction dated 17.09.2022 and order of sentence dated 23.09.2022, passed by the learned Additional Chief Judicial Magistrate, Court No.1, Ghumarwin, District Bilaspur, H.P., and affirmed by learned Additional Sessions Judge, Ghumarwin, District Bilaspur, H.P., vide judgment dated 12.07.2023, shall remain suspended, till final disposal of the petition, however, subject to the applicant's depositing 30% of the compensation amount before the learned trial Court and also furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned trial Court, within a period of four weeks' from today, undertaking therein to appear in ::: Downloaded on - 19/08/2023 20:38:45 :::CIS 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.
Application stands disposed of.
of
( Sushil Kukreja )
Judge
August 19, 2023
(subhash) rt
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