Himachal Pradesh High Court
Pushap Raj vs . Sher Singh & Anr. on 12 January, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Pushap Raj vs. Sher Singh & Anr.
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Cr. Revision No.32 of 2022 12.01.2022 Present: Mr. Digvijay Singh, Advocate, for the petitioner.
Mr. Arvind Sharma, Additional Advocate General with Mr. Narender Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondent No.2/State.
Admit. Mr. Arvind Sharma, learned Additional Advocate General, appears and waives post admission notice on behalf of respondent No.2. Separate post admission notice be issued to respondent No.1, returnable for 16.03.2022, on taking steps within a period of one week. Record of court below be called for.
Cr.MP No.149 of 2022 This is an application for suspension of sentence. There are arguable points in the revision. The hearing of revision will take some time. In these circumstances, the substantive sentence imposed by the court below shall remain suspended, subject to the applicant's depositing 50% of amount of compensation, if not already deposited, within a period of four weeks and furnishing personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the trial Court within the same period with condition that the applicant shall appear in Court as and when directed and shall surrender to serve out the sentence imposed, in case the appeal is ultimately dismissed.
The application stands disposed of.
Cr.MP No.150 of 2022The application is disposed of with the direction that the applicant/petitioner shall file the typed copy of judgment of appellate Court within four weeks.
Copy Dasti.
(Sandeep Sharma) Vacation Judge 12th January, 2022 (reena) ::: Downloaded on - 24/12/2022 08:55:15 :::CIS