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Himachal Pradesh High Court

Nathu Singh vs . Balbir Singh on 21 February, 2023

Author: Satyen Vaidya

Bench: Satyen Vaidya

Nathu Singh vs. Balbir Singh Cr. Revision No.92 of 2023 21.02.2023 Present: Mr. Daleep K. Sharma, Advocate, for the petitioner.

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Cr. Revision No.92/2023 Notice be issued to the respondent, returnable on 11.4.2023.

Notice in the aforesaid terms. In the meanwhile, the substantive sentence imposed upon petitioner by Judicial Magistrate First Class, Court No.2, Nalagarh, District Solan, H.P., in Criminal case No.103/3 of 2013, titled Balbir Singh vs. Nathu Singh vide judgment/order dated 29.5.2019/ 31.5.2019, as affirmed by Additional Sessions Judge, Nalagarh, District Solan, in Criminal Appeal No.79/NL-10 of 2019, vide judgment dated 21.11.2022, shall remain stayed, subject to petitioner depositing 50% of the compensation amount, including the amount already deposited by him with learned trial Court, within six weeks from today and also 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 the aforesaid time, specifically undertaking therein that the petitioner shall remain present before this Court during the pendency of the revision petition, as and when required and, in case of dismissal of his revision petition, petitioner shall immediately surrender before learned trial Court to receive the sentence.

                                                               ( Satyen Vaidya )
                   February 21, 2023 (KS)                       Vacation Judge




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