Himachal Pradesh High Court
Deepak Verma vs . Bansi Ram & Anr. on 23 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Deepak Verma vs. Bansi Ram & Anr.
Cr. Revision No. 77/2022 .
23.02.2022 Present: Mr. Dinesh Kumar Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Addl. AG with Mr. Bhupinder Thakur, Dy. AG for respondent No. 2. Cr. Revision No. 77/2022 Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No. 2. Issue notice to respondent No. 1 returnable for 1st April, 2022, on taking steps within one week.
Cr. MP No. 347/2022Notice in the aforesaid terms.
After hearing the learned counsel for the applicant, learned Additional Advocate General and going through the records, it is ordered that conviction and sentence imposed upon the applicant/petitioner will remain suspended till final disposal of the petition, however, subject to the applicant's depositing 15% of the compensation amount before the next date of hearing, and also furnishing personal bond in the sum of Rs.
20,000/ with one surety in the like amount to the satisfaction of the learned trial Court, within the same time, undertaking therein to appear before the Court as and when directed and in the event of dismissal of the petition, surrender before the Court to undergo sentence, if any, imposed by the Court. The application stands disposed of.
Copy dasti.
(Chander Bhusan Barowalia) Judge 23rd February, 2022(raman) ::: Downloaded on - 23/02/2022 20:22:04 :::CIS