Himachal Pradesh High Court
Ram Pal vs . Lala Ram Gopal Through Legal on 16 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ram Pal Vs. Lala Ram Gopal through Legal representatives.
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Cr. Revision No. 421 of 2022 16.8.2022 Present: Mr.Rajesh Kumar Parmar, Advocate, for the petitioner.
Ms.Kanta Thakur and Mr.S.K. Panwar, Advocates, for respondents.
Cr. Revision No. 421 of 2022 Notice. Ms.Kanta Thakur, Advocate waives service and accepts notice on behalf of respondents, with further submission that Power of Attorney on behalf of respondents stands filed. Be taken on record, if in order.
List for consideration on 20th October, 2022.
Records be requisitioned.
Cr.M.P. No. 2446 of 2022 Allowed. Applicant/petitioner is exempted from filing certified copy of trial Court judgment at this stage, subject to filing of the same within four weeks from today.
The application stands disposed of.
Cr.M.P. No. 2447 of 2022It has been submitted on behalf of petitioner that 1,50,000/- had been deposited in the trial Court during pendency of appeal before Sessions Court.
Considering the entire facts and circumstances of the case and submissions of learned counsel for the petitioner, substantive sentence imposed upon the petitioner vide ::: Downloaded on - 16/08/2022 20:01:15 :::CIS judgment/order dated 3.1.2019/25.3.2019, passed by learned .
Judicial Magistrate First Class, Court No. II, Kasauli, District Solan, H.P. in Criminal Case No. 138-III of 2015, affirmed by learned Sessions Judge Solan, in Criminal Appeal No. 20-S of 2019, vide judgment dated 25.4.2022, is suspended, during pendency of the petition, subject to deposit of balance amount of compensation, on or before 14th October, 2022 in the Registry of this Court and also subject to furnishing personal bond in the sum of 50,000/- with one surety in the like amount to the satisfaction of trial Court within four weeks from today, undertaking therein to appear before this Court as and when directed and to surrender to serve out the sentence in case main petition is ultimately dismissed.
Bail bonds so furnished by the petitioner shall be transmitted by the trial Court to the Registry of this Court for placing on record.
The application stands disposed of.
Petitioner is permitted to use the downloaded copy of this order from the High Court Website and trial Court shall not insist for certified copy of the order, rather if need be, it can be verified from the High Court website or otherwise.
(Vivek Singh Thakur), Judge.
16th August, 2022 (Keshav) ::: Downloaded on - 16/08/2022 20:01:15 :::CIS