Delhi High Court - Orders
Ms N vs State Nct Of Delhi on 5 June, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 782/2024 & CRL. M. A. 18122/2024
MS N ..... Petitioner
Through: Mr. R. Krishnaamorthi and Mr.
Virender Khitotiya, Advocates.
versus
STATE NCT OF DELHI ..... Respondent
Through: Ms. Kiran Bairwa, APP for State
alongwith SI Chanchal P.S. C.R.
Park.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 05.06.2024 CRL.REV.P. 782/2024
1. The present revision petition under Section 397 Cr.P.C. read with Section 482 Cr.P.C. has been filed by the petitioner challenging the impugned judgement/order dated 06.05.2024 whereby the petitioner has been convicted for the offences punishable under Section 193/195 IPC read with Section 344 Cr.P.C.
2. Issue notice.
3. Learned APP for State accepts notice and seeks time to file the status report. Let the same be filed before the next date of hearing.
4. List before Roster Bench on 04.07.2024 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/06/2024 at 20:48:28 CRL. M. (BAIL) 990/2024 (seeking suspension of sentence)
1. The present application under Section 397 Cr.P.C. seeking suspension of sentence.
2. Learned counsel for the applicant submits that vide order dated 06.05.2024, the sentence of the petitioner has already been suspended for a period of 30 days.
3. Issue notice.
4. Learned APP for State accepts notice and seeks time to file the status report.
5. Learned Trial Court has sentenced the petitioner to undergo simple imprisonment of one month for offence punishable under Section 195 IPC read with Section 344 Cr.P.C. and further to undergo simple imprisonment for one month for offence punishable under Section 193 IPC read with Section 344 Cr.P.C.
6. Considering the facts and circumstances of the case, the sentence of applicant/appellant is suspended and he is admitted to bail on furnishing personal bond in the sum of Rs.10,000/- with one surety of the like amount to the satisfaction of learned CMM/Duty MM/ Trial Court till the disposal of the appeal.
7. Copy of the order be sent to the concerned Jail Superintendent for information and compliance.
8. A Copy of this order be given dasti under signature of Court Master.
DINESH KUMAR SHARMA, J (VACATION JUDGE) JUNE 05, 2024/ssc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/06/2024 at 20:48:28