Himachal Pradesh High Court
Malkiat Singh vs . State Of H.P. & Anr. on 12 January, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Malkiat Singh vs. State of H.P. & Anr.
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Cr. Revision No.35 of 2022 12.01.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Arvind Sharma, Additional Advocate General with Mr. Narender Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondents/State.
Admit. Mr. Arvind Sharma, learned Additional Advocate General, appears and waives post admission notice on behalf of the respondents. Record of court below be called for.
Cr.MP No.154 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 learned court below is suspended subject to the applicant's 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 period of four weeks 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. This order is further subject to the applicant's depositing the fine amount, if not already deposited, within a period of four weeks. The application stands disposed.
Copy Dasti.
(Sandeep Sharma) Vacation Judge 12th January, 2022 (reena) ::: Downloaded on - 24/12/2022 08:54:50 :::CIS