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Himachal Pradesh High Court

Hardeep Thakur vs . Raj Dev on 31 January, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Hardeep Thakur Vs. Raj Dev Cr. Revision No. 64/2023 .

31.01.2023 Present: Mr. Parveen Chandel, Advocate, for the petitioner.

Cr. Revision No. 64/2023 Issue notice to the respondent returnable within four weeks, on taking steps within three days.

List after winter vacation.

Let record of the learned trial Court be called for.

As the main petition is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant/petitioner, vide judgment of conviction, dated 11.07.2022 and order of sentence, dated 12.07.2022, passed by learned Additional Chief Judicial Magistrate, Court No. 1, Rohru, District Shimla, H.P. and affirmed by learned Additional Sessions Judge, (CBI Court), Shimla, H.P., shall remain suspended, till final disposal of the petition, however, subject to the applicant's depositing 20% of the compensation amount before the learned trial Court and also furnishing personal bond in the sum of Rs. 50,000/­ with one surety in the like amount to the satisfaction of learned trial Court, within a period of four weeks from today, undertaking ::: Downloaded on - 31/01/2023 20:31:10 :::CIS ...2...

therein to appear in the Court as and when directed and in the event of the dismissal of the petition, the applicant will .

surrender before the Court to undergo sentence, if any, imposed by the Court.

The application stands disposed of.

The application is disposed of with a direction to the applicant to file certified copy of learned trial Court Judgment within a period of four weeks.

( Sushil Kukreja ) Vacation Judge 31st January, 2023 (raman) ::: Downloaded on - 31/01/2023 20:31:10 :::CIS