Himachal Pradesh High Court
Roop Lal vs . Biri Singh & Another on 30 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Roop Lal vs. Biri Singh & another .
Cr. Revision No. 719 of 2022 30.12.2022 Present: M/s Neeraj Sharma & Deepmala Sharma, Advocates, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No. 2.
Notice. Learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.2. Notice be issued to respondent No.1, returnable for 17.3.2023, on steps being taken within one week.
Cr.MP No.4130 of 2022 Notice in the aforesaid terms. In the meanwhile, the substantive sentence imposed upon the petitioner by learned Additional Chief Judicial Magistrate, Court No.1, Hamirpur, H.P. in Complaint No. 75-III-15 dated 30.5.2022 and affirmed by learned Sessions Judge, Hamirpur, H.P. in Cr. Appeal No. 39 of 2022, dated 29.11.2022 is ordered to be suspended, subject to petitioner depositing 50% of the fine amount including the amount, if any, already deposited by him before learned trial Court within four weeks from today and also furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of learned trial Court within four weeks from today, undertaking therein that he will appear before this Court as and when required and in case of dismissal of this revision petition, ::: Downloaded on - 03/01/2023 20:32:18 :::CIS he will immediately surrender before the learned trial Court .
for receiving the sentence.
Cr.MP No. 4131 of 2022The prayer made in the application is allowed.
However, the applicant is directed to file certified copy of judgment of the learned trial Court within four weeks. The application stands disposed of.
r (Satyen Vaidya)
Judge
30th December, 2022
(kck)
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