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[Cites 1, Cited by 3]

Himachal Pradesh High Court

Raj Kumar vs . Jagir Singh. on 30 September, 2022

Author: Satyen Vaidya

Bench: Satyen Vaidya

Raj Kumar vs. Jagir Singh.

.

Cr. R. No. 537 of 2022.

30.09.2022 Present: Ms. Devyani Sharma, Advocate, for the petitioner.

Mr. Desh Raj Thakur, Additional Advocate General, for respondent No.2.

Cr. R. No. 537 of 2022.

Issue notice to the respondents. Mr. Desh Raj Thakur, learned r Additional Advocate General, waives service of notice on behalf of respondent No.2.

Issue notice to respondent No.1, returnable on 18th November, 2022. Steps be taken within three days.

Cr.MP No. 3041 of 2022 Notice in the aforesaid terms. In the meanwhile, the substantive sentence imposed upon respondent No.1 by learned Additional Chief Judicial Magistrate, Court No.1, Una, District Una, H.P., in Complaint Case RBT No. 147-II-17/2015, decided on 28.02.2022, and affirmed by learned Additional Sessions Judge-II, Una, District Una, H.P., in Cr. Appeal No. 18 of 2022, decided on 29.07.2022, is ordered to be suspended subject to the petitioner depositing Rs.25,000/-, including Rs.15,000/-

already deposited by petitioner before the learned Court below, in the Registry of this Court within six weeks from today. The petitioner shall also furnish a personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the learned trial Court within the aforesaid period of six weeks specifically undertaking ::: Downloaded on - 30/09/2022 20:04:55 :::CIS therein that in case of dismissal of the revision petition, he .

shall immediately surrender before the learned trial Court to receive the sentence. The application stands disposed of.

Learned counsel for the petitioner has submitted that warrants have already been issued against the petitioner in pursuance to the judgment of conviction passed against him.

rIn view of the order passed in Cr.MP No. 3041 of 2022, it is further ordered that warrants, if issued against the petitioner, shall remain stayed for six weeks.

(Satyen Vaidya) Judge.

30th September, 2022.

(jai) ::: Downloaded on - 30/09/2022 20:04:55 :::CIS