Himachal Pradesh High Court
Rameshwar Thakur vs . Anant Ram on 10 March, 2023
Author: Virender Singh
Bench: Virender Singh
Rameshwar Thakur vs. Anant Ram .
Cr. Revision No. 126 of 2023 10.03.2023 Present: Mr. Bunesh Pal, Advocate, for the petitioner.
The petitioner has preferred the present revision petition against the judgment dated 02.01.2023, passed by the Court of learned Additional Sessions Judge-II, Solan, District Solan, H.P., in Criminal Appeal No. 28 ASJ-II/10 of 2019, titled as Rameshwar Thakur vs. Anant Ram. Vide judgment dated 02.01.2023, the learned Additional Sessions Judge-II, Solan, has dismissed the appeal preferred by the applicant against the judgment of conviction dated 31.10.2019, passed by the Court of JMFC, Arki, District Solan, H.P and order of sentence dated 4.11.2019, by virtue of which, the applicant has been convicted for the offence punishable under Section 138 of Negotiable Instruments Act and ordered to undergo simple imprisonment for a period of eight months and also directed to pay a compensation of Rs. 2,25,000/-.
There are certain arguable points involved in the present revision petition, as such, notices are ordered to be issued against the respondent, returnable within four weeks.
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The present Revision Petition preferred by the applicant will take some time for its disposal.
Therefore, during the pendency of the revision petition, the operation and execution of order dated 21.10.2019/4.11.2019 passed by learned trial Court is ordered to be stayed and the applicant who is stated to be in judicial custody, is ordered to be released on bail, subject to his furnishing personal bond in the sum of Rs. 50,000/-, within one surety of the like amount, to the satisfaction of the learned trial Court and further subject to the condition that the applicant will deposit the sum of Rs. 60,000/-, in addition to the amount already deposited, within a period of four weeks.
A copy of this order be sent to the learned trial Court, with the direction that the report of compliance of this order be substituted to this Court within a period of six weeks.
List on 21st April, 2023.
(Virender Singh) Judge 10th March, 2023 (himani) ::: Downloaded on - 13/03/2023 20:45:26 :::CIS