Himachal Pradesh High Court
Rajinder Singh vs . State Of Hp on 8 July, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Rajinder Singh Vs. State of HP Cr. R No. 355 of 2022 .
8.7.2022 Present: Mr. Vinod Chauhan, Advocate vice counsel for the petitioner.
Mr. Bhupender Thakur & Yudhvir Singh Thakur, Dy. Advocates General for the respondent-State.
Cr. R No. 355 of 2022 Admit Cr.MP No. 1970 of 2022 After hearing learned counsel for the applicant-
petitioner and going through the entire record, it is ordered that till final disposal of the revision petition, the conviction and sentence imposed upon the applicant/petitioner will remain suspended and the applicant-petitioner be released on bail in this case, subject to his furnishing personal bond in the sum of Rs.
20,000/- with one surety of the like amount to the satisfaction of learned trial court and also subject to his depositing the fine amount, if not already deposited, within a period of six weeks, before the learned trial court, with an undertaking therein to appear before the court as and when called upon and to undergo sentence, if any, imposed by the court on conclusion of the revision petition.
The application stands disposed of.
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