Himachal Pradesh High Court
Baldev Singh Brakta vs . State Of H.P. on 16 January, 2023
Author: Virender Singh
Bench: Virender Singh
Baldev Singh Brakta Vs. State of H.P. .
Criminal Revision No. 36 of 2023 16.01.2023 Present: Mr. Ajay Kumar Lahota, Advocate, for the petitioner.
Mr. Sunil Kumar Banyal, Advocate, for respondent.
Criminal Revision No. 36 of 2023 Issue notice. Mr. Sunil Kumar Banyal Advocate, appears and waives service of notice on behalf of respondent. Memo of appearance on behalf of the respondent filed.
In this case, the compromise is stated to have been effected between the parties. As such, present petition be put up on 20.01.2023.
Till then judgment/order dated 18.01.2022/20.01.2022, passed by learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, in Criminal Case No. 35/03 of 2012 and affirmed by learned Additional Sessions Judge (CBI Court), Shimla, H.P. vide order dated 29.11.2022 is ordered to be stayed subject to furnishing bail bonds in the sum of Rs.30,000/-, with one surety of the like amount to the satisfaction of the learned trial Court, with an undertaking that in case of dismissal of the revision petition, the applicant will surrender before the learned trial Court, to serve the substantive sentence and to deposit the amount of compensation. ::: Downloaded on - 17/01/2023 20:32:00 :::CIS In view of the factum of compromise, no .
order with regard to deposit of the compensation has been passed.
January 16, 2023 ( Virender Singh )
(ravinder) Vacation Judge
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