Himachal Pradesh High Court
Devender vs . Manohar Lal Thakur. on 19 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Devender vs. Manohar Lal Thakur.
.
Cr. R. No. 692 of 2022.
19.12.2022 Present: Mr. Jagat Nath, Advocate, vice counsel for the petitioner.
Cr. R. No. 692 of 2022.
Issue notice to the respondent, returnable on 13th March, 2023. Steps be taken within one week.
Cr.MP No. 3945 of 2022.
Notice in the aforesaid terms.
In the meantime, the substantive sentence imposed upon the petitioner by the learned Judicial Magistrate First Class, Court No.4, Shimla, H.P. in Complaint No. RBT No. 127-3 of 2019/16, on 04.10.2021/29.03.2022 and affirmed by learned Additional Sessions Judge-I, Shimla, H.P., in Criminal Appeal No. 25-S/10 of 2022, on 30.07.2022, is ordered to be suspended subject to the applicant depositing 50% of the compensation amount before the learned trial Court within four weeks from today and subject to his furnishing personal bond in a sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned trial Court undertaking therein that in the event of dismissal of this revision petition, he shall immediately surrender before the learned trial Court to receive the sentence.
(Satyen Vaidya) Judge.
19th December, 2022.
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