Himachal Pradesh High Court
Sunil Kumr Panta vs . Vijay Singh Khurana on 5 April, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
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Sunil Kumr Panta Vs. Vijay Singh Khurana Cr.R. No. 01 of 2022 05.04.2022 Present: Mr. Bhim Raj, Advocate, for the petitioner.
Cr.MP No. 756 of 2022 On 03.01.2022, this Court had suspended the substantive sentence imposed upon the petitioner, subject to his depositing 50% of the compensation amount and furnishing personal bonds in the sum of Rs. 25,000/ with one surety in the like amount to the satisfaction of learned trial court within a period of six weeks. The time granted to the petitioner for compliance has elapsed.
By way of instant application, petitioner has submitted that noncompliance of order dated 03.01.2022 has been on account of unavoidable circumstances. It is submitted that after 3rd of January, 2022, the mother of the petitioner remained hospitalized for a considerable period and was operated upon twice. The application is supported by an affidavit.
Petitioner undertakes to comply with the order dated 03.01.2022 within four weeks from today. In view of the undertaking so given, the application is allowed. Petitioner is allowed to comply with the order dated ::: Downloaded on - 05/04/2022 20:12:56 :::CIS .
03.01.2022 within four weeks from today, failing which the impugned order shall become executable and the petitioner shall make himself present for receiving the sentence. Application stands disposed of.
(Satyen Vaidya)
r Judge
5th April, 2022
(sushma)
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