Himachal Pradesh High Court
Bidhi Chand vs State Of Hp on 10 May, 2024
Cr. Revision No.214 of 2024 10.05.2024 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Ajeet Sharma, Deputy Advocate General, for respondent-State.
Cr. Revision No.214/24 Notice. Mr. Ajeet Sharma, Learned Deputy Advocate General, appears and waives service of notice, on behalf of respondent-State.
Heard.
Admit.
Records be requisitioned.
Cr.MP No.1655/24 This is an application under Section 389 read with Section 482 of the Code of Criminal Procedure for suspension of sentence during the pendency of this petition.
2. In view the facts and circumstances, so borne out from the case file and the submissions so made today; even the perusal of Annexure P-1 reveals that the petitioner has deposited the fine amount in terms of the judgment passed by the Learned Special Judged concerned on 24.04.2024, coupled with the fact that the hearing of the accompanying Revision Petition may take some ::: Downloaded on - 13/05/2024 20:32:26 :::CIS time, this Court is of the considered view that the .
interim protection needs to be accorded to the petitioner.
Accordingly, the judgment and order dated 09.04.2024/24.04.2024 passed by the Learned Special Judge, Hamirpur (H.P.) [hereinafter referred to as 'Appellate Court'] in CIS Registration No.15 of 2020, titled as State of Himachal Pradesh versus Bidhi Chand, shall remain suspended; subject to the petitioner depositing 30% of the compensation amount [cheque amount and compensation thereof], before the Registry of this Court [if not already deposited], within three weeks from today; and further subject to furnishing of personal bond of Rs.75,000/-, with one surety in the like amount, to the satisfaction of the learned Trial Court.
3. The passing of this order shall not preclude the petitioner from making efforts towards settlement on or before next date of hearing.
(Ranjan Sharma)
May 10, 2024 Judge
(Chiranjeev)
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