Himachal Pradesh High Court
Himmat Ram vs . Bhag Singh & Another on 14 February, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Himmat Ram Vs. Bhag Singh & another .
Cr. Revision No. 80 of 2023 14.02.2023 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. B.C.Verma and Mr. Pranay Pratap Singh, Additional Advocate Generals for respondent No.2 State.
Cr. Revision No. 80 of 2023 Notice issued to respondent No.1 returnable on 22.03.2023. Mr. B.C.Verma, learned Additional Advocate General, waives service of notice on behalf of respondent No.2.. Steps be taken within one week.
Cr. MP No. 447 of 2023 Issue notice to respondent No.1 in aforesaid terms.
In the meanwhile, the substantive sentence of imprisonment imposed by learned Trial Court upon the petitioner and affirmed by learned Appellate Court shall remain stayed subject to petitioner depositing 50 % of the compensation amount with the Trial Court within six weeks from today and also furnishing the personal bond in the sum of Rs. 20,000/ with one surety in the like amount to the satisfaction of the learned Trial Court, also within aforesaid period, undertakings therein that in case of dismissal of the writ petition, petitioner will immediately surrender before the Learned Trial Court to receive the sentence.
(Satyen Vaidya) Vacation Judge February 14, 2023.
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