Himachal Pradesh High Court
Roshni Devi vs . Golf Link Finance on 25 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Roshni Devi Vs. Golf Link Finance Cr. Revision No. 440 of 2022 .
25.08.2022 Present: Mr. L.S. Mehta, Advocate, for the petitioner.
Issue notice to the respondent returnable on 13.10.2022. Steps be taken within one week.
Cr.MP No. 2539 of 2022 Notice in the aforesaid terms. In the meanwhile, substantive sentence imposed upon the petitioner vide judgment and sentence order dated 25.09.2019/27.02.2020, passed by learned Additional Chief Judicial Magistrate, Court No. 2, Shimla, H.P. in Criminal Case No. 217/3 of 2017 and affirmed vide impugned judgment dated 30.06.2022, passed by learned Additional Sessions Judge-I, Shimla H.P., in Criminal Appeal No. 23-S/22 of 2022, is ordered to be suspended till further orders, subject to petitioner depositing the entire compensation amount in the Registry of this Court within six weeks. Petitioner is further directed to execute personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of learned Trial Court within four weeks, specifically undertaking therein that in case of dismissal of present petition, the petitioner shall immediately surrender before the learned Trial Court for receiving the sentence.
( Satyen Vaidya ) Judge 25th August, 2022 (sushma) ::: Downloaded on - 25/08/2022 20:06:06 :::CIS