Himachal Pradesh High Court
Raju Ram vs . Parvesh Kumar & Anr. on 22 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Raju Ram vs. Parvesh Kumar & Anr. Criminal Revision No. 269 of 2023 .
22.05.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
M/s Tejasvi Sharma, Pushpinder Singh Jaswal and Baldev Negi, Additional Advocates General, with Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, accepts notice on behalf of respondent No. 2. Separate notice be issued for the service of respondent No.1, returnable for 14.07.2023, on taking steps within one week.
Cr.MP No. 1699 of 2023 Notice in the above terms. In the event of the petitioner depositing 50% of the cheque amount, which shall include amount, if already deposited by the petitioner with the Registry of this Court, the petitioner shall be at liberty to make a mention for suspension of the sentence.
(Ajay Mohan Goel) Judge May 22, 2023 (Vinod) ::: Downloaded on - 22/05/2023 20:33:43 :::CIS