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Himachal Pradesh High Court

Mohinder Bansal vs . Tarsem Singh on 15 July, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

Mohinder Bansal vs. Tarsem Singh Cr. Revision No. 373 of 2022 .

15.07.2022 Present: Mr. Loveneesh Thakur, Advocate, for the petitioner.

Mr. Yudhvir Singh Thakur and Mr. Bhupinder Thakur, Deputy Advocates General for respondent No.2.

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.2. Issue notice to respondent No.1 returnable for 5th August, 2022, on taking steps within three days.

Cr.M.P. No. 2056 of 2022 The execution and operation of the conviction and sentence imposed upon the applicant-petitioner passed by the learned Trial Court, will remain suspended till the next date of hearing, however, subject to the applicant-petitioner's depositing 50% of the compensation amount, within a period of three weeks' from today, and also furnishing personal bonds in the sum of Rs. 20,000/-

(Rupees twenty thousand only) with one surety in the like amount to the satisfaction of the learned Trial Court within the aforesaid period with an undertaking that the applicant-petitioner shall appear in the Court, as and when directed and shall surrender to serve out the sentence imposed, in case his revision petition is ultimately dismissed. The application stands disposed of.

List on 5th August, 2022.

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Copy dasti.

                               (Chander Bhusan Barowalia)





                                         Judge


     15th July, 2022
     (himani)




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