Himachal Pradesh High Court
Smt. Kusum Kumari vs . Dharampal on 22 May, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Smt. Kusum Kumari vs. Dharampal .
Cr. Revision No.267 of 2023 22.05.2023 Present Mr. B.L.Soni, Advocate, for the petitioner.
Cr. Revision No.267 of 2023 Notice be issued to the respondent, returnable within a period of four weeks, on taking steps within one week.
Cr.MP No.1691 of 2023 Notice in the aforesaid terms. Reply, if any, be filed within a period of four weeks. In the meanwhile, substantive sentence imposed by learned court below shall remain suspended, subject to the applicant's depositing 50% of the compensation amount and furnishing personal bond in the sum of Rs.20,000/- with one surety in the like amount to the satisfaction of learned trial Court, within a period of six weeks, with the condition that the applicant shall appear in the Court as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
(Sandeep Sharma) Judge May 22,2023 (shankar) ::: Downloaded on - 22/05/2023 20:33:43 :::CIS