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Himachal Pradesh High Court

Ravinder Singh vs . Nandini Thapa on 30 September, 2022

Author: Sushil Kukreja

Bench: Sushil Kukreja

Ravinder Singh Vs. Nandini Thapa .

Cr. Revision No. 549 of 2022 30.09.2022 Present: Mr. Navlesh Verma, Advocate, for the `` petitioner.

Cr. Revision No. 549 of 2022.

Let notice be issued to the respondent returnable within 8 weeks, on taking steps within one week. Record of the learned trial Court be also called for.

r Cr.M.P No. 3060 of 2022 Notice in the aforesaid terms.

By way of the instant application, the applicant/petitioner has prayed for suspension of sentence.

Heard. The substantive sentence imposed by the learned trial Court shall remain suspended, subject to the applicant's depositing 20% of the compensation amount and furnishing personal bond in the sum of Rs.50,000/-

with one surety in the like amount to the satisfaction of the learned Trial Court within a period of eight weeks.

The application stands disposed of.

For the reasons stated in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing certified copy of judgment of ::: Downloaded on - 30/09/2022 20:10:02 :::CIS conviction dated 22.06.2021 and order of sentence dated .

24.06.2021. However, the same be filed before the next date of hearing.

                                    ( Sushil Kukreja )
    September 30, 2022                   Judge
          (ravinder)




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