Himachal Pradesh High Court
Budhi Devi vs . Golf Link Finance & Resorts Pvt. on 14 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Budhi Devi vs. Golf Link finance & Resorts Pvt. Ltd.
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Cr. Revision No. 676 of 2022 14.12.2022 Present: Mr. B. R. Sharma, Advocate, for the petitioner.
Notice be issued to the respondent, returnable for 11.1.2023, on steps being taken within three days.
Cr.MP No. 3839 of 2022 r Notice in the aforesaid terms. In the meanwhile, the substantive sentence imposed upon the petitioner by learned Judicial Magistrate,1st Class, Court No.4, Shimla in Criminal complaint RBT No. 103-3 of 2018/16 dated 29.12.2021/5.3.2022 and affirmed by learned Additional Sessions Judge-1, Shimla, H.P. in Cr.
Appeal No. 20-S/10 of 2022, dated 30.9.2022 is ordered to be suspended, subject to petitioner depositing 50% of the compensation amount within four weeks and also furnishing 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 from today, undertaking therein that he will appear before this Court as and when required and in case of dismissal of this revision petition, he will immediately surrender before the learned trial Court for receiving the sentence.
(Satyen Vaidya) Judge 14th December, 2022 (kck) ::: Downloaded on - 14/12/2022 20:36:32 :::CIS