Himachal Pradesh High Court
Tara Chand vs . Cbi on 22 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Cr. Appeal No. 467 of 2022 22.05.2023 Present: Mr. S. K. Banyal, Advocate, for the appellant.
Mr. A. K. Bansal, Advocate, for the respondent.
Cr.MP No. 673 of 2023 More time sought to file reply.
Learned counsel for the applicant/convict has submitted that the sentence imposed upon the applicant is to undergo imprisonment for seven years, out of which, the applicant has already undergone four years of sentence. This factual position has not been contested.
Pending filing of reply on behalf of the respondent, the substantive sentence imposed upon the applicant by learned Special Judge (CBI) Shimla in Corruption Trial No. 15-S/7 of 2016, shall remain stayed, subject to applicant depositing entire fine amount with learned trial Court and also furnishing a personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of learned trial Court, undertaking therein that during the pendency of appeal, the applicant shall appear before this Court as and when required and in case of ::: Downloaded on - 22/05/2023 20:33:38 :::CIS dismissal of the appeal, he shall immediately surrender .
before learned trial Court to receive the sentence.
List on 3.7.2023.
(Satyen Vaidya)
Judge
22nd May, 2023
(kck)
r to
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