Himachal Pradesh High Court
Tule Ram vs . Ramneek Singh on 26 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Tule Ram vs. Ramneek Singh .
Cr. Revision No.323 of 2023 26.06.2023 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Cr. Revision No.323 of 2023 Notice be issued to respondent, returnable for 06.09.2023, on taking steps within a week.
Cr.MP No. 2198 of 2023 By way of instant application, the applicant-petitioner has prayed for suspension of sentence.
As the main case is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant-
petitioner, vide judgment of conviction dated 16.11.2022 and order of sentence dated 18.11.2022, passed by the learned Judicial Magistrate First Class, Manali, District Kullu, H.P., and affirmed by learned Additional Sessions Judge, Kullu, District Kullu, H.P., vide judgment dated 21.03.2023, shall remain suspended, till final disposal of the petition, however, subject to the applicant's depositing 30% of the compensation amount before the learned trial Court, if not already deposited, and also furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of learned trial Court, within a period of six weeks from today, undertaking therein to appear in the Court as ::: Downloaded on - 26/06/2023 20:35:17 :::CIS and when directed and in the event of the dismissal of the petition, .
the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
Application stands disposed of.
( Sushil Kukreja )
Judge
June 26, 2023
(subhash) r
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