Himachal Pradesh High Court
Virender Sharma vs . Neeraj Kumar on 7 July, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Virender Sharma Vs. Neeraj Kumar Cr. Revision No. 347/2023 .
07.07.2023 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Cr. Revision No. 347/2023 Issue notice to the respondent returnable for 11th September, 2023, on taking steps within a week. Cr. MP No. 2410/2023
Heard. As the criminal revision petition is pending adjudication, it is ordered that the substantive sentence imposed upon the applicant-petitioner, vide judgment of conviction dated 19.01.2023 and order of sentence dated 20.01.2023, passed by learned Additional Chief Judicial Magistrate, Court No. 1 Shimla, District Shimla, H.P. and affirmed by learned Sessions Judge, Shimla, District Shimla, H.P., shall remain suspended, till final disposal of the petition, however, subject to the applicant's furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing 30% of the compensation amount, if not already deposited, within a period of six weeks from today, undertaking therein to appear in the Court as 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.
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Application stands disposed of.
.
( Sushil Kukreja )
Judge
7th July, 2023
(raman)
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