Himachal Pradesh High Court
Nand Lal vs . Rajesh Verma on 2 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
.
Nand Lal vs. Rajesh Verma Cr.MP(M) No.853 of 2023 02.06.2023 Present: Mr. Rajat Kumar, Advocate, for the applicant/petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent/complainant.
r Cr.MP(M) No.853 of 2023 By way of instant application, prayer has been made on behalf of the applicant to condone the delay of 33 days in filing the present revision petition.
No reply is intended to be filed to the instant application.
Heard.
In view of the averments made in the application, which are supported with an affidavit of the applicant Nand Lal, the same is allowed and delay of 33 days in filing the revision petition is hereby condoned.
Application stands disposed of. Cr. Revision No.__________2023 Be registered.
Admit.
Post Admission Notice.
Mr. Jeevesh Sharma, learned Advocate, appears and waives service of post admission notice on behalf of the respondent.
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.
Records of learned courts below be called for.
Cr.MP No.______2023 Be registered.
r By way
applicant/petitioner
has
of instant
prayed for
application,
suspension
the
of
sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Theog, District Shimla vide judgment of conviction dated 02.07.2022 and order of sentence dated 04.07.2022 in Criminal Case No.302/3 of 2015, titled as Shri Rajesh Verma vs. Shri Nand Lal and further affirmed by learned Additional Sessions Judge-II, Shimla vide judgment dated 30.11.2022 in Criminal Appeal No.21- T/10 of 2022, titled Sh. Nand Lal vs. Sh. Rajesh Verma, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall ::: Downloaded on - 02/06/2023 20:34:42 :::CIS .
surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
2nd June, 2023
to ( Sushil Kukreja )
Judge
(reena)
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