Himachal Pradesh High Court
Kiran Sharma vs . Brinda Jewellers And Another on 28 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Kiran Sharma Vs. Brinda Jewellers and another .
Cr.Revision No. 191 of 2022 28.07.2022 Present: Ms. Leena Guleria, Advocate for the petitioner.
M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate General with Mr. Amit Kumar Dhumal, Deputy Advocate General and Mr. Manoj Bagga, Assistant Advocate General for the respondent-State.
r to Cr. Rev. No. 191 of 2022 & Cr.M.P. No. 1835 of 2022 Ms. Leena Guleria, learned Counsel informs the Court that an amount of Rs. 50,000/- more stands deposited by the applicant/ petitioner with the Registry of this Court on 22.04.2022.
By way of this application a prayer has been made for modification of order dated 28.04.2022 in terms whereof the petitioner was called upon to deposit the compensation amount. Learned Counsel for the applicant/petitioner submits that ordinarily the orders which are being passed by the Hon'ble Courts with regard to suspension of sentence imposed are for deposition of the 50% of the cheque amount, therefore, it will be in the interest of justice in case this application is allowed and abovementionned order is modified to the effect that the petitioner be permitted to deposit 50% of the cheque amount.
Taking into consideration the fact that in routine the petitioners/convicts are being called upon to deposit 50% of the cheque amount for suspension of the sentence imposed them, therefore, order dated 28.04.2022 is now modified to the effect that now the petitioner ::: Downloaded on - 28/07/2022 20:05:03 :::CIS shall deposit 50% of the cheque amount for suspension of the sentence .
imposed upon her. The application stands disposed of accordingly.
Let the needful be done within four weeks from today and thereafter prayer of the petitioner for suspension of the sentence shall be considered.
(Ajay Mohan Goel)
Judge
July 28, 2022
(narender) r
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