Heard vs Unknown
2021 Latest Caselaw 2697 HP

Cr. Appeal No.117 of 2021

22.04.2021 Present: Mr.Lalit Kumar Sehgal, Advocate, for the appellant,

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through Video Conferencing.

Mr. Garuav Sharma, Deputy Advocate General, for the respondent-State, through Video Conferencing.

Cr.Appeal No. 117 of 2021

Notice. Mr. Gaurav Sharma, learned Deputy

Advocate General, appears, waives and accepts service of

notice on behalf of the respondent-State.

Admit.

Records be requisitioned.

List for hearing on completion in due course before

appropriate Bench.

Cr.M.P. No. 697 of 2021

Heard.

Applicant-accused has deposited the fine amount of

`60,000/- in the trial Court, receipt bearing No.0159001, dated

05.04.2021 to effect has also been placed on record.

Appeal preferred by the applicant-accused-

appellant has been admitted as arguable point is made out

therein and hearing may take place after a considerable long

time, therefore, prima facie, case for suspension of sentence is

made out. Therefore, substantive sentence imposed vide

judgment/order dated 05.04.2021, passed by learned Special

Judge, Chamba Division Chamba, H.P., in Corruption Case No.4

of 2016, titled as State of Himachal Pradesh vs. Amar Singh &

another, is suspended during the pendency of the appeal,

subject to the applicant's furnishing personal bond in the sum of

`1,00,000/-(rupees one lac only) with one surety of the like

amount to the satisfaction of the trial Court within a period of

four weeks from today, undertaking therein to appear before

this Court as and when directed and to surrender to serve out

the sentence imposed in case his appeal is ultimately

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dismissed.

Bail bonds so furnished by the applicant-accused

shall be transmitted by the trial Court to the Registry of this

Court for placing the same on record.

Alteration/vacation/modification on motion.

Application stands disposed of.

r Copy dasti on usual terms.

(Vivek Singh Thakur)

Judge April 22, 2021 (Purohit)