CR.R/98/2021
2021 Latest Caselaw 2783 HP

Criminal Revision No.98 of 2021

30.04.2021 Present: M/s S.S. Chauhan and T.K. Verma,

.

Advocates, for the petitioner. Mr. Dinesh Thakur, Mr. Sanjeev Sood, Additional Advocates General, for the

respondent-State.

(through video conferencing).

Cr.MP(M) No.809 of 2021

By way of this application, a prayer has been

made for condonation of delay in filing the appeal.

However, as per report of the Registry, in view of the

orders of Hon'ble Supreme Court of India, dated

05.03.2020, qua calculation of limitation during Covid-

19 Pandemic, the appeal has been filed within

limitation. Accordingly, this application is disposed of,

by observing that no order is required to be passed on

the same, as the appeal is within limitation.

Application stands disposed of.

Criminal Revision No.98 of 2021

Issue notice to the respondent, returnable

for 15.06.2021, on steps being taken within two weeks.

Cr.MP No.777 of 2021

This is an application for suspension of

sentence. It has been submitted by the learned counsel

for the applicant that the applicant was on bail during

.

trial.

Since the main petition is pending

adjudication and there are arguable points in the

revision, in these circumstances, operation of

judgments passed by the learned Courts below as also

shall r to the substantive sentence imposed upon the petitioner

remain suspended, subject to the applicant

depositing the 50% of the compensation amount in

the learned Trial Court within a period of 8 weeks and

furnishing personal bond in the sum of Rs.25,000/-

with one surety in the like amount to the satisfaction

of the learned Trial Court within the same period,

with an undertaking therein that the applicant shall

appear in the Court as and when directed and shall

surrender to serve out the sentence imposed, in case

his revision is ultimately dismissed.

The application stands disposed of

accordingly.

Copy dasti.

(Ajay Mohan Goel) Judge April 30, 2021 (Rishi)