Heard. Considering The Entire ... vs Unknown
2021 Latest Caselaw 1301 HP

Cr.R. No. 39 of 2021

25.2.2021 Present: Mr. P.M. Negi, Advocate, for the petitioner.

.

Mr. Raju Ram Rahi, Deputy Advocate General

for respondent No.2.

Cr.R. No.39 of 2021

Notice. Mr. Raju Ram Rahi, learned Deputy

Advocate General accepts notice on behalf of respondent No.2-

State.

Notice to respondent No.1 returnable on 19.5.2021,

on taking steps within four days, be issued. Record be

requisitioned.

Cr.MP No. 299 of 2021

Heard. Considering the entire facts and

circumstances, substantive sentence imposed upon the petitioner

vide judgment dated 1.5.2018/2.5.2018, passed by learned Chief

Judicial Magistrate, Hamirpur in Criminal Complaint No. 37-

I/2015, titled as Hem Raj Pathania Vs. Kamal Dev, affirmed by

learned Sessions Judge, Hamirpur vide judgment dted10.11.2020

passed in Criminal Appeal No. 27 of 2018 titled as Kamal

Dev.Vs. Hem Raj Pathania and another is suspended during

pendency of the appeal subject to furnishing of personal bond in

the sum of Rs. 30,000/- with one surety in the like amount to the

satisfaction of the trial court within four weeks from today,

undertaking therein to appear before this Court as and when

directed and surrender to serve out the sentence in case this

revision is ultimately dismissed and also subject to deposit of

.

compensation amount in the Registry of this Court within eight

weeks from today. Failure in compliance shall result in automatic

vacation of interim protection granted to the petitioner. Bail

bonds so furnished by the petitioner shall be transmitted by the

trial court to the Registry of this Court for placing on record.

Alternation/modification/vacation on motion.

r The application stands disposed of.

Petitioner may produce the downloaded copy of the

order passed by the Court before the Authorities concerned if

required and the concerned Authority shall not insist for the

certified copy of order, rather passing of order can be verified

from the web-page of this Court.

(Vivek Singh Thakur) Judge

25th February, 2021 (Guleria)