CR.R/38/2021
2021 Latest Caselaw 1328 HP

Cr. Revision No.38 of 2021

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25.02.2021 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.

Notice be issued to the respondent, returnable within a period of four weeks, on taking steps within one week. Record of

learned Court below be called for.

Cr.MP No.297 of 2021

Notice in the aforesaid terms. Reply, if any, be filed on

or before the next date of hearing.

Learned counsel representing the petitioner states that sum of Rs. 2, 75,000/- stands already deposited before the

learned trial Court. Accordingly, in view of the above, substantive

sentence imposed by learned court below shall remain suspended, subject to the applicant's depositing the 50% of the compensation amount and furnishing personal bond in the sum of Rs.25,000/-

with one surety in the like amount to the satisfaction of learned trial Court, within a period of six weeks, with the condition that the

applicant shall appear in the Court as and when directed and shall

surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.

Cr.MP No.298 of 2021

Allowed. Certified copy of trial Court judgment be filed within a period of six weeks. The application stands disposed of.

Copy dasti.

(Sandeep Sharma), Judge February 25, 2021 (shankar)