Notice In The Aforesaid Terms vs Unknown
2021 Latest Caselaw 199 HP

Cr. Revision No. 1 of 2021

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05.01.2021 Present: Mr. Sanjeev Kumar Suri, Advocate, for the

petitioners, through Video Conferencing.

Mr. Desh Raj Thakur, Additional Advocate General, for the respondent-State, through Video

Conferencing.

Cr. Revision No. 1 of 2021

Notice. Mr. Desh Raj Thakur, learned Additional

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.

Cr.M.P. No. 11 of 2021

Notice in the aforesaid terms.

Reply, as prayed for, be filed within six weeks.

List for consideration on 16.03.2021.

It is submitted that petitioners were enlarged on

bail during pendency of the appeal and at present also, they

have not been arrested. Pending consideration of this

application, substantive sentence imposed vide judgment/order

dated 27.12.2019, passed by learned Additional Chief Judicial

Magistrate, Court No.1, Una, District Una, H.P., in Criminal Case

RBT No.19-II-16/09, titled as State of Himachal Pradesh vs.

Nanak Chand & another, affirmed by learned Additional

Sessions Judge-II, Una, H.P., vide judgment dated 08.12.2020

passed in Criminal Appeal No. Criminal Appeal Regd. No.

01/2020, titled as Nanak Chand & another vs. State of Himachal

Pradesh, is suspended till next date of hearing, subject to the

petitioners' furnishing personal bond in the sum of `50,000/-

(rupees fifty thousand only) each with one surety each of the

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

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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 their revision petition is ultimately

dismissed and also subject to deposit of fine amount in the

Registry of this Court within six weeks, if not already deposited

in the trial Court.

Bail bonds so furnished by the petitioners shall be

transmitted by the trial Court to the Registry of this Court for

placing the same on record.

Copy dasti on usual terms.

(Vivek Singh Thakur)

Judge January 5, 2021 (Purohit)