CR.R/3/2021
2021 Latest Caselaw 295 HP

Cr. Revision No. 3 of 2021 6.1.2021 Present: Mr.Mahinder Singh Kanwar, Advocate, for the

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petitioner, through Video Conferencing.

Cr. Revision No. 3 of 2021

Notice, returnable on 22nd April, 2021, on taking

steps within five days, be issued to respondent.

Records be requisitioned.

Cr.M.P. No. 18 of 2021

Learned counsel for the petitioner submits that due

to inadvertent typographical mistake, application has been sought

to have been filed under Section 389(1) read with Section 482

Cr.P.C., in fact it has to be considered under Section 397(2)

Cr.P.C. Accepting his prayer, application is considered as

prayed.

Heard. Considering the entire facts and

circumstances, substantive sentence imposed upon the petitioner

vide judgment dated 26.10.2019, passed by learned Chief

Judicial Magistrate, Kullu, District Kullu, H.P. in Complaint No.

373-I/2013 (853-I/2015)/466-I/2016), affirmed by learned

Additional Sessions Judge, Kullu, District Kullu, H.P. in Criminal

Appeal No. 31 of 2019, is suspended during pendency of the

petition, subject to furnishing personal bond in the sum of

`50,000/- with one surety in the like amount to the satisfaction of

trial Court within six weeks from today, undertaking therein to

appear before this Court as and when directed and to surrender

to serve out the sentence in case this petition is ultimately

dismissed and also subject to deposit of amount of compensation

of `1,10,000/- at this stage, subject to any further order passed

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in future, in the Registry of this Court, on or before 1st March,

2021.

Bail bonds so furnished by the petitioner shall be

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

placing on record.

rAlteration/modification/vacation on motion.

The application stands disposed of.

Cr.M.P. No. 17 of 2021

Heard. Allowed. The petitioner/applicant is

exempted from filing certified copy of trial Court judgment,

subject to filing of the same within six weeks.

The application stands disposed of.

Copy Dasti.

(Vivek Singh Thakur), Judge 6th January, 2021 (Keshav)