Jeet Singh vs Unknown
2021 Latest Caselaw 505 HP

Cr.M.P.(M) No. 2236 of 2021

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08.01.2021 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Giri Raj Chauhan, Advocate for the respondent.

(Through Video Conference)

Cr.M.P(M) No. 2236 of 2020

By way of this application, a prayer has been made

by the applicant for condonation of 124 days' delay in filing the revision petition.

rMr. Giri Raj Chauhan, learned Counsel has put in

appearance on behalf of the respondent. He submits that no reply is intended to be filed to the application.

Having heard learned Counsel for the parties and

having perused the averments made in the application, in the interest of justice, the application is allowed and 124 days' delay

in filing the revision petition is condoned so that the petitioner does get an opportunity to assail the order passed by learned

Court below on merit. The application stands disposed of

accordingly.

Criminal Revision No. _____ of 2021 Be registered.

Notice. Mr. Giri Raj Chauhan, learned Counsel accepts notice on behalf of the respondent.

List for consideration on 19.04.2021. Cr.M.P. No. _____ of 2021 Be registered.

This is an application for suspension of sentence. It has been submitted by learned counsel for the applicant that the applicant was on bail during trial. The revision has been listed for consideration on 19.04.2021. There are arguable points in the revision. In these circumstances, operation of judgment and order

of sentence dated 16.05.2017/29.05.2017, passed by the Court of learned Additional Chief Judicial Magistrate, Theog, District

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Shimla, H.P. in Criminal Case No. 181/3 of 2015, titled as Sh. Jeet Singh Versus Sh. Prem Lal, and the judgment passed by the Court of learned Additional Sessions Judge-cum-Special Judge

(CBI) Shimla, District Shimla, dated 02.08.2019, in Criminal Appeal No. 5-T/10 of 2018, titled as Sh. Prem Lal vs. Jeet Singh,

affirming the judgment passed by the learned trial Court, is suspended subject to the applicant depositing the balance compensation amount in the learned trial Court within a period of

eight weeks from today and furnishing personal bond in the sum

of `25,000/- with one surety in the like amount to the satisfaction of the learned Trial Court within the same period, with 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 January 08, 2021 (narender)