CR.R/13/2021
2021 Latest Caselaw 599 HP

Cr. Revision No.13 of 2021

13.01.2021 Present: M/S Rajesh Verma and Vinod Gupta, Advocates, for the petitioner.

Mr. Ranjan Sharma, Mr. Adarsh Sharma, Mr. Vinod

.

Thakur and Mr. Sanjeev Sood, Additional Advocates

General, with Mr. Kunal Thakur, Deputy Advocate General, for the respondents.

(through Video Conferencing)

Cr. Revision No.13 of 2021

Heard. Admit. Learned Additional Advocate General

course. Record be called for.

r to accepts post admission notice on behalf of the State. List in due

Cr.MP No. 76 of 2021

This is an application for suspension of sentence. It has

been submitted by the learned counsel for the applicant that the

applicant was on bail during trial. There are arguable points in the

revision. In these circumstances, operation of judgments passed by the

learned Courts below as also the substantive sentence imposed upon

the applicant/ petitioner is suspended, subject to the applicant

depositing the entire compensation amount, less the amount already

deposited in the learned Trial Court within a period of 8 weeks and

furnishing personal bond in the sum of Rs.25,000/- with one surety in

the like amount to the satisfaction of the learned Trial Court within the

same period, with an 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.

.

Cr.MP No.77 of 2021

The application for the reasons stated therein is allowed.

Consequently, the applicant/petitioner, at this stage is exempted from

filing certified copy of judgment passed by learned Additional

Sessions Judge-III, Kangra at Dharamshala on 30.12.2020 in Criminal

appeal No.13-D/X/2015. The same, however, be filed within four

weeks. The application is accordingly disposed of.

Copy dasti.

(Ajay Mohan Goel) Vacation Judge January 13,2021

(Rishi)