6.2021 Present: Mr. N.K. Thakur vs Notice To The
2021 Latest Caselaw 2882 HP

Cr. Revision No. 117 of 2021

01.06.2021 Present: Mr. N.K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate for the petitioner.

.

(Through Video Conference)

Notice to the respondent, returnable for 19.07.2021.

Steps for service be taken within one week.

List on 19.07.2021.

Cr.M.P. No. 888 of 2021

Notice in above terms. Having heard learned Senior

Counsel appearing for the petitioner, though, prima-facie, the

Court does not finds any perversity with the order impugned,

however, in the interest of justice, as learned Appellate Court is

seized of the appeal, which is to be heard on merit, it is ordered

that the sentence imposed upon the petitioner shall be suspended

in the event of the petitioner depositing 50% of the total

compensation amount awarded by the learned Trial Court within

a period of one week from today and furnishing personal and

surety bonds, in terms of the order passed by learned Appellate

Court. He shall be released only after 50% of the compensation

amount is deposited by him before the learned Trial Court as well

as personal and surety bonds, in terms of the order passed by

learned Appellate Court, are furnished.

The petitioner shall furnish personal bond, as

directed above, to the satisfaction of the Superintendent of Jail

.

concerned and surety bond to the satisfaction of the learned Trial

Court within the same time period.

Cr.M.P.No. 889 of 2021

This application is disposed of with the direction

that the applicant shall furnish certified copy of judgment dated

27.01.2020 by learned Trial Court within a period of four weeks

from today.

Copy dasti.

(Ajay Mohan Goel) Judge

June 01, 2021 (narender)