Notice In The Above Terms. Till The ... vs Unknown
2021 Latest Caselaw 2987 HP

Cr. Revision No. 126 of 2021

29.06.2021 Present: Mr. Deepak Bhasin, Advocate, for the petitioner

.

Mr. Sumesh Raja, Mr. Dinesh Thakur, Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Deputy Advocate General, for the respondent-State.

(through video conferencing

Cr. Revision No. 126 of 2021

Notice Mr. Dinesh Thakur, Additional Advocate General,

accepts notice on behalf of respondent No.2. Notice to respondent

No.1, returnable for 10th August, 2021, on takings within steps

within a period of one week.

Cr.MP No. 1035 of 2021

Notice in the above terms. Till the next date of hearing,

the operation of judgment and order of sentence dated 08.05.2019

and 30.05.2019, respectively, passed by the learned Additional

Chief Judicial Magistrate, Court No.1, Rohru, in case No. 126-3 of

2018, titled as Sh. Joginder Singh Versus Ms. Satya Pitan, affirmed

by the Court of learned Sessions Judge (Forests), Shimla, H.P., vide

judgment dated 03.03.2021, passed in Criminal Appeal No. 9-R/10

of 2019, titled as Ms. Satya Pitan Vs. Sh. Joginder Singh, is

suspended, subject to deposit of 50% of the compensation amount

by the applicant in the learned Trial Court within a period of three

months and furnishing personal bonds 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 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.

.

It is ordered that, if any amount has earlier been

deposited by the applicant, then the same shall be counted towards

50% of the amount as ordered by the Court to be deposited by the

applicant before the learned Trial Court.

Learned Counsel for the applicant submits the matter is

listed before the learned Additional Chief Judicial Magistrate, Court

No.1, Rohru, today itself for production. Mr. Bashin, learned counsel

for the applicant, is permitted to personally apprise of the order, so

passed by this Court today to the learned Court below in writing

against his signatures.

Cr.MP No. 1036 of 2021

This application stands disposed of with the direction to

the applicant to file certified copy of Judgment dated 08.05.2019

passed by the learned Additional Chief Judicial Magistrate Court No.1,

Rohru, District Shimla, H.P. by the next date of hearing.

"Copy Dasti"

(Ajay Mohan Goel) Judge June 29, 2021 (ravinder)