CRMPM/438/2021
2021 Latest Caselaw 1896 HP

Cr.MP(M) No. 438 of 2021

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09.03.2021 Present: M/s S.S. Chauhan and T.K. Verma, Advocates, for the petitioner. Mr. Sumesh Raj, Mr. Dinesh Thakur,

Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Mr. K.K. Chaudhary, Deputy Advocates General, for the respondent-State.

r to Cr.MP(M) No.438 of 2021

By way of this application, a prayer has been

made for condonation of delay in filing the petition.

However, as per report of the Registry, in view of the

orders of Hon'ble Supreme Court of India, dated

05.03.2020, the petition has been filed within

limitation. Accordingly, this application is disposed of

by observing that no order is required to be passed on

the same, as the petition is within limitation.

Criminal Revision No.50 of 2021

Notice to the respondent returnable for

23.04.2021. Steps for service be taken within a period

of one week.

Cr.MP No.402 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

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trial. The revision has been listed for hearing on

23.04.2021. 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 shall

is suspended, subject to the applicant depositing the

50% of the balance compensation amount in the

learned Trial Court within a period of 6 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.

Copy dasti.

(Ajay Mohan Goel) Judge March 09, 2021 (Rishi)