CR.R/59/2021
2021 Latest Caselaw 2242 HP

Cr. Revision No.59 of 2021

17.03.2021 Present: Mr. Kulwant Chauhan, Advocate, vice Mr.

.

Sanjeev Kumari Suri, Advocate, for the petitioner.

Cr. Revision No.59 of 2021

Notice to the respondent returnable for

30.04.2021. Steps for service be taken within a period

of two weeks.r Cr.MP No.462 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. The revision has been listed for hearing on

30.04.2021. 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

be suspended, subject to the applicant depositing the

50% of the 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 17, 2021

(Rishi)