CR.R/64/2021
2021 Latest Caselaw 2460 HP

Cr. Revision No. 64 of 2021

25.03.2021 Present: M/s Rajeev Sharma & Shallu Sharma, Advocates, for the petitioner.

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M/s Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with M/s Kamal Kant & Divya Sood, Deputy Advocate Generals, for respondent No. 2.

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General, accepts notice on behalf of respondent No.

2. Let notice be issued to respondent No. 1, returnable for 24 th

April, 2021. Steps for service be taken within one week.

List for consideration on 24th April, 2021.

Cr. MP No. 507 of 2021

Notice in above terms. Learned counsel for the

petitioner has drawn the attention of this Court to an

agreement, which stands appended with the present petition as

Annexure A­1 and on the strength of the same, he submits

that the matter now otherwise stands settled amicably between

the petitioner and complainant/respondent No. 1. On these

bases, he submits that the sentence imposed upon the

petitioner be suspended and it will be in the interest of justice

in case the petitioner at present is exempted from depositing

the compensation amount, in view of the compromise so

entered into between the parties. Ordered accordingly.

Till the next date of hearing, the sentence imposed

upon the petitioner by the Court of learned Judicial Magistrate

1st Class, Court No. 2, Hamirpur, H.P. vide judgment and order

dated 28.02.2018/01.03.2018, passed in Complaint No. 06­I of

2015, confirmed by the Court of learned Sessions Judge,

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Hamirpur, H.P. vide judgment dated 07.01.2021, passed in Cr.

Appeal No. 08 of 2018, shall remain suspended, subject to his

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

surety in the like amount to the satisfaction of learned Trial

Court within a period of two weeks from today, with the

condition that the applicant/petitioner 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.

In the peculiar facts of this case, the petitioner is

exempted from depositing the compensation amount till the

next date of hearing.

Copy dasti.

(Ajay Mohan Goel) Judge

March 25, 2021 (bhupender)