CR.R/102/2021
2021 Latest Caselaw 2815 HP

Criminal Revision No.102 of 2021

06.05.2021 Present: Mr. Deepak Kaushal, Advocate, for the

.

petitioner.

Mr. Sumesh Raj and Mr. Dinesh Thakur, Additional Advocates General, for the

respondent-State.

(through video conferencing).

Criminal Revision No.102 of 2021

Heard.

r Admit. Post Admission Notice.

Learned Additional Advocate General accepts post

admission notice on behalf of the State. List in due

course. Record be called for.

Cr.MP No. 807 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 Petition has been admitted. 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 is suspended,

subject to the applicant depositing the fine amount, if

not already deposited, in the learned Trial Court

within a period of 8 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. r The application stands disposed of

accordingly.

Copy dasti.

(Ajay Mohan Goel) Judge

May 06, 2021 (Rishi)