Hans Raj vs . Manjeet Singh Jhamta
2022 Latest Caselaw 7232 HP

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Hans Raj vs. Manjeet Singh Jhamta Cr. Revision No.448/2022

26.8.2022 Present: Mr. Sanjay Ranta, Advocate, for the petitioner.

Heard. Issue notice to the respondent returnable for

14th October, 2022, on taking steps within three days.

Cr. MP No.2574/2022

Notice in the aforesaid terms.

r Heard. The operation of the conviction and sentence

imposed upon the applicant passed by the learned Trial Court, will

remain suspended and applicant is ordered to be released on bail in

this case, subject to the applicant depositing 50% of the

compensation amount, if not already deposited and also 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 with an

undertaking that the applicant shall appear in the Court, as and

when directed and shall surrender to serve out the sentence

imposed, in case his appeal is ultimately dismissed. Application

stands disposed of.

Cr. MP No.2575/2022

The application is disposed of with a direction to the

applicant to file certified copy of judgment within a period of four

weeks.

Copy dasti.

( Chander Bhusan Barowalia ) Judge

26th August, 2022 (CS)