Roop Lal vs . Biri Singh & Another
2022 Latest Caselaw 11831 HP

Roop Lal vs. Biri Singh & another

.

Cr. Revision No. 720 of 2022

30.12.2022 Present: M/s Neeraj Sharma & Deepmala Sharma, Advocates, for the petitioner.

Mr. Narender Thakur, Dy. A.G., for respondent No. 2.

Notice. Learned Deputy Advocate General

appears and waives service of notice on behalf of

respondent No.2. Notice be issued to respondent No.1,

returnable for 17.3.2023, on steps being taken within

one week.

Cr.MP No.4132 of 2022

Notice in the aforesaid terms. In the

meanwhile, the substantive sentence imposed upon the

petitioner by learned Additional Chief Judicial Magistrate,

Court No.1, Hamirpur, H.P. in Complaint No. 76-III-15

dated 30.5.2022 and affirmed by learned Sessions Judge,

Hamirpur, H.P. in Cr. Appeal No. 40 of 2022, dated

29.11.2022 is ordered to be suspended, subject to

petitioner depositing 50% of the fine amount including the

amount, if any, already deposited by him before learned

trial Court within four weeks from today and also

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 four weeks from today, undertaking

therein that he will appear before this Court as and when

required and in case of dismissal of this revision petition,

he will immediately surrender before the learned trial Court

.

for receiving the sentence.

Cr.MP No. 4133 of 2022

The prayer made in the application is allowed.

However, the applicant is directed to file certified copy of

judgment of the learned trial Court within four weeks. The

application stands disposed of.

               r                         (Satyen Vaidya)

                                              Judge
     30th December, 2022
          (kck)