Narender Singh vs Bhim Singh
2022 Latest Caselaw 252 HP

Narender Singh versus Bhim Singh Cr. Revision No. 72 of 2022

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18.2.2022 Present: Mr. Sunil Thakur, Advocate, for the petitioner.

Cr. Revision No.72 of 2022

Notice be issued to the respondent returnable on 20.4.2022,

on taking steps within two days.

Record be requisitioned.

Cr.MP No.329 of 2022

Heard.

Learned counsel for the petitioner submits that out of total

amount of compensation of Rs. 1,08,000/­, petitioner has deposited

50% amount of compensation in the trial Court. He further

submits that petitioner is ready to deposit any further amount as

may be directed by the Court for suspension of his substantive

sentence imposed upon him.

Considering the facts and circumstances of the case,

substantive sentence imposed upon the petitioner by learned

Judicial Magistrate First Class Rajgarh, District Sirmaur, H.P,

vide judgment/order dated 28.9.2018/1.10.2018, in Case No.120/3

of 2017, titled as Bhim Singh versus Narender Singh, affirmed by

learned Sessions Judge, Sirmaur, District at Nahan, H.P. vide

judgment dated 23.12.2021 in Cr. Appeal No.93­Cr.A./10 of 2018,

titled as Narender Singh versus Bhim Singh, shall remain

suspended subject to deposit of balance amount of compensation in

the Registry of this Court within six weeks from today and also

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

one surety in the like amount to the satisfaction of the trial Court

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within four weeks from today undertaking therein to appear in

the Court as and when directed to do so and surrender in case of

dismissal of the present petition to serve the sentence.

Failing in compliance of either condition, interim

protection granted to the petitioner shall stand vacated.

Bail bonds, so furnished by the petitioner shall be

transmitted to the Registry of this Court immediately, for placing

the same on record. Alteration/vacation/modification on motion.

Application stands disposed of.

Parties may produce downloaded copy of the order

passed by the Court before the Authorities concerned and the

concerned Authority shall not insist for the certified copy of the

order, rather passing of the order can be verified from the web­

page of this Court.

(Vivek Singh Thakur) Vacation Judge

February 18, 2022 (veena)