Rakesh Narnol vs Rajesh Kumar And Another
2022 Latest Caselaw 446 HP

Rakesh Narnol vs.Rajesh Kumar and another

Cr.Revision No. 91 of 2022

.

28.02.2022 Present: Mr. Karan Singh Kanwar, Advocate for the petitioner.

Mr. Dinesh Thakur, Additional Advocate General, for

respondent No.2.

Cr. Revision No. 91 of 2022

Notice. Mr. Dinesh Thakur, learned Additional Advocate

General, appears and waives service of notice on behalf of respondent

No.2.

Notice to respondent No.1, returnable on 5th May, 2022,

be issued, on taking steps within three days.

Record be requisitioned.

Cr.MP No. 413 of 2022

Heard. It is submitted on behalf of the petitioner that out

of total amount of compensation of Rs.1,70,000/-, Rs.42,500/- has

been deposited by the petitioner in the trial Court.

Subject to deposit of balance amount of compensation in

the Registry of this Court on or before 30th April, 2022 and also

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

the like amount to the satisfaction of the trial Court within eight weeks

from today undertaking therein to be present in Court as and when

directed to do so and to surrender to serve sentence in case of dismissal

of revision petition, substantive sentence imposed upon the petitioner

vide judgment/order dated 7.10.2016 passed by learned Judicial

Magistrate First Class, Nahan, District Sirmaur at Nahan HP in

Criminal Complaint No.97/3 of 2014, affirmed by learned Additional

Sessions Judge, Sirmaur District at Nahan H.P. vide judgment dated

.

17.01.2022 in Cr. Appeal No. 101-N/10 of 2016, is suspended during

pendency of main revision petition. Failure in compliance of

conditions imposed, interim protection granted to petitioner shall stand

vacated.

The bail bonds, so furnished by applicant/petitioner, shall

be transmitted to the Registry of this Court for placing the same on

record. Alteration/vacation/modification on motion.

Application stands disposed of.

Petitioner may produce the downloaded copy of the order

passed by the Court before the Authorities concerned if required and

the concerned Authority shall not insist for the certified copy of order,

rather passing of order can be verified from the web-page of this Court.

Dasti copy on usual terms.

    February 28,2022                                (Vivek Singh Thakur)
    (ms)                                                     Judge