Dinesh Negi vs . Sahil Sood
2022 Latest Caselaw 205 HP

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Dinesh Negi vs. Sahil Sood

Cr. Revision No.54/2022 A

31.1.2022 Present: Mr. Anirudh Sharma, Advocate for the petitioner.

Heard. Issue notice to the respondent returnable for

4th March, 2022, on taking steps within three days.

Cr. MP No.241/2022

The execution and operation of the conviction and

sentence imposed upon the applicant-petitioner passed by the

learned Trial Court, will remain suspended, however subject to the

applicant depositing 50% of the compensation amount, within a

period of four weeks from today, if not already deposited and also

furnishing personal bonds in the sum of `25,000/- (rupees twenty

five thousand only) with one surety in the like amount to the

satisfaction of the learned Trial Court within the aforesaid period

with an undertaking that the applicant-petitioner shall appear in the

Court, as and when directed and shall surrender to serve out the

sentence imposed, in case his revision petition is ultimately

dismissed.

However, it is made clear that if the amount is

not deposited, as ordered above, the stay order will automatically

vacated. Application stands disposed of.

Cr. MP No.242/2022

The application is disposed of with a direction to the

applicant-petitioner to file certified copy of judgment, in issue within

a period of four weeks.

Copy dasti.

( Chander Bhusan Barowalia) Vacation Judge

31st January, 2022 (CS)