Vijay Kumar vs . State Of H.P. Eo
2022 Latest Caselaw 5315 HP

Vijay Kumar vs. State of H.P. eo

Cr. Revision No. éy 0f 2022 »

06.07.2022 Present: Mr.Sanjeev Kumar Suri, Advocate, fort e petit ner.

Ms.Divya Sood, Deputy Advocat&\ Gen mera . fc

respondent-State.

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Cr. Revision No. 351 of 2028.

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Notice. Ms.Divya Sood, lgarned Deputy Advocate

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

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of the respondent-State. oN es NX

Admit. .. .

Recoiils be requisitioned.

oo list for 'hearing in due course.

XK G ft Mt P. No.1949 of 2022

Revision Petition preferred by the petitioner has been

~ 'admitted as arguable point is made out therein and hearing may , take place after a considerable long time, therefore, prima facie, case for suspension of sentence is made out.

The substantive sentence imposed vide judgment/order dated 26.02.2021/23.10.2021, passed by learned Additional Chief Judicial Magistrate, Court No.1, Shimla, H.P., in Case No.103-2 of 2013, titled as State of Himachal Pradesh vs. Vijay Kumar, affirmed by learned Additional Sessions Judge(ll), Shimla, District Shimla, H.P., vide judgment dated 18.04.2022 passed in Criminal Appeal No. 16-S/10 of 2021, titled as Vijay Kumar vs. State of H.P., is suspended during the pendency of the criminal revision, subject to the petitioner's furnishing personal bond in the sum of %30,000/- (rupees thirty thousand only) with

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

within a period of four weeks from today, undertaking therein to

appear before this Court as and when directed and to : rrendeér to~'

serve out the sentence imposed in case his rey ion pe ition is ultimately dismissed and also subject to deposit. Of: fing svount, if not already deposited within four weeks" 'ftom today .

Bail bonds so furnished. are, petitioner shall be transmitted by the trial Court to the Registry of this Court for placing the same on record ne A oe

Alterationvaéation odification on motion.

Application stn ds'disposed of.

Cr, MR. No 1950 of 2022

os applicant petitioner is exempted from filing certified copy of 3 judament dated 26.02.2021, passed by the trial Court, at Kins soa Subject to filing the same within four weeks. Application is allowed and disposed of

ws Petitioner is permitted to produce a copy of this order,

ROR "downloaded from the web-page of the High Court of Himachal

Pradesh, before the trial Court/authorities concerned, and the said

Court/authorities shall not insist for production of a certified copy but if required, may verify it from Website of the High Court. (Vivek Singh Thakur) Judge

July 6, 2022 (Purohit)