Chunni Lal vs . Tej Ram & Anr.
2022 Latest Caselaw 4334 HP

Cr. Revision No. 292 of 2022

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Chunni Lal vs. Tej Ram & anr.

03.06.2022 Present: Mr. Pawan Sharma, Advocate, for the petitioner.

Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No.2.

Cr. Revision No. 292 of 2022

Notice. Mr. Raju Ram Rahi, Deputy Advocate

General, waives service and accepts notice r on behalf of

respondent No.2.

Notice be issued to respondent No.1 returnable on

28.7.2022, on taking steps within two days.

Cr.MP No.1587 of 2022

Heard. Taking into consideration, the averments made in

the application and submissions made by learned counsel for the

petitioner, substantive sentence imposed upon the petitioner by

learned Judicial Magistrate First Class, Karsog, District Mandi,

H.P.vide judgment/order dated 13.4.2018/17.4.2018 in case No. 34 of

2016 titled as Tej Ram versus Chunni Lal affirmed by learned

Additional Sessions Judge­1 Mandi, District Mandi, H.P. camp at

Karsog vide judgment dated 5.4.2022 in Criminal Appeal No. 46 of

2018, titled as Chuni Lal vs. Tej Ram & anr. is suspended subject to

his furnishing personal bond in the sum of Rs. 30,000/­ with one

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

four weeks from today undertaking therein to appear before this

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

sentence imposed in case his revision petition is ultimately

dismissed and also subject to deposit of entire awarded amount on or

before 25.7.2022.

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Bail bonds so furnished by the petitioner shall be

transmitted by the trial Court to the Registry of this Court for placing

the same on record.

Alteration/vacation/modification on motion.

Application stands disposed of.

                Petitioner is
                       r           to
                Cr.MP No.1588 of 2022

exempted from filing certified copy of

judgment of trial Court at this stage, subject to filing of the

same within 4 weeks as and when directed to do so.

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) Judge June 03, 2022 (veena)