Rattan Singh vs . State Of H.P.
2022 Latest Caselaw 4379 HP

                 Rattan Singh      vs.   State of H.P.

                                          Cr. Revision No. 290 of 2022.




                                                                  .

03.06.2022. Present: Mr. Manohar Lal Sharma, Advocate, for the

petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate

General with Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.

Admit.

Cr.MP No.1578 of 2022.

Heard. Subject to the applicant/petitioner furnishing

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

like amount to the satisfaction of the learned Trial Court, the

conviction and sentence imposed by the learned Judicial

Magistrate Ist Class, Court No.2, Paonta Sahib, District

Sirmaur, H.P. on 03.03.2012/31.03.2012 in Criminal Case No.

32/2 of 2007/06 and as affirmed by the learned Additional

Sessions Judge, Sirmaur District at Nahan, on 28.03.2022, in

Criminal Appeal No. 47-N/10 of 2013, is ordered to be

suspended during the pendency of the revision. The

application stands disposed of.

Cr.MP No. 1579 of 2022.

Certified copy of the judgment passed by the

learned trial Court on 03.03.2012/31.03.2012 be filed by the

applicant/petitioner within a period of four weeks. The

application stands disposed of.

(Tarlok Singh Chauhan) Judge 3rd June, 2022.

(krt)