Ramesh Chand vs . Ramesh Kumar
2022 Latest Caselaw 5020 HP

Ramesh Chand Vs. Ramesh Kumar

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Cr. Revision No. 327 of 2022

28.6.2022 Present: Mr.Devender K. Sharma, Advocate, for the petitioner.

Cr. Revision No. 327 of 2022

Notice, returnable on 6th September, 2022, on

taking steps within five days, be issued to the respondent.

r Cr.M.P. No. 1832 of 2022

Learned counsel for the petitioner submits that

petitioner has deposited 15,000/- in the trial Court out of

compensation amount of 50,000/-.

Considering the entire facts and circumstances of

the case and submissions of learned counsel for the petitioner,

substantive sentence imposed upon the petitioner vide

judgment/order dated 30.7.2021/31.7.2021, passed by learned

Chief Judicial Magistrate, Mandi, District Mandi, H.P. in Case

Reg. No. 347/2014, affirmed by learned Sessions Judge,

Mandi, in Criminal Appeal No. 10 of 2021, vide judgment dated

28.8.2021, is suspended, during pendency of the petition,

subject to deposit of balance amount of compensation of

35,000/- on or before 31st August, 2022 from today in the

Registry of this Court and also subject to furnishing personal

bond in the sum of 10,000/- with one surety in the like amount

to the satisfaction of 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 in case

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main petition is ultimately dismissed. Petitioner is at liberty to

deposit the aforesaid balance amount of compensation of

35,000/- in installments, but within the same period.

Bail bonds so furnished by the petitioner shall be

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

placing on record.

r to The application stands disposed of.

Cr.M.P. No. 1833 of 2022

Allowed. The applicant/petitioner is exempted from

filing certified copy of trial Court judgment, at this stage, subject

to filing of the same within four weeks, from today.

The application stands disposed of.

Petitioner is permitted to use the downloaded copy of

this order from the High Court Website and trial Court shall not

insist for certified copy of the order, rather it can verify from the

High Court website or otherwise.

(Vivek Singh Thakur), Judge.

28th June, 2022 (Keshav)

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