Unknown vs Pappi Mohammad V. State
2022 Latest Caselaw 657 HP

Pappi Mohammad v. State Cr. Revision No. 29 of 2022

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5.3.2022 Present Mr. Deepak Bhasin, legal aid counsel, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Desh Raj Thakur, Additional Advocates General with Mr. Narinder Thakur, Mr. Kamal

Kishore and Mr. Gaurav Sharma, Deputy Advocates General, for the respondent-State.

CrMP No. 434 of 2022

For the reasons stated in the application, same is allowed

and further four weeks' time as prayed for is granted to the applicant to

comply with order dated 12.1.2022, whereby substantive sentence

imposed by learned trial Court upon the accused was suspended subject

to deposit of Rs.50,000/- by the accused, if not already deposited.

In case, the accused fails to comply with order dated

12.1.2022, within the time granted by this court, the interim protection

granted vide order dated 12.1.2022 would come to an end and the

respondent-complainant, would be at liberty to get the judgment of

learned trial Court executed in accordance with law. Application stands

disposed of.

Copy Dasti.

(Sandeep Sharma) Judge March 5, 2022 (vikrant)