Lalit Chauhan vs . State Of Hp
2022 Latest Caselaw 2545 HP

Lalit Chauhan Vs. State of HP

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Cr.Revision No. 214 of 2022

02.05.2022 Present: Mr. Gurinder Singh Parmar, Advocate for the petitioner.

Ms. Rameeta Rahi, Additional Advocate General, for the

respondent.

Cr. Revision No. 214 of 2022

Notice. Ms. Rameeta Rahi, learned Additional Advocate

General, appears and waives service of notice on behalf of respondent.

Admit.

Record be requisitioned.

List for hearing in due course after completion.

Cr.MP No. 1125 of 2022

Learned counsel for petitioner has submitted that

petitioner has deposited the fine amount in the trial Court on

17.12.2021 during pendency of appeal before the Sessions Court.

Heard. As arguable points have been raised in favour of

the petitioner, the main petition stands admitted and hearing therein

may take place after a considerable long time.

Considering the quantum of sentence and admission of

main petition, sentence imposed upon the petitioner/accused vide

judgment/order dated 15.11.2021/16.11.2021 passed in Criminal Case

No. 33-2 of 2018 by learned Additional Chief Judicial Magistrate,

Court No.II, Shimla, District Shimla, affirmed by learned Additional

Sessions Judge(II), Shimla HP vide judgment dated 25.3.2022 passed

in Criminal Appeal No. 86 of 2021 (12-S/10 of 2021) is suspended till

disposal of main petition, subject to the petitioner furnishing personal

bond in the sum of Rs.30,000/- with one surety in the like amount to

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the satisfaction of the trial Court, within four weeks from today,

undertaking therein to appear before this Court as and when directed to

do so and to receive any sentence which may be passed on the

conclusion of the present petition, and also subject to deposit of fine in

the trial Court within four weeks, if not already deposited, failing

which the interim stay granted hereby shall stand vacated

automatically. Alteration, vacation and modification on motion.

The bail bonds so furnished shall be transmitted to the

Registry of this Court for placing the same on record.

Application stands disposed of.

Petitioner may produce a downloaded copy of the order

passed by the Court before the trial Court and the trial Court shall not

insist for the certified copy of order, rather passing of order can be

verified from the web-page of this Court.

Cr.MP No. 1126 of 2022

Allowed at this stage, subject to filing of certified copy of

trial Court's judgment within a period of four weeks from today.

Application stands disposed of.

    May 02, 2022                                   (Vivek Singh Thakur)
    (ms)                                                    Judge