Tej Ram vs . Ramesh Kumar
2022 Latest Caselaw 3335 HP

Tej Ram vs. Ramesh Kumar

Cr.MP(M) No. 945 of 2022

12.05.2022 Present: Mr. Devender K. Sharma, Advocate, for the applicant/

.

petitioner.

Mr. C. S. Thakur, Advocate, for the respondent.

Cr.MP(M) No. 945 of 2022

For the reasons stated in the application, the delay of

101 days in filing of the petition is condoned. Application

stands disposed of.

Cr. R. No. ________ of 2022

Be registered.

Cr.M.P. No. _______ of 2022

Learned counsel for the petitioner is permitted to

deposit three demand drafts amounting to Rs.50,000/- each in

favour of Registrar General in the Registry of this Court.

Learned counsel for the petitioner states that the

remaining amount of Rs.1,50,000/- shall be deposited within

eight weeks from today. His statement is taken on record.

Now, that the learned counsel for the petitioner has

deposited 50% of the amount and has undertaken to deposit

remaining 50% amount within two months, the operation and

execution of the impugned judgment dated 29.01.2020 passed

by learned Additional Sessions Judge, Kullu, District Kullu, H.P.

in Criminal Appeal No. 32 of 2019 as well as judgment of

conviction and sentence dated 19.10.2019 passed by learned

Chief Judicial Magistrate, Lahaul & spiti at Kullu, H.P., is

suspended.

Learned counsel for the petitioner states that the

petitioner is in custody at Modern Central Jail, Nahan. If that be

.

so, he is directed to be released forthwith. Registry is directed

to prepare release warrants accordingly.

List on 16.06.2022. In the meanwhile, learned

counsel for the respondent to file power of attorney.

       May 12, 2022
                            to       (Tarlok Singh Chauhan)
                                             Judge

            (sanjeev)