Ram Dutt & Another vs . State Of Himachal Pradesh
2022 Latest Caselaw 3386 HP

Ram Dutt & another Vs. State of Himachal Pradesh

.

Cr. Revision No. 241 of 2022

13.5.2022 Present: Ms.Aruna Chauhan, Advocate, for the petitioners.

Mr.Hemant Vaid, Additional Advocate General, for the respondent.

Cr. Revision No. 241 of 2022

Notice. Mr.Hemant Vaid, Additional Advocate

General waives service and accepts notice on behalf of

respondent.

Admit.

Records be requisitioned.

List for hearing in due course after completion.

Cr.M.P. No. 1278 of 2022

Main case has been admitted, hearing whereof

may take after considerable long time.

Considering the entire facts and circumstances and

quantum of sentence awarded by the Courts below,

substantive sentence imposed upon the petitioner vide

judgment/order dated 27.10.2017/14.11.2017, passed by

learned Additional Chief Judicial Magistrate, Theog, District

Shimla, H.P. in case No. 6-1 of 2010, affirmed by learned

Additional Sessions Judge (II), Shimla, H.P. in Criminal Appeal

No. 34-T/10 of 2017 vide judgment dated 26.2.2022, is

suspended, during pendency of the petition, subject to

furnishing personal bond in the sum of 50,000/- 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 main petition is ultimately dismissed.

Bail bonds so furnished by the petitioner shall be

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

r to placing on record. Alteration/vacation/modification on motion.

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.

13th May, 2022 (Keshav)

.