M/S Mata Hateshwari Fruit Company vs . Munish Singh Dod
2022 Latest Caselaw 3476 HP

M/s Mata Hateshwari Fruit Company Vs. Munish Singh Dod

.

Cr. Revision No. 245 of 2022

17.5.2022 Present: Mr.Rajidner Singh Thakur, Advocate, for the

petitioner.

Cr. Revision No. 245 of 2022 Notice to respondent, returnable on

12th July, 2022, on taking steps within five days, be issued.

Cr.M.P. No. 1305 of 2022

Learned counsel for the petitioner submits that out

of total compensation amount of 7,40,000/-, petitioner has

deposited 1,00,000/- in the trial Court during pendency of

appeal before the Sessions Court.

Considering the entire facts and circumstances of

the case and submissions of learned counsel for the petitioner,

substantive sentence imposed upon petitioner No. 2, proprietor

of petitioner No. 1, vide judgment/order dated 22.2.2021,

passed by learned Additional Chief Judicial Magistrate, Court

No. 1, Rohru, District Shimla, H.P. Camp at Rohru in Cr. Case

No. RBT-660/03 of 2019/17, affirmed by learned Sessions

Judge (Forests), Shimla, H.P. in Criminal Appeal No. 4-R/10 of

2021 vide judgment dated 17.2.2022, is suspended, during

pendency of the petition, subject to deposit of

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

placing on record.

r to 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.

17th May, 2022 (Keshav)