Sanjay Sharma vs Madan Chand & Another
2022 Latest Caselaw 3477 HP

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Sanjay Sharma Versus Madan Chand & another

Cr. Revision No.244 of 2022

17.05.2022 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Dinesh Thakur, Mr. Sumesh Raj,

Mr. Sanjeev Sood, Additional Advocates

General, with Mr. Manoj Bagga, Assistant Advocate General, for respondent No.2­State.

Cr. Revision No.244 of 2022

Notice. Mr. Dinesh Thakur, Additional

Advocate General, accepts notice on behalf of

respondent No.1. Issue notice to respondent No.1,

returnable for 16.06.2022, on steps being taken

within one week.

Cr.MP No.1303 of 2022

Learned counsel for the applicant/

petitioner submits that the entire compensation

amount shall be deposited by the petitioner with the

Registry of this Court during the course of the day

itself. She also shown a Demand Draft which has

been so prepared in the name of learned Registrar

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General, High Court of Himachal Pradesh.

In this view of the matter, till further

orders, the sentence imposed upon the petitioner by

the Court of learned Judicial Magistrate, 1st Class,

Court No.(6), Shimla, H.P., vide judgment/ order

dated 04.07.2018/09.07.2018, in Criminal Complaint

No.98­3 of 2016, titled as Madan Chand Versus

Sanjay Sharma and affirmed by the Court of

learned Additional Sessions Judge (II), Shimla,

District Shimla, H.P., vide judgment date

30.03.2021, in Criminal Appeal No.26­S/10 of 2018,

titled as Sh. Sanjay Sharma Versus Sh. Madan

Chand, shall remain suspended, on his furnishing

personal bond in the sum of Rs.25,000/­ with one

surety in the like amount to the satisfaction of the

learned Trial Court within three weeks, with an

undertaking therein that the applicant shall appear

in the Court as and when directed and shall

surrender to serve out the sentence imposed, in case

his revision is ultimately dismissed.

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There would be no need for a certified copy

of this order for furnishing bail bonds and learned

counsel for the parties can download this order

alongwith case status from the official web page of this

Court and attest it to be a true copy.

(Ajay Mohan Goel) Judge

May 17, 2022 (Rishi)