Alam Chand vs . Hira Lal
2022 Latest Caselaw 3564 HP

Alam Chand vs. Hira Lal

.

CrMP(M) No. 804 of 2022

19.05.2022 Present: Mr. Naveen K. Bhardwaj, Advocate for the petitioner.

Mr. Mohan Singh and Mr. Pawan Kumar, Advocates for the respondent.

Cr.MP(M) No. 804 of 2022

Learned counsel for petitioner submits that petitioner

intends to resolve the dispute amicably for which learned counsel for

respondent has also agreed under instructions received from the

respondent.

For reasons stated in application and taking into

consideration the submissions made by learned counsel for parties,

delay in filing the revision petition is condoned.

Application is allowed and disposed of. Revision petition

be registered.

Cr. R.No. of 2022(Cr.RST/2143/2022)

List for consideration on 23rd June, 2022, as prayed.

Cr.MP No. of 2022(Cr.MPST No. 2144 of 2022)

Heard. Subject to deposit of entire amount of

compensation in the trial Court as well as furnishing personal bond in

the sum of Rs.50,000/- with one surety in the like amount to the

satisfaction of the trial Court within four weeks from today undertaking

therein to be present in Court as and when directed to do so and to

surrender to serve sentence in case of dismissal of Revision Petition,

substantive sentence imposed upon the petitioner vide judgment/order

dated 05.01.2018/08.01.2018 passed by learned Chief Judicial

.

Magistrate, Kullu , District Kullu in Cr. Complaint No 2-1/2010/1246-

1/2013, affirmed by learned Sessions Judge, Kullu, District Kullu H.P.

vide judgment dated 29.9.2018 in Cr. Appeal No. 6 of 2018, is

suspended during pendency of main Revision Petition. Failure in

compliance of conditions imposed, interim protection granted to

petitioner shall stand vacated.

The report regarding deposit of compensation amount and

bail bonds, so furnished by applicant/petitioner, shall be transmitted to

the Registry of this Court for placing the same on record.

Alteration/vacation/modification on motion.

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.

    May 19, 2022                                    (Vivek Singh Thakur)
    (ms)                                                   Judge