Surender Kumar vs . State Of H.P.
2022 Latest Caselaw 9009 HP

Surender Kumar vs. State of H.P.

.

Cr. Revision No.590 of 2022

03.11.2022 Present Mr. Richa Sharma, Advocate, for the petitioner.

Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

Cr. MP(M) No.2384 of 2022 Since the accompanying criminal revision petition is

within limitation, present application is dismissed as having rendered

infructuous.

Cr. Revision No.590 of 2022

Admit.

Notice. Mr. Narender Guleria, learned Additional

Advocate General, appears and waives post admission notice on

behalf of the respondent-State. Record of learned court below be

called for.

List in due course.

Cr. MP No.3342 of 2022

This is an application for suspension of the sentence and

releasing the petitioner on bail. It has been submitted by the learned

counsel for the petitioner that the petitioner was on bail during the

trial and his sentence was suspended by the learned lower

Appellate Court during the pendency of the appeal. The petition now

stands admitted. There are arguable points involved in the revision.

The hearing of the revision will take some time. In these

circumstances, the substantive sentence imposed by learned court

below, is suspended during the pendency of the revision subject to

the petitioner furnishing personal bond in the sum of Rs.20,000/-

with one surety of the like amount to the satisfaction of the trial Court

.

within a period of four weeks with the conditions that the petitioner

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. The fine amount, if not deposited, be deposited within a

period of four weeks. The application stands disposed of.

Cr.MP No.3343 of 2022

r Allowed. Certified copy of trial Court judgment be filed

within a period of four weeks. The application stands disposed of.

Learned counsel for the petitioner is permitted to

produce copy of order downloaded from the High Court website

before the trial Court, who shall not insist for certified copy of the

order, however, it may verify the order from the High Court website

or otherwise.

(Sandeep Sharma)

Judge 3rd November, 2022 (shankar)