Kalzang Phunchog vs Sh. Suman Kumar
2022 Latest Caselaw 8423 HP

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Kalzang Phunchog Versus Sh. Suman Kumar

Cr. Revision No.407 of 2022

12.10.2022 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.

Mr. Ajay Chandel, Advocate, for respondent

No.1.

M/s Sumesh Raj, Dinesh Thakur, Sanjeev Sood, Additional Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for

respondent No.2­State.

Cr.MP No.2317 of 2022

The case has been listed on a mention so made

by learned counsel for the applicant/petitioner.

By way of this application, a prayer has been

made for suspension of the sentence imposed upon the

applicant/petitioner. Learned counsel for the

applicant/petitioner submits that 50% of the cheque

amount stands deposited in terms of the orders passed by

the Court.

In this view of the matter, this application is

disposed of, by ordering suspension of conviction and

sentence imposed upon the applicant/ petitioner by the

Court of learned Additional Chief Judicial Magistrate,

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Court No.1, Sundernagar, District Mandi, H.P., vide

judgment/order dated 22.06.2018/29.06.2018, in Criminal

Case No.404­I/2016, titled Suman Kumar Versus Shri

Kalzang Phunchog, as affirmed by the Court of learned

Additional Sessions Judge, Sundernagar, Distt. District

Mandi, H.P., vide judgment dated 30.03.2022, in

Criminal Appeal Filing No.896 of 2018, Registration

No.115 of 2018, titled Kalzang Phunchog Versus Suman

Kumar & another, subject to 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 a period of four weeks from today, 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.

There would be no need for a certified copy of

this order and learned counsel for the parties

can download this order alongwith case status from the

.

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official web page of this Court and attest it to be a true

copy.

Cr.MP No.2316 of 2022

This application is disposed of with the

direction that the applicant shall file certified copy of

judgment of conviction dated 22.06.2018 and order of

sentence dated 29.06.2018, passed by the Learned

Additional Chief Judicial Magistrate, Court No.2,

Sundernagar, District Mandi, H.P., in complaint

No.404­I/2016, within a period of four weeks.

(Ajay Mohan Goel) Judge October 12, 2022 (Rishi)