Rajesh Kumar Alias vs . State Of H.P.
2022 Latest Caselaw 8531 HP

Rajesh Kumar alias vs. State of H.P.

.

Cr. Appeal No.357 of 2022

15.10.2022 Present: Mr. Vinod Chauhan, Advocate, for the appellant.

Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.

Cr. Appeal No. 357 of 2022

Notice. Mr. Raju Ram Rahi, learned Deputy

Advocate General, waives service and accepts notice on

behalf of respondent.

Admit

Records be requisitioned.

List for hearing in due course.

Cr.MP No. 3136 of 2022

Appeal preferred by the appellant has been

admitted, as arguable point is made out therein and hearing

may take place after a considerable long time, therefore, prima

facie, case for suspension of sentence is made out.

Therefore, substantive sentence imposed upon the

appellant vide judgment/order dated 26.09.2022, passed by

learned Special Judge, Mandi, District Mandi in POA S.T. Trial

No. 12 of 2016 is suspended, during pendency of the petition,

subject to deposit fine amount, if not already deposited, within

six weeks, in the Registry of this Court, and also subject to

furnishing personal bond in the sum of `30,000/- 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 appeal 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.

The application stands disposed of.

Appellant 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 if need be, it can be

verified from the High Court website or otherwise.

(Vivek Singh Thakur), Judge.

15th October 2022 (subhash)

.