Asha Furniture House vs . Anup Kumar And Anr.
2022 Latest Caselaw 8766 HP

Asha Furniture House Vs. Anup Kumar and anr.

Cr. R. No. 561 of 2022

.

21.10.2022 Present: Mr. R.K. Gautam, Sr. Advocate with Mr. Jai Ram Sharma, Advocate, for the petitioner. Mr. Desh Raj Thakur, Additional Advocate General

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

Notice. Mr. Desh Raj Thakur, learned Additional

of respondent No.2/State.

r to Advocate General, appears and waives service of notice on behalf

Notice be issued to respondent No.1, returnable on

23.12.2022. Steps be taken within one week.

Cr.MP No. 3186 of 2022

Notice in the aforesaid terms. In the meanwhile,

substantive sentence imposed upon the petitioner, vide judgment

and sentence order dated 30.06.2021, passed by learned Chief

Judicial Magistrate, Kangra, at Dharamshala, District Kangra,

H.P. in Complaint Case No. 54-III/2010 and affirmed vide

impugned judgment dated 23.07.2022, passed by learned

Sessions Judge Kangra, at Dharamshala, District Kangra, H.P., in

Criminal Appeal No. 16-D/X/2021, is ordered to be suspended

till further orders, subject to petitioner depositing 50% of the

compensation amount in the Registry of this Court within eight

weeks and further his furnishing personal bond in the sum of

Rs. 10,000/- with one surety in the like amount to the satisfaction

of learned Trial Court, specifically undertaking therein that in case

of dismissal of present petition, the petitioner shall immediately

surrender before the learned Trial Court for receiving the

.

sentence.

                                                  ( Satyen Vaidya )





                                                        Judge

    21st October, 2022
         (sushma)


                   r         to