Jyoti Ram vs Central Bureau Of Investigation
2022 Latest Caselaw 8904 HP

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Jyoti Ram Versus Central Bureau of Investigation

Cr. Appeal No.375 of 2022

31.10.2022 Present: Ms. Sunita Sharma, Sr. Advocate, with Mr. Dhananjay Sharma, Advocate, for the appellant/applicant.

Mr. Anshul Bansal, Advocate, for the

respondent.

Cr. Appeal No.375 of 2022

Admit. Mr. Anshul Bansal, learned counsel

accepts post admission notice on behalf of the

respondent. List in due course.

Cr.MP No.3293 of 2022

This application is disposed of with the

direction that in the event of applicant/appellant

depositing the fine amount with the learned Trial

Court, if not already deposited, within a period of

three weeks from today, the conviction and sentence

imposed upon the applicant/appellant, by the Court

of learned Special Judge (CBI), Shimla, H.P., vide

judgment/order dated 23.07.2022/03.08.2022, in CIS

CNR No.HPSH 100002712016, Trial No.34­S/7 of

2016, as also the substantive sentence imposed upon

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him, shall remain suspended, 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 three

weeks, with an undertaking therein that the

applicant/applicant shall appear in the Court as and

when directed and shall surrender to serve out the

sentence imposed, in case his appeal is ultimately

dismissed.

(Ajay Mohan Goel) Judge

October 31, 2022 (Rishi)