Sanju vs . Suresh Kumar Khera
2023 Latest Caselaw 10896 HP

Sanju Vs. Suresh Kumar Khera

Cr. Revision No.244 of 2023

.

03.08.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Ms. Deepa, Advocate vice Ms. Suchitra Sen, Advocate as Legal Aid Counsel, for the respondent.

Cr.MP No.1518 of 2023

Learned counsel for the applicant-petitioner

stated that a sum of Rs.25,000/- has been deposited by the

applicant-petitioner before the learned trial Court and a

further sum of Rs.25,000/- has been deposited in the

Registry of this Court and in this way, he has deposited 50%

of the cheque amount as directed vide order dated

09.05.2023.

As the main petition is pending adjudication,

it is ordered that the substantive sentence imposed upon

the applicant-petitioner, vide judgment of conviction dated

01.08.2022 and order of sentence dated 18.08.2022,

passed by learned Judicial Magistrate First Class,

Jhandutta, District Bilsapur, H.P. and affirmed by learned

Sessions Judge, Bilaspur, District Bilaspur, H.P., vide

judgment dated 25.03.2023, shall remain suspended, till

final disposal of the petition, however, subject to the

applicant's furnishing personal bond in the sum of Rs.

25,000/ with one surety in the like amount to the satisfaction

of learned trial Court, within a period of two weeks from

.

today, undertaking therein to appear in the Court as and

when directed and in the event of the dismissal of the

petition, the applicant will surrender before the Court to

undergo sentence, if any, imposed by the Court.

The application stands disposed of.

Cr. Revision No.244 of 2023

Learned vice counsel for the respondent prays

for an adjournment on the ground that the arguing counsel

is not available today.

As prayed for, list on 15.09.2023.

                                               ( Sushil Kukreja )
    August 03, 2023                                  Judge





        (VH)