Rakesh Kumar vs . State Of Hp
2023 Latest Caselaw 969 HP

                   Rakesh Kumar            Vs.      State of HP




                                                                      .
                                                     Cr. Appeal No.27 of 2023





13.01.2023   Present:      Mr. Kulwant Chauhan, Advocate vice Mr. Ram

Kumar, Advocate, for the appellant.

Mr. Vishal Panwar, Additional Advocate General, for the respondent.

Admit.

               learned    Additional
                            r            to

Post admission notice. Mr. Vishal Panwar,

Advocate General appears and

waives service of post admission notice on behalf of

respondent-State.

List for hearing in due course.

In the meanwhile, record of learned trial Court

be called for.

Cr.MP No. 223 of 2023

Notice in the aforesaid terms.

By way of instant application, the applicant

has prayed for suspension of sentence.

Learned Additional Advocate General states

that he does not intend to file any reply to the instant

application.

Heard.

Since, entire fine amount stands deposited in

the trial court by the applicant, the substantive sentence

imposed by the learned Additional Sessions Judge-I, Una,

District Una, H.P. in Session Case No. 33/2015, vide

.

judgment of conviction dated 26.12.2022 and order of

sentence dated 29.12.2022 shall remain suspended, subject

to the applicant's furnishing personal bond in the sum of

Rs.50,000/- with one surety in the like amount to the

satisfaction of the learned trial Court, within a period of four

weeks with the condition that the applicant shall appear in

Court as and when directed and shall surrender to serve out

the sentence imposed, in case the appeal is ultimately

dismissed,

The application stands disposed of.

( Sushil Kukreja ) Judge January 13, 2023

(VH)