Pinky Rana vs . Rajbir Singh
2023 Latest Caselaw 10280 HP

                          Pinky Rana     vs.   Rajbir Singh




                                                                     .
                                                    Cr.MP(M) No.1876 of 2023

26.07.2023 Present: Mr. P.D. Nanda, Advocate, for the applicant/petitioner.

Mr. Mohar Singh, Advocate for the respondent.

Cr.MP(M) No.1876 of 2023

No reply is intended to be filed on behalf of the

respondent. Learned counsel for the respondent states that he

has no objection in case, the aforesaid application is allowed.

In view of the averments made in the application, the

same is allowed and delay of 354 days in filing the revision

petition is condoned.

Application stands disposed of.

Cr. Revision No____of 2023(Cr.RST No. 6148/2023

Admit.

Post admission notice. Mr. Mohar Singh, learned

counsel accepts post admission notice on behalf of the

respondent.

Let record of the Courts below be called for.

List on 18.08.2023.

Cr.MP No. ....... of 2023(Cr.MPST No.6156/2023

Learned counsel for the parties jointly stated that the

matter has been compromised. To this effect the statement of the

complainant has also been recorded today in the Court, wherein

he has stated that out of compensation amount of Rs.4,00,000/-

.

awarded by the learned trial Court, he has received a sum of

Rs.3,33,000/- from the petitioner/accused and the remaining

amount of Rs.67,000/- is deposited before the learned trial Court.

As the matter stands compromised, it is ordered

that the substantive sentence imposed upon the applicant-

petitioner, vide judgment of conviction dated 07.12.2018 and

order of sentence dated 17.12.2018, passed by the learned

Judicial Magistrate First Class, Court No.7, Shimla, District

Shimla, H.P., and affirmed by learned Additional Sessions Judge-

I, Shimla, District Shimla, H.P., vide judgment dated 30.04.2022,

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 one week from today,

undertaking therein to appear in the Court as and when directed.

The learned trial Court is directed to order the release of the

petitioner immediately on her furnishing bail bonds, as aforesaid.

Application stands disposed of.

Petitioner is permitted to produce copy of this order,

downloaded from the web-page of the High Court of Himachal

Pradesh, before the authorities concerned, and the said

authorities shall not insist for production of a certified copy but if

required, may verify passing of order from Website of the High

.

Court.

                                       ( Sushil Kukreja )





                                            Judge
     July 26, 2023
        (subhash)




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