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Bal Krishan vs . Budhi Singh Thakur
2023 Latest Caselaw 8811 HP

Citation : 2023 Latest Caselaw 8811 HP
Judgement Date : 3 July, 2023

Himachal Pradesh High Court
Bal Krishan vs . Budhi Singh Thakur on 3 July, 2023
Bench: Sushil Kukreja

Bal Krishan Vs. Budhi Singh Thakur

.

Cr. Revision No.288 of 2023

03.07.2023 Present: Ms. Meghna Kashava, Advocate vice Mr.Raman Prashar, Advocate, for the petitioner.

Cr.MP No.1818 of 2023

It is stated by learned vice counsel for the

applicant/petitioner that a sum of Rs.3,00,000/- has been

deposited by the applicant in the Registry of this Court in

compliance of order dated 29.05.2023, passed by this

Court.

As the main case is pending adjudication, it is

ordered that the substantive sentence imposed upon the

applicant/petitioner, vide judgment of conviction dated

16.07.2022 and order of sentence dated 04.08.2022,

passed by the learned Chief Judicial Magistrate, Lahaul-

Spiti at Kullu, H.P. and affirmed by learned Sessions Judge,

Kullu, H.P., vide judgment dated 05.04.2023, shall remain

suspended, till final disposal of the petition, however,

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 learned trial Court, within a period of four

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.288 of 2023

Steps for the service of the sole respondent not

taken.


                Learned


                            vice    counsel      for     the

undertakes to do the needful within a period of one week.

                   r                                              petitioner

                Let   notice   be   issued     to      the respondent,

returnable within four weeks, on doing the needful within a

period of one week.

List on 11.09.2023.

Cr.MP No.1819 of 2023

The application is disposed of with a direction to

the applicant/petitioner to file certified copy of the trial Court

judgment before the next date of hearing.




                                                 ( Sushil Kukreja )
    July 03, 2023                                      Judge
         (VH)





 

 
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