Kiran Sharma vs . Lakhanpal Singh & Anr.
2023 Latest Caselaw 9485 HP

Kiran Sharma vs. Lakhanpal Singh & Anr.

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Cr. Revision No.138 of 2022

14.07.2023 Present: Ms. Vandana Thakur, Advocate, for the petitioner.

Mr. Lokesh Thakur, Advocate, vice Mr. G.R. Palsra,

Advocate for respondent No.1.

Mr. B.N. Sharma Additional Advocate General, for respondent No.2.

Cr.MP No. 2459 of 2023

It is stated by the learned counsel for the petitioner

that a sum of Rs.1,50,000/- was deposited before the learned

trial Court and a sum of Rs. 75,000/- has been deposited in the

Registry of this Court on 30.06.2023.

Since 50% of the cheque amount has been

deposited by the applicant-petitioner in compliance of order

dated 24.03.2022 passed by this Court in Cr.MP No. 653 of

2022, it is ordered that the substantive sentence imposed upon

the applicant/petitioner, vide judgment of conviction dated

23.10.2018 and order of sentence dated 29.10.2018, passed by

the learned Judicial Magistrate First Class, Court No.2, Mandi,

District Mandi, H.P., and affirmed by learned Addl. Sessions

Judge (II) Mandi, District Mandi, H.P., vide judgment dated

22.12.2021, 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

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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.138 of 2022

As prayed for, list on 26.07.2023

In the meantime, record of the Courts below be

called for.

Applicant/petitioner is permitted to produce a copy

of this order, downloaded from the web-page of the High Court

of Himachal Pradesh, before the trial Court/authorities

concerned, and the said Court/authorities shall not insist for

production of a certified copy but if required, may verify the

passing of order from Website of the High Court.

                                                    ( Sushil Kukreja )
    July 14, 2023                                        Judge
         (subhash)