Ramesh Kumar vs . Nar Singh Dass
2023 Latest Caselaw 1693 HP

Ramesh Kumar Vs. Nar Singh Dass

.

Cr. Revision No.102 of 2023

02.03.2023 Present: Mr. H.S.Rangra, Advocate, for the petitioner.

Admit.

Post admission notice be issued to the

respondent, returnable within six weeks, on taking steps

within a period of one week.

Record of the trial Court be called for.

Cr.M.P. No.530 of 2023

As the main petition is admitted for final

hearing, it is ordered that the substantive sentence imposed

upon the applicant/petitioner, vide judgment of conviction,

dated 25.10.2021 and order of sentence, dated 15.11.2021,

passed by the learned Judicial Magistrate First Class,

Karsog, District Mandi, H.P., and affirmed by learned

Additional Sessions Judge-I, Mandi, Camp at Karsog, shall

remain suspended, till final disposal of the petition, however,

subject to the applicant's depositing 30% of the

compensation amount before the learned trial Court, if not

already deposited, and also 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 six

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.MP No.531 of 2023

The application is disposed of with a direction to

the applicant/petitioner to file certified copy of the judgment

of the trial Court within a period of four weeks.

                                                 ( Sushil Kukreja )
    March 02, 2023                                     Judge


        (VH)