Shyam Sunder vs . Nand Kishore
2023 Latest Caselaw 1811 HP

Shyam Sunder Vs. Nand Kishore

Cr. Revision No. 109/2023 04.03.2023 Present: Mr. Shyam Singh Chauhan, Advocate, for

.

the petitioner.

Cr. Revision No. 109/2023

Admit.

Issue notice to the respondent returnable

within six weeks, on taking steps within a week.

                           rAs     the    to
                            Cr. MP No. 560/2023

                                            main     petition       is     pending

             adjudication, it is ordered that                 the substantive

             sentence imposed upon             the     applicant/petitioner,

             vide       judgment     of      conviction/order of sentence,

dated 15.06.2022, passed by learned Additional Chief

Judicial Magistrate Theog, District Shimla, H.P. and

affirmed by learned Additional Sessions Judge­II,

Shimla, District Shimla, H.P., shall remain

suspended, till final disposal of the petition, however,

subject to the applicant's depositing 30% of the

compensation amount, if not already deposited, before

the learned trial Court 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

...2...

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. 561/2023

The application is disposed of with a direction

to the applicant to file certified copy of learned trial Court

judgment within a period of six weeks.

( Sushil Kukreja ) Judge 4th March, 2023

(raman)