Ravinder Singh Thakur vs . Amit Sood And Another
2023 Latest Caselaw 5165 HP

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Ravinder Singh Thakur Vs. Amit Sood and another

Cr. Revision No.456 of 2022

04.05.2023 Present: Mr. Sushant Keprate, Advocate, for the

petitioner.

Mr. Adarsh K. Vashisht, Advocate, for respondent No.1.

M/s Tejasvi Sharma, Baldev Negi, Pushpender

Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for respondent No.2­State.

Cr.M.P. No. 2613 of 2022

This case has been listed today on a request so

made by learned Counsel for the petitioner. He

informs the Court that 50% of the cheque amount

stands deposited by the applicant before the Court. In

this view of the matter, it is ordered that operation of

the judgment of conviction and order of sentence dated

10.03.2017/15.03.2017, passed by learned Additional

Chief Judicial Magistrate, Palampur, District Kangra,

H.P. in Criminal Case No.43­III/2015, titled as Amit

Sood Versus Ravinder Singh Thakur, as affirmed by

learned Additional Sessions Judge­III, Kangra at

Dharamshala, Camp at Palampur, District Kangra,

H.P., vide judgment dated 21.05.2022, passed in

.

Criminal Appeal No. 16­P/X/2018, titled as Ravinder

Singh Thakur Versus Amit Sood and another, shall

remain suspended, subject to the applicant furnishing

personal bond in the sum of Rs.25,000/­ with one

surety in the like amount to the satisfaction of the

learned Trial Court, with undertaking therein that

the applicant/ petitioner shall surrender to serve out

the sentence imposed upon him, in case his revision is

ultimately dismissed. The application stands disposed

of accordingly.

Downloaded copy of this order is valid for

compliance.

(Ajay Mohan Goel) Judge May 04, 2023 (Rishi)