Govind Singh vs . Anil
2023 Latest Caselaw 17330 HP

Govind Singh Vs. Anil

Cr. Revision No. 575 of 2023

.

01.11.2023 Present: Mr. Parkash Sharma, Advocate, for the petitioner.

Criminal Revision No. 575 of 2023.

Issue notice to the respondent, returnable within

a period of four weeks, on taking steps within a period

of oe week.

Cr.MP No. 4096 of 2023

Issue notice in the aforesaid terms.

In the meantime, keeping in view the nature of

the offence punishable under Section 138 of Negotiable

Instruments Act, operation of the substantive sentence

of imprisonment awarded by the learned Trial Court on

20.04.2022 and the same has been confirmed by the

learned Appellate Court on 11.09.2023, in Criminal

Appeal No. 57-N/10 of 2022, is ordered to be suspended

subject to deposit of 50% of the compensation amount

and furnishing of personal and surety bonds in the sum

of Rs.50,000/- to the satisfaction of the learned Trail

Court with an undertaking to appear and receive

sentence, in case of dismissal of the present revision.

Reply, if any, be filed on or before the next date of

hearing.

Cr.MP No. 4097 of 2023.

The present application stands disposed of with a

.

direction to the applicant/petitioner to file the certified

copy of the judgment dated 20.4.2022, within a period

of four weeks.

(Rakesh Kainthla) Judge

November 1, 2023 (ravinder)

.