Het Ram vs . Lekh Raj Verma
2023 Latest Caselaw 15280 HP

                    Het Ram     Vs.   Lekh Raj Verma
                                               Cr. Revision No.303 of 2023




                                                                   .

04.10.2023   Present:     Mr. Jagat Pal, Advocate, for the petitioner.

Mr. Romesh Verma, Senior Advocate with Mr.Hitesh Thakur, Advocate, for the respondent.

Cr. MP No.3674 of 2023

Learned counsel for the applicant-petitioner

stated that 50% of the cheque amount has been deposited

by the applicant, i.e. a sum of Rs.37,500/- deposited in the

trial Court on 12.07.2022 and a sum of Rs.22,500/-

deposited in the Registry of this Court on 28.09.2023.

Heard.

As the main case is pending adjudication, it is

ordered that the substantive sentence imposed upon the

applicant-petitioner, vide judgment of conviction dated

22.04.2022 and order of sentence 09.05.2022, passed by

the learned Judicial Magistrate First Class, Court No.4,

Shimla, H.P., and affirmed by learned Additional Sessions

Judge (I), Shimla, District Shimla, H.P., vide judgment dated

26.09.2022, 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 of four 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.303 of 2023

Let record of the Courts below be called for.

As prayed for, list on 17.11.2023.

                                               ( Sushil Kukreja )
    October 04, 2023                                Judge
        (VH)