Yan Chand vs . Vikas Katyayan
2023 Latest Caselaw 15599 HP

Yan Chand vs. Vikas Katyayan

.

Cr. Revision No.532 of 2023

06.10.2023 Present: Mr. Saurav Rattan, Advocate, for the petitioner.

Cr. Revision No.532 of 2023

Notice be issued to the respondent, returnable for

13.12.2023, on takings steps within a period of one week.

Cr.MP No.3749 of 2023

By way of instant application, the applicant-petitioner

has prayed for suspension of sentence.

As the main case is pending adjudication, it is ordered

that the substantive sentence imposed upon the applicant-petitioner,

vide judgment of conviction and order of sentence dated 02.05.2022,

passed by the learned Chief Judicial Magistrate, Kullu, District Kullu,

H.P., and affirmed by the learned Sessions Judge, Kullu, District

Kullu, H.P., vide judgment dated 14.08.2023, 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 and also furnishing personal bond in the sum of

Rs.50,000/- with one surety in the like amount to the satisfaction of

learned trial Court, within a period of eight 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.

Application stands disposed of.

                                                 ( Sushil Kukreja )
      October 06, 2023                                Judge
            (subhash)




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