Tara Pati vs . Mamta Malhotra
2023 Latest Caselaw 15601 HP

Tara Pati Vs. Mamta Malhotra

Cr. Revision No.530 of 2023

.

06.10.2023 Present: Mr. Sumeet Raj Sharma, Advocate, for the petitioner.

Notice be issued to the respondent, returnable

within six weeks, on taking steps within a period of one

week.

List on 12.12.2023.

Cr.MP No.3740 of 2023

As the main case is pending adjudication, it is

ordered that the substantive sentence imposed upon the

applicant-petitioner, vide judgment of conviction dated

01.03.2023 and order of sentence dated 21.03.2023,

passed by the learned Chief Judicial Magistrate, Mandi,

District Mandi, H.P., and affirmed by learned Additional

Sessions Judge-I, Mandi, District Mandi, H.P., vide

judgment dated 19.08.2023, 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.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.

Application stands disposed of.

                                               ( Sushil Kukreja )
    October 06, 2023                                Judge




        (VH)