Biri Singh vs . State Of H.P..
2023 Latest Caselaw 15854 HP

Biri Singh Vs. State of H.P..

Cr. Revision No. 541/2023 10.10.2023 Present: Mr. Devender K. Sharma, Advocate, for the

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petitioner.

Mr. Jitender Sharma, Additional Advocate General, for the respondent-State. Cr. Revision No. 541/2023

Heard. Admit.

Mr. Jitender Sharma, learned Additional

Advocate General, accepts service of post admission notice

on behalf of the respondent-State.

List for final hearing in due course.

In the meantime, record of the learned Courts

below be called for.

Cr. MP No. 3824/2023

As the main petition is pending adjudication, it

is ordered that the substantive sentence imposed upon the

applicant/petitioner, vide judgment of conviction dated

28.02.2023 and order of sentence dated 02.03.2023, passed

by learned Judicial Magistrate First Class, Court No. 2,

Sarkaghat, District Mandi, H.P. and affirmed by the learned

Additional Sessions Judge, Sarkaghat, District Mandi, H.P.

vide judgment dated 27.09.2023, 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 and also depositing the fine

amount, if not already deposited, within a period of four

...2...

weeks, 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. MP No. 3825/2023 rThe application is disposed of with a direction

to the applicant to file certified copy of learned trial Court's

judgment before the next date of hearing.

( Sushil Kukreja ) Judge 10th October, 2023

(raman)