Arvind Prarthi vs . Naveen Kaistha
2023 Latest Caselaw 16921 HP

Arvind Prarthi vs. Naveen Kaistha

.

Cr. Revision No.557 of 2023

19.10.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.

Cr. Revision No.557 of 2023

Notice be issued to the respondent returnable

for 08.12.2023, on taking steps within a period of one week.

Cr.MP No. 3999 of 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

25.02.2023 and order of sentence dated 01.03.2023,

passed by learned Chief Judicial Magistrate, Lahaul-Spiti at

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

Additional Sessions Judge, Kullu, District Kullu, H.P., vide

judgment dated 22.07.2023, shall remain suspended, till

final disposal of the petition, however, subject to the

applicant's furnishing personal bond in the sum of Rs.

50,000/- with one surety in the like amount to the

satisfaction of learned trial Court and also depositing 30% of

the compensation amount, within a period of six 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.MP No. 4000/2023

The application is disposed of with a direction

to the applicant/petitioner to file certified copy of the trial

Court judgment, before the next date of hearing.

                                            (Sushil Kukreja)
      October 19, 2023                           Judge
            (subhash)