Chaman Lal vs . State Of Hp
2023 Latest Caselaw 17248 HP

Chaman Lal Vs. State of HP

.

Cr. Revision No.573 of 2023

31.10.2023 Present: Mr. J.K. Verma, Advocate, for the petitioner.

Mr. B.N. Sharma, Additional Advocate General,

for the respondent.

Admit.

Post admission notice. Mr. B.N. Sharma, learned

Additional Advocate General, accepts notice on behalf of

the respondent.

List for final hearing in due course.

In the meantime, record of the Courts below be

called for.

Cr.MP No.4088 of 2023

As the main petition is admitted for final

hearing, it is ordered that the substantive sentence imposed

upon the applicant/petitioner, vide judgment of conviction,

dated 23.02.2016 and order of sentence, dated 24.02.2016,

passed by the learned Addl. Chief Judicial Magistrate, Court

No.1, Sundernagar, District Mandi, H.P., and affirmed by

learned Additional Sessions Judge, Sundernagar, District

Mandi, H.P., vide judgment dated 26.07.2023, 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 the

fine amount, if not already deposited, 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.

                                               ( Sushil Kukreja )
    October 31, 2023                                Judge
         (VH)