Jagat Singh vs . Madan Singh
2023 Latest Caselaw 17249 HP

Jagat Singh Vs. Madan Singh

Cr. Revision No. 569/2023

.

31.10.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.

Cr. Revision No. 569/2023

Issue notice to the respondent returnable for

22nd December, 2023, on taking steps within three days.

r Cr. MP No. 4054/2023

As the main petition is pending adjudication, it

is ordered that the substantive sentence imposed upon the

applicant/petitioner, vide judgment of conviction/order of

sentence dated 22.02.2022, passed by learned Judicial

Magistrate First Class, Shillai, District Sirmaur, H.P. and

affirmed by the learned Additional Sessions Judge, Paonta

Sahib, District Sirmaur, H.P. vide judgment dated

16.08.2023, 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 30% of the compensation amount, 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.

...2...

The application stands disposed of.

.

                                          ( Sushil Kukreja )
                                               Judge





     31st October, 2023
          (raman)




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