Rajat Kumar vs . Raj Kumar
2023 Latest Caselaw 13184 HP

                        Rajat Kumar          Vs.    Raj Kumar

                                                    Cr. MP(M) No.2255 of 2023




                                                                        .

08.09.2023   Present:      Ms. Rajinder Thakur, Advocate, for the applicant-
                           petitioner.

Mr. Mehar Chand, Advocate, for the respondent.

Cr. MP(M) No.2255 of 2023

By way of instant application, prayer has been

made on behalf of the applicant-petitioner to condone the

delay in filing the present revision petition.

Learned counsel for the respondent states that

he has no objection in case the application is allowed.

In view of the averments made in the

application, the same is allowed and delay in filing the

revision petition is hereby condoned.

Application stands disposed of.

Cr. Revision No.____ of 2023

Be registered.

Notice. Mr. Mehar Chand, Advocate, accepts

notice on behalf of the respondent.

As jointly prayed for, list the case for presence of

parties on 16.09.2023.

Cr.M.P. No.___ of 2023 (Cr. MP ST No.7478/2023)

It be registered.

It has been mentioned in the application that the

matter has been compromised between the parties and the

amount of compensation awarded by the learned trial Court

.

has been paid to the respondent/complainant. The learned

counsel for the respondent endorses the statement of the

learned counsel for the petitioner.

As the main case is pending adjudication, it is

ordered that the substantive sentence imposed upon the

applicant-petitioner, vide judgment of conviction and order of

sentence dated 02.02.2023, passed by the learned

Additional Chief Judicial Magistrate, court No.1, Una, District

Una, H.P., and affirmed by learned Sessions Judge, Una,

District Una, H.P., vide judgment dated 19.05.2023, shall

remain suspended, till final disposal of the petition, 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, within a period of one

week 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.___/2023

Be registered.

The application is disposed of with a direction to

the applicant-petitioner to file certified copy of

judgment/order of the learned trial Court before the next

.

date of hearing.

                                            ( Sushil Kukreja )
    September 08, 2023                             Judge
         (VH)




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              Prakash Chand     Vs.   State of HP a/w connected matter

Cr. MP(M) No.2128 of 2023 in Cr. Appeal No.332/2023

.

08.09.2023 Present: Mr. George, Advocate, for the applicant-

appellant.

Mr. B.N. Sharma, Additional Advocate General, for the respondent.

Learned Additional Advocate General states

that copy of the application has not been supplied by the

learned counsel for the applicant-appellant.

Learned counsel for the applicant-appellant

undertakes to supply the same to the office of the

Advocate General during the course of the day today.

Learned Additional Advocate General prays

for and is granted one weeks' time to file reply.

As prayed for, list on 19.09.2023.

                                                           ( Sushil Kukreja )
             September 08, 2023                                  Judge
                    (VH)