Himat Ram vs . Ashwani Kumar & Anr.
2023 Latest Caselaw 13360 HP

Himat Ram Vs. Ashwani Kumar & Anr.

Cr. Revision No. 460/2023 12.09.2023 Present: Mr. Bonit Thakur, Advocate, for the

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petitioner.

Mr. Jitender Sharma, Additional Advocate General, for respondent No. 2.

Cr. Revision No. 460/2023

Notice. Mr. Jitender Sharma, learned Additional

Advocate General, accepts service of notice on behalf of

respondent No. 2. Let notice be issued to respondent No. 1

returnable for 9th November, 2023, on taking steps within a

week

Cr. MP No. 3297/2023

No reply to the application is intended to be filed

on behalf of respondent No. 2/State.

Heard. 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 29.05.2023, passed by

learned Judicial Magistrate First Class, Court No. 3, Mandi,

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

Judge, Mandi, District Mandi, H.P. vide order dated

01.09.2023, 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 30% of the compensation amount, within a

...2...

period of six weeks from today, undertaking therein to appear

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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.

      12th September, 2023
                             to                ( Sushil Kukreja )
                                                    Judge

          (raman)