Jagdish Chand vs . State Of Hp
2023 Latest Caselaw 14555 HP

                     Jagdish Chand      Vs. State of HP
                                             Cr. Revision No.504 of 2023




                                                                  .

25.09.2023   Present:    Mr. Parv Sharma, 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, the record of the Courts below

be also called for.

Cr.M.P. No.3574 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 28.02.2022 and order of sentence, dated 03.03.2022,

passed by the learned Judicial Magistrate First Class, Arki,

District Solan, H.P., and affirmed by learned Additional

Sessions Judge-I, Solan, District Solan, H.P., vide judgment

dated 17.07.2023, shall remain suspended, till final disposal

of the petition, however, subject to the applicant's furnishing

personal bond in the sum of Rs.25,000/- with one surety in

the like amount to the satisfaction of learned trial Court,

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.

Cr.MP No.3575 of 2023

The application is disposed of with a direction to

the applicant-petitioner to file certified copy of the judgment

of the trial Court within a period of four weeks.

                                                ( Sushil Kukreja )
    September 25, 2023                              Judge
        (VH)