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Naresh Kumar vs . Jung Bahadur
2024 Latest Caselaw 15885 HP

Citation : 2024 Latest Caselaw 15885 HP
Judgement Date : 28 October, 2024

Himachal Pradesh High Court

Naresh Kumar vs . Jung Bahadur on 28 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

Naresh Kumar Vs. Jung Bahadur

Cr. Revision No.695 of 2024

28.10.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.

Let notice be issued to the respondent, returnable

within six weeks, on taking steps within a period of three days.

List on 11.12.2024.

In the meantime, let records of the Courts below be

also called for.

Cr.MP No.4418 of 2024

Learned counsel for the applicant-petitioner states at

bar that approximately 40% of the amount of compensation has

already been deposited by the applicant-petitioner before the

learned trial Court.

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 09.10.2023, passed by the learned Judicial

Magistrate First Class, Anni, District Kullu, HP, and affirmed by

learned Sessions Judge, Kinnaur, Sessions Division at Rampur

Bushahr, HP HP, vide judgment dated 09.08.2024 shall remain

suspended, till final disposal of the petition, however, subject to

the applicant's depositing 30% of the compensation amount

before the learned trial Court, in addition to the amount of

compensation already deposited by him and also furnishing

personal bond in the sum of Rs.50,000/- with one surety in

the like amount to the satisfaction of learned trial Court,within a

period of six 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 28, 2024                                                              Judge
    (VH)




 VIRENDER

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3c5f9e29e91dda973d928ffd06d59832d2dd97b9e2898117bfa738990a0 ea7ba, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER= fed3018c26866cd3d598cb3749b3fb29d4abef4b84983689d027cb645c9 bb134, CN=VIRENDER BAHADUR

BAHADUR Reason: I am approving this document Location:

Date: 2024.10.28 14:49:49+05'30' Foxit PDF Reader Version: 2023.2.0

 
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