Rupesh Sharma vs . Murlidhar
2025 Latest Caselaw 4031 HP

Himachal Pradesh High Court

Rupesh Sharma vs . Murlidhar on 10 February, 2025

Rupesh Sharma Vs. Murlidhar

Cr. Revision No. 71 of 2025 10.02.2025 Present: Mr. Nitin Soni, Advocate, for the petitioner.

Cr. Revision No. 71 of 2025 Heard.

2. Let notice be issued to Sole

Respondent [Murlidhar], returnable in four

weeks, on taking steps within three days.

Cr. MP(M) No. 409 of 2025

3. Heard.

4. Notice to non­applicant in aforesaid

terms.

5. Petitioner [Rupesh Sharma] has come up

before this Court, under Section 430 of the

BNSS 2023 seeking staying the implementation

and execution of the judgment and conviction

dated 17.06.2024 passed by Learned Judicial

Magistrate First Class, Kullu, District Kullu, H.P.

in Criminal Complaint No.191­I/2015­391­

I/21/13 titled as "Murlidhar Vs. Rupesh

Sharma", which was upheld by the Appellate

Court i.e. Learned Additional Sessions Judge on

09.01.2025, in Criminal Appeal No.74/2024.

6. Perusal of the application and

grounds of revision, indicate that the petitioner

has an arguable case in his favour at this stage.

Accordingly, the substantive sentence imposed

on the petitioner­ accused in term of this

judgments dated 17.06.2024 passed by the Trial

Court i.e. Learned Judicial Magistrate First

Class, Kullu, District Kullu (H.P.), in Criminal

Complaint No.191­I/2015­391­I/21/13, which

was affirmed on 09.01.2025 by Appellate Court

i.e. Learned Additional Sessions Judge, Kullu in

Criminal Appeal No.74/2024, shall remain

suspended, subject to the petitioner, depositing

30% of the balance amount of compensation and

furnishing personal bond to the tune of

Rs.50,000/­ with one surety of the like amount

to the satisfaction of the Trial Court, within four

weeks from today.

7. List the matter before appropriate

Bench on 06.03.2025.

(Ranjan Sharma) Vacation Judge February 10, 2025 [Shamsh Tabrez]