Lakhbeer Singh vs M/S Khanna Katha Udhyog
2025 Latest Caselaw 4090 HP

Himachal Pradesh High Court

Lakhbeer Singh vs M/S Khanna Katha Udhyog on 20 February, 2025

Lakhbeer Singh vs M/s Khanna Katha Udhyog

Criminal Revision No.87 of 2025

20.02.2025 Present: Mr. Sunil Thakur, Advocate, for the petitioner.

Criminal Revision No.87 of 2025

Heard.

Let notice be issued to respondent-

complainant [M/s Khanna Kath Udhyog],

returnable in four weeks, on taking steps within

three days.

Cr.MP No.467 of 2025

Heard.

Notice in aforesaid terms.

2. Petitioner-accused [Lakhbeer Singh],

has filed the instant application seeking

suspension of substantive sentence imposed

upon him in pursuance to the judgment of

conviction dated 27.07.2024 and order of sentence

dated 31.07.2024 [Annexure P-2], passed in

Complaint Registration No.354/2020 by Trial

Court i.e. Learned Chief Judicial Magistrate,

Una, District Una [HP]; which stands affirmed

on 31.12.2024 [Annexure P-1], by Learned

Additional Sessions Judge-II, Una, District Una [HP], in Criminal Appeal No.145 of 2024,

[Annexure P-1] whereby, the petitioner has been

directed to undergo simple imprisonment for

one year and has been fastened with the liability

for Rs.13,00,000/- [Rupees Thirteen Lakhs]

[Cheque amount and compensation].

3. After going through the accompanying

revision and the material on record and the

submissions made by Learned Counsel for

petitioner, this Court is of the considered view

that arguable points are involved and the

petitioner has made out a prima facie case for

grant of interim protection, at this stage.

4. Accordingly, the substantive sentence

imposed on the petitioner by Learned Trial Court

in terms of judgment of conviction dated

27.07.2024 and order of sentence dated

31.07.2024 [Annexure P-2], passed in Complaint

Registration No.354/2020 by Learned Chief

Judicial Magistrate, Una, District Una [HP];

which stands affirmed on 31.12.2024 [Annexure

P-1], by Learned Additional Sessions Judge-II,

Una, District Una [HP], in Criminal Appeal No.145/2024, shall remain deferred, subject to the

petitioner-accused [Lakhbeer Singh], depositing

30% of the fastened amount of liability [cheque

amount and compensation thereon], in addition

to the amount already deposited; and also

furnishing a personal bond to the tune of

Rs.75,000/-, with one surety in the like amount;

to the satisfaction of Learned Trial Court

concerned within four weeks' from today.

List the matter, before appropriate

Bench, on 27.03.2025.

(Ranjan Sharma) February 20, 2025 Vacation Judge (Chiranjeev)