Prem Verma vs . Sarvjeet Singh
2025 Latest Caselaw 3551 HP

Himachal Pradesh High Court

Prem Verma vs . Sarvjeet Singh on 21 January, 2025

Prem Verma vs. Sarvjeet Singh

Cr. Revision No.62 of 2025

21.01.2025 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.

Criminal Revision No.62/2025

On taking steps within three days, issue notice to the

respondent, returnable within six weeks.

The applicant-petitioner has preferred the present petition

against the judgment of conviction and order of sentence dated

20.08.2024, passed by learned Chief Judicial Magistrate, Kullu,

District Kullu, Himachal Pradesh (hereinafter referred to as 'the

trial Court'), in Complaint No.990-I/2015, titled Sarbjeet Singh vs.

Prem Verma, and affirmed by learned Additional Sessions Judge,

Kullu, District Kullu, Himachal Pradesh, in Criminal Appeal No. 20

of 2024, titled Prem Verma vs. Sarvjeet Singh, decided on

04.12.2024. The Revision Petition filed raises arguable points.

Hence, the sentence in the case at hand, is ordered to be

suspended, subject to the petitioner depositing 50% of the

compensation amount, if not already deposited, before the Trial

Court within four weeks from today and also subject to his

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

surety in the like amount to the satisfaction of the learned trial

Court, undertaking therein that petitioner will attend this Court as

and when required and in case of dismissal of the revision

petition, he will immediately surrender before the learned trial

Court to receive the sentence. A copy of this order be sent to the

learned trial Court with the direction that the report of compliance of this order be submitted to this Court within a period of six

weeks. The application stands disposed of.

The application is disposed of with a direction to the

applicant/petitioner to file the certified copy of the judgment, on or

before the next date of hearing.

                                                  ( Bipin C. Negi )
January 21, 2025 (KS)                             Vacation Judge