Ranjeet Singh vs . Anil Kumar
2025 Latest Caselaw 252 HP

Himachal Pradesh High Court

Ranjeet Singh vs . Anil Kumar on 1 May, 2025

Author: Virender Singh

Bench: Virender Singh

Ranjeet Singh Vs. Anil Kumar

Cr. Revision No.212 of 2025

01.05.2025 Present: Mr. Bodh Raj Thakur, Advocate for the petitioner.

Let, notice of the petition be issued to the

respondent for 26.06.2025, on taking steps, within a

period of seven days, from today.

CrMP No.1545 of 2025

2. By way of the present application, the

petitioner/applicant has sought the suspension of order

of sentence dated 01.10.2024, passed by the Court of

learned Judicial Magistrate First Class, Court No.II,

Mandi, District Mandi, H.P. (hereinafter referred to as

the 'trial Court'), in Complaint No.707/2017, titled as,

'Anil Kumar Vs. Ranjeet Singh'.

3. Vide judgment of conviction dated 25.09.2024

and order of sentence dated 01.10.2024, the learned

trial Court has convicted the petitioner for the offence

punishable under Section 138 of the Negotiable

Instruments Act, 1881 (hereinafter referred to as the 'NI

Act') and sentenced him to undergo simple

imprisonment for a period of six months and to pay a

compensation of Rs.3,45,000/- to the complainant.

4. Aggrived from the said judgment, petitioner

has preferred Criminal Appeal No.123 of 2024, titled as

'Ranjeet Singh Vs. Anil Kumar', before the Court of

learned Sessions Judge, Mandi Division Mandi, H.P., (hereinafter referred to as the 'Appellate Court'), which

has been dismissed, vide judgment dated 06.03.2025.

5. Now, the petitioner is before this Court by way

of the present Criminal Revision Petition, which is likely

to take sufficient long time, for its disposal, as such,

during the pendency of the present revision petition, the

order of sentence dated 01.10.2024 is ordered to be

suspended, subject to the following conditions:

(i) That the applicant shall furnish personal bond in the sum of Rs.50,000/-, along with one surety of the like amount, to the satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that he will surrender before the learned trial Court to serve the remainder substantive sentence, in case of ultimate dismissal of the present revision petition, by this Court;

(ii) That the applicant shall deposit 30% of the total amount of compensation, which has been referred to by the learned trial Court as fine, with the learned trial Court, within a period of four weeks from today, which shall be in addition to the amount, if not, already deposited by the applicant.

(iii) The applicant shall not leave the territory of India without the prior permission of the Court.

6. Application is, thus, disposed of.

7. A copy of this order be sent to the learned

trial Court, with a direction that the report of

compliance of this order be submitted to this Court.

May 01, 2025                                    ( Virender Singh )
  (Gaurav Thakur)                                     Judge