Anil Kumar vs . State Of H.P.
2026 Latest Caselaw 545 HP

Himachal Pradesh High Court

Anil Kumar vs . State Of H.P. on 2 February, 2026

Anil Kumar vs. State of H.P. Criminal Revision No.71 of 2026

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02.02.2026 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for the

respondent-State.

Criminal Revision No.71 of 2026

of Notice. Mr. Sidharth Jalta, learned Deputy

Advocate General, appears and accepts service of notice on rt behalf of the respondent-State.

2. Heard. Admit.

3. List on 17.03.2026. In the meantime records

be called for.

Cr.M.P. No.415 of 2026

4. By way of the present application, the

applicant has prayed for the suspension of the sentence.

The petitioner was tried for the commission of offences

under Sections 279, 304-A of the IPC and under Sections

181, 187, and 196 of the Motor Vehicles Act, and vide

judgment dated 24.03.2023, the learned Judicial Magistrate

First Class, Kangra, District Kangra, H.P., in Case

Registration No. 880/13, titled State of H.P. vs. Anil Kumar,

convicted the applicant/petitioner and thereafter, vide

order dated 24.03.2023, awarded the following sentences:-

Name of Offences Sentence imposed accused charged with

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Anil Kumar Section 279 of To undergo simple imprisonment IPC for one month and pay fine of Rs.1000/-.

Non payment of fine will invite

default imprisonment of a period of 15 days.

Section 304A of To undergo simple imprisonment

of IPC for one year and pay fine of Rs.5000/-.

Non payment of fine will invite rt default imprisonment of a period of 15 days.

Section 181 of To pay a fine of Rs.500/-.

M.V. Act. Non payment of fine will invite default imprisonment of a period of 7 days.

Section 196 of To pay a fine of Rs.1000/-.

MV Act Non payment of fine will invite default imprisonment of a period of 7 days.

Section 187 of To pay a fine of Rs.500/- M.V. Act. Non payment of fine will invite default imprisonment of a period of

7 days.

5. A perusal of the order of sentence reveals that

the petitioner has been sentenced for a fixed period.

6. The applicant/petitioner had challenged the

judgment of conviction and sentence awarded before the

learned Additional Sessions Judge (I), Kangra at

Dharamshala, District Kangra, H.P. The said appeal has

been dismissed vide judgment dated 21.11.2025.

7. A perusal of the grounds of the Revision

Petition reveals that the petitioner has raised arguable

points, and further, the revision petition is likely to take

.

some time for final adjudication.

8. Keeping in view the fact that the petitioner

has been sentenced for a fixed term and that the revision

of petition is likely to take some time for final disposal, the

substantive sentence imposed by the learned trial Court in rt Case Registration No. 880/13 is suspended till the next date

of hearing, subject to the following conditions:-

i) That the applicant/petitioner shall

furnish a personal bond in a sum of Rs.50,000/-, with

one surety of the like amount, to the satisfaction of the

trial Court within a period of four weeks from today,

with an undertaking that in case the revision petition

preferred by him is dismissed, the petitioner shall

surrender before the Court and undergo the

substantive sentence imposed upon him.

ii) The applicant shall deposit the fine

amount as imposed by the learned Trial Court while

passing judgment under challenge, if not already

deposited.

iii) That the applicant/petitioner shall not

leave the territory of India without the permission of

this Court.

( Jiya Lal Bhardwaj ) nd 02 February, 2026 Vacation Judge (ankit)