ASHOK GIRDHAR Vs. STATE OF H.P.

JUDGEMENT

(1.) SINCE similar questions of law and facts are involved in both these applications, therefore, these are being disposed of by this common order.

(2.) THE applicant -accused (hereafter referred to as the accused) in both these applications was tried on a charge under Sections 420, 468 and 471 read with Section 120 -B, IPC, in Criminal Case No. 119/2 of 1997/91 and on a similar charge in Case No. 158/2 of 1997/91 in the Court of the learned Judicial Magistrate 1st Class, Kandaghat camp at Solan, alongwith other co -accused.

(3.) THESE applications have been filed by the accused, one each in the said Revision Petitions, claiming that the orders of his conviction may be stayed till the disposal of the Revision Petitions on the grounds that because of the conviction he has been dismissed from service which order he has challenged before the Competent Authority by way of appeal but because of the pendency of the present petitions his departmental appeal is not being disposed of. Therefore, if his conviction is not suspended he will suffer irreparable loss and injury.