Himachal Pradesh High Court
Shankar Saroj vs . State Bank Of India on 24 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Shankar Saroj vs. State Bank of India .
Cr. Revision No. 264 of 2022 24.05.2022 Present: Mr. Ashok Kumar, Advocate for the petitioner.
Cr. Revision No. 264 of 2022 Notice to the respondent, returnable for 12.07.2022. Steps for service be taken within one week.
List on 12.07.2022.
Cr.M.Ps. No. 1427 and 1429 of 2022 Learned Counsel for the petitioner informs the Court that earlier an amount of Rs.30,000/- stood deposited by the applicant/ petitioner before the learned Trial Court, and today also, a sum of Rs.
25,000/- shall be deposited by the applicant before the learned Trial Court, in case, this Court permits him to do so, bank draft qua which amount already stood prepared by the applicant to show his bonafide.
Learned Counsel for the applicant has shown to the Court a photocopy of the bank draft so prepared. The applicant is permitted to deposit an amount of Rs. 25,000/- before the learned Court below within two days from today. In this view of the matter, the sentence imposed upon the petitioner by the Court of learned Judicial Magistrate First Class, Manali, District Kullu, vide judgment and order of sentence dated 29.10.2021/01.11.2021, passed in Criminal Case No. 625 of 2017, titled as State Bank of India vs. Shankar Saroj, affirmed by learned Appellate Court vide judgment passed in appeal dated 21.03.2022, in Criminal Appeal No. 13 of 2021, titled as Shankar Saroj vs. State Bank of India, on his furnishing personal bond in the sum of Rs.25,000/-
::: Downloaded on - 24/05/2022 20:07:33 :::CISwith one surety in the like amount to the satisfaction of the learned Trial Court, within a week.
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At this stage, learned Counsel for the petitioner informs the Court that the petitioner is in Jail for serving out the sentence in the present case. That being the case, the petitioner is hereby ordered to be released upon his furnishing personal bond, as directed above, to the satisfaction of the Superintendent of Jail concerned and surety bond to the satisfaction of the learned Trial Court, with undertaking therein that the applicant shall appear in the Court as and when directed and shall surrender to serve out the sentence imposed, in case, his revision is ultimately dismissed. The applications stand disposed of accordingly.
Cr.M.P. No. 1428 of 2022This application is disposed of with the direction that the applicant shall file certified copy of judgment Annexure P-2, by the next date of hearing.
Downloaded copy of this order shall be valid for compliance.
(Ajay Mohan Goel) Judge May 24, 2022 (narender) ::: Downloaded on - 24/05/2022 20:07:33 :::CIS