Himachal Pradesh High Court
Jeet Ram vs . Hp Gramin Bank on 23 April, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Jeet Ram Vs. HP Gramin Bank Cr. R. No. 195 of 2022 23.4.2022 Present: Mr. Sanket Sankhyan, Advocate for the petitioner.
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Cr.R. No.195 of 2022 Admit.
Cr.MP No. 1013 of 2022 Heard. As the main criminal revision is pending adjudication, the conviction and sentence imposed upon the applicant will remain suspended subject to his depositing 30% of the compensation amount within a period of six weeks from today and also subject to his furnishing personal bond in the sum of Rs. 20,000/-
with one surety in the like amount to the satisfaction of the learned Trial Court, undertaking therein that he will appear before this Court as and when required and will surrender before this Court in case the revision petition is ultimately dismissed.
Copy dasti.
(Chander Bhusan Barowalia) Judge 23rd April, 2022 (Guleria) ::: Downloaded on - 23/04/2022 20:12:09 :::CIS