Himachal Pradesh High Court
Pawan Kumar vs . Himachal Gramin Bank Branch Bhambla on 29 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Pawan Kumar Vs. Himachal Gramin Bank Branch Bhambla Cr. Revision No. 387 of 2022 .
29.07.2022 Present: Ms. Kiran Negi, Advocate, vice Mr. Mandeep Chandel, Advocate, for the petitioner.
M/s Devyani Sharma & Anirudh Sharma, Advocates, for the respondent.
Cr. MP No. 2162 of 2022 The case has been taken up today on a mention so made by learned counsel for the petitioner. Learned counsel appearing for the petitioner informs the Court that 50% of the cheque amount, in terms of the last order, stands deposited with the Registry of this Court.
In these circumstances, the sentence imposed upon the applicant/petitioner by the Court of learned Additional Chief Judicial Magistrate, Court No. 1, Sarkaghat, District Mandi, H.P. in Case No. 39III/2011, titled as Himachal Gramin Bank Bhambla Vs. Pawan Kumar vide judgment and order of sentence dated 26.11.2018/31.05.2019 as affirmed by the Court of learned Additional Sessions Judge, Sarkaghat, District Mandi, H.P. vide judgment dated 11.01.2022, passed in Criminal Appeal No. 19/21/19, is suspended subject to applicant/petitioner furnishing personal bond in the sum of Rs.25,000/ with one surety in the like amount to the satisfaction of learned Trial Court within a period of four ::: Downloaded on - 29/07/2022 20:05:01 :::CIS weeks from today, undertaking therein to 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 application stands disposed of.
Downloaded copy of this order is valid for compliance.
(Ajay Mohan Goel)
r Judge
July 29, 2022
(bhupender)
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