Himachal Pradesh High Court
Durga Singh vs . H.P. Coop. Agriculture on 1 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Durga Singh vs. H.P. Coop. Agriculture Rural Development Bank Ltd.
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Cr. Revision No. 155 of 2022.
01.04.2022. Present:- Mr. B.N.Sharma, Advocate, for the petitioner.
Mr. Narender Singh, Advocate, for the respondent.
Cr. Revision No. 155 of 2022 & Cr.M.P. No.739 of 2022.
Learned counsel for the petitioner states that out of compensation amount of Rs.70,000/-, the petitioner has already deposited a sum of Rs.35,000/- in the court of the learned Magistrate and as regards Rs.35,000/-, his client is ready to deposit the same with the bank within a period of four weeks from today. His statement is taken on record.
Notice. Mr. Narender Singh, Advocate, appears and waives service of notice on behalf of the respondent.
I am informed at the Bar that the petitioner is in judicial custody pursuant to the warrants issued by the learned Magistrate. In view of the undertaking already given by the petitioner to this Court, the conviction and sentence as imposed by both the learned Courts below, are ordered to be suspended and the petitioner is ordered to be released on bail, if not wanted in any other case, subject to his furnishing personal bond in the sum of Rs.20,000/- to the satisfaction of the Superintendent, Model Central Jail, Kanda, District Shimla, H.P. Release warrants be prepared accordingly.
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Allowed as prayed for. The certified copy of the judgment passed by the learned Trial Court be filed within a period of four weeks. The application stands disposed of.
List on 06.05.2022.
Copy 'dasti.
1st April, 2022.
(krt)
to (Tarlok Singh Chauhan)
Judge
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