Himachal Pradesh High Court
Tajinder Singh vs . State Bank Of Patiala on 16 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Tajinder Singh vs. State Bank of Patiala .
Cr.Revision No.617 of 2022 16.11.2022 Present: Mr. Devender K. Sharma, Advocate for the petitioner.
Cr. Revision No. 617 of 2022 Notice to the respondent, returnable on 1st March, 2023, be issued, on taking steps within two days.
Record be requisitioned.
Cr.MP No. 3500 of 2022 Learned counsel for petitioner submits that out of total compensation of Rs.50,000/-, an amount of Rs.15,000/- stands deposited in the trial Court and Rs.20,000/- is being deposited in the Registry of this Court during course of day.
Heard. Subject to deposit of balance amount of compensation in the Registry of this Court on or before 15 th February, 2023 and also furnishing personal bond in the sum of Rs.20,000/- with one surety in the like amount to the satisfaction of the trial Court within six weeks from today undertaking therein to be present in Court as and when directed to do so and to surrender to serve sentence in case of dismissal of Revision Petition, substantive sentence imposed upon the petitioner vide judgment/order dated 23.2.2022/25.02.2022 passed by learned Chief Judicial Magistrate, Mandi, District Mandi in Cr. Complaint Registration No 58/2016, affirmed by learned Sessions Judge, Mandi, District Mandi H.P. vide judgment dated 21.09.2022 in ::: Downloaded on - 16/11/2022 20:35:25 :::CIS Cr. Appeal No. 13/2022, is suspended during pendency of main .
Revision Petition. Failure in compliance of conditions imposed, interim protection granted to petitioner shall stand vacated.
The bail bonds, so furnished by applicant/petitioner, shall be transmitted to the Registry of this Court for placing the same on record. Alteration/vacation/modification on motion.
Application stands disposed of.
Petitioner may produce a downloaded copy of the order passed by the Court before the trial Court and the trial Court shall not insist for the certified copy of order, rather passing of order can be verified from the web-page of this Court.
Cr.MP No. 3501 of 2022Allowed at this stage, subject to filing of certified copy of trial Court's judgment within a period of four weeks from today.
Application stands disposed of.
November 16, 2022 (Vivek Singh Thakur)
(ms) Judge
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