Himachal Pradesh High Court
Radha Krishan vs . H.P. State Agriculture And Rural on 12 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Radha Krishan vs. H.P. State Agriculture and Rural Development Bank .
Cr. Revision No.670 of 2022 12.12.2022 Present: Mr.Vedhant Ranta, Advocate, for the petitioner.
Mr.Rockey, Advocate, vice Mr.Narender Singh Thakur, Advocate, for the respondent.
Cr. Revision No. 670 of 2022 Notice. Mr.Rockey, learned counsel, under instructions of original counsel, appears, waives and accepts service of notice on behalf of the respondent and seeks time to have complete instructions. Be obtained by next date of hearing.
List on 13.03.2023.
Record be requisitioned.
Cr.M.P. No. 3817 of 2022 Heard.
The substantive sentence imposed upon the petitioner vide judgment/order dated 16.07.2021/22.07.2021, passed by Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, H.P., in Criminal Case No.241/3 of 2019, titled as The Manager, HP State Agriculture and Rural Development Bank vs. Radha Krishan, affirmed by Additional Sessions Judge (CBI Court), Shimla, H.P., vide judgment dated 27.09.2022 passed in Criminal Appeal No. 57-R/10 of 2021, titled as Radha Krishan vs. H.P. State Agriculture and Rural Development Bank, is suspended during the pendency of the criminal revision, subject to the petitioner's furnishing personal bond in the sum of `25,000/-
(rupees twenty five thousand only) with one surety of the like amount to the satisfaction of the trial Court within a period of four weeks from today, undertaking therein to appear before this Court as and when directed and to surrender to serve out the ::: Downloaded on - 13/12/2022 20:33:39 :::CIS sentence imposed in case his revision petition is ultimately .
dismissed, and also subject to deposit of entire amount of compensation after deducting amount already deposited/paid in the Registry of this Court on or before 28.02.2023.
Bail bonds so furnished by the petitioner shall be transmitted by the trial Court to the Registry of this Court for placing the same on record.
r to Alteration/vacation/modification on motion.
Application stands disposed of.
Cr.M.P.No.3818 of 2022Applicant-petitioner is exempted from filing certified copy of judgment/order passed by the Trial Court, at this stage, subject to filing the same within four weeks from today Application is allowed and disposed of.
Petitioner is permitted to use/produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the trial Court/authorities concerned, and the said Court/authorities shall not insist for production of a certified copy but if required, may verify it from Website of the High Court.
(Vivek Singh Thakur) Judge December 12, 2022 (Purohit) ::: Downloaded on - 13/12/2022 20:33:39 :::CIS