Himachal Pradesh High Court
Jai Kumar vs . Himachal Pradesh Gramin Bank on 3 August, 2023
Author: Virender Singh
Bench: Virender Singh
Jai Kumar Vs. Himachal Pradesh Gramin Bank .
Cr. Revision No.392 of 2023 03.08.2023 Present: Mr. Jagan Nath, Advocate vice Mr. Sanjay Kumar Sharma, Advocate for the petitioner.
Let notice be issued to the respondent for of 14st September, 2023, on taking steps within a week.
rtCr.MP No.2753 of 2023 By way of the present application, under Section 482 of the Code of Criminal Procedure, the petitioner/applicant has sought the suspension of order of sentence, dated 09.11.2022, passed by the Court of learned Judicial Magistrate First Class, Karsog, District Mandi (hereinafter referred to as the 'trial Court') in Case No.190/2018, and affirmed by the Court of learned Additional Sessions Judge-I, Mandi, Camp at Karsog (hereinafter referred to as the 'First Appellate Court'), in Criminal Appeal No.80 of 2023, vide Judgment dated 09.06.2023.
Since the disposal of the revision, filed by the petitioner/applicant, against the judgment of conviction and order of sentence, as referred to herein-above, will take sufficient long time, as such, the order of sentence dated 09.11.2022, is suspended during the pendency of the revision, subject to the following conditions:
::: Downloaded on - 04/08/2023 20:34:51 :::CIS(i) That the applicant shall furnish personal .
bond in the sum of Rs.25,000/-, along with one surety of the like amount, to the satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that in the event of final dismissal of the revision petition, he will surrender before the learned trial Court to serve of the remainder substantive sentence;
ii) That the applicant shall deposit the entire amount of compensation with the rt learned trial Court, within a period of four weeks from today.
The application is, thus, disposed of.
A copy of this order be sent to the learned trial Court, with the direction that the report of compliance of this order be submitted to this Court within a period of six weeks.
(Virender Singh) Judge August 03, 2023(ps) ::: Downloaded on - 04/08/2023 20:34:51 :::CIS