Himachal Pradesh High Court
Lalit Kumar vs Himachal Pradesh Gramin on 10 April, 2024
Lalit Kumar versus Himachal Pradesh Gramin .
Bank Cr. Revision No. 206 of 2024 10.04.2024 Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioner.
Cr. Revision No. 206 of 2024 Issue notice to the respondent, returnable within three weeks, on taking steps within three days.
Call for the records.
List the matter after three weeks before the appropriate Bench.
Cr.MP No.1191 of 2024 Notice in the aforesaid terms.
This is an application under Section 397(1) of the Code of Criminal Procedure for suspension of sentence during the pendency of this petition.
2. In view of the facts and circumstances, so borne out from the case file and the submissions so made today; coupled with the fact that the hearing of the accompanying Revision Petition may take some time, this Court is of the considered view that the interim protection needs to be accorded to the petitioner.
3. Accordingly, the judgment of conviction and sentence dated 01.06.2023 passed by ::: Downloaded on - 11/04/2024 20:33:26 :::CIS the Learned Judicial Magistrate First Class, Karsog, .
District Mandi, (HP) [hereinafter referred to as 'Trial Court'] in Complaint No. 41 of 2021, titled as Himachal Pradesh Gramin Bank versus Lalit Kumar, which stands affirmed 12.01.2024 by the Learned Additional Sessions Judge-I, Mandi, District Mandi, H.P. camp at Karsog, [hereinafter referred to as 'Appellate Court'], in Criminal Appeal No.1474 of 2023 titled as Lalit Kumar versus Himachal Pradesh Gramin Bank and Anr., shall remain suspended; subject to the petitioner to deposit additional 30% of the compensation amount [cheque amount and compensation thereof], in addition to the amount already deposited, if any, within three weeks from today; and further subject to furnishing of personal bond of Rs 30,000/-, with one surety in the like amount, to the satisfaction of the learned Trial Court.
4. The passing of this order shall not preclude the petitioner from making efforts towards settlement on or before next date of hearing.
The application stands disposed.
(Ranjan Sharma) Judge April, 10 2024 (himani) ::: Downloaded on - 11/04/2024 20:33:26 :::CIS