Himachal Pradesh High Court
Balinder vs . The Mahalaxmi Cooperative Credit ... on 3 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Balinder vs. The Mahalaxmi Cooperative Credit Society .
Cr. Rev. No. 589 of 2022 03.11.2022 Present: Mr. Varun Rana, Advocate for the petitioner.
Cr. Rev. No. 589 of 2022 Notice to the respondent, returnable for 19.12.2022.
Steps for service be taken within one week.
List on 19.12.2022.
Cr.M.P. No. 3340 of 2022 Notice in above terms.
Learned Counsel for the petitioner informs the Court that the cheque amount is 1,25,313/- and an amount of Rs. 85,000/-
has already been deposited by the applicant/petitioner before the learned Courts below. In this view of the matter, operation of the judgment of conviction and order sentence which has been imposed upon the petitioner by the Court of learned Judicial Magistrate 1st Class, Court No. 2, Sundernagar, District Mandi, H.P. dated 29.05.2019, in Complaint Case No. 10/2018, titled as The Mahalaxmi Co-operative Credit Society Ltd. Vs. Balinder, affirmed by the Court of learned Additional Sessions Judge, Sundernagar, District Mandi H.P. vide judgment dated 28.07.2022, passed in Criminal Appeal No. 95/2019, titled as Balinder vs. The Mahalaxmi Co-operative Credit Society Ltd., shall remain suspended during the pendency of the revision petition, subject to the applicant furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like ::: Downloaded on - 03/11/2022 20:32:45 :::CIS amount, to the satisfaction of the learned Trial Court, with .
undertaking therein that he will appear before the Court on each and every date of hearing and shall surrender to serve out the sentence imposed upon him in case his revision is ultimately dismissed. The application stands disposed of accordingly.
(Ajay Mohan Goel)
Judge
November 03, 2022
(narender) r
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