Anita Bassi vs . Punjab National Bank
2022 Latest Caselaw 11586 HP

Anita Bassi vs. Punjab National Bank

.

Cr. Revision No. 708 of 2022

27.12.2022 Present: Mr.Mohar Singh, Advocate, for the petitioner.

Mr.Sanjay Dalmia, Advocate, for the respondent.

Cr.R. No. 708 of 2022

Notice. Mr.Sanjay Dalmia, learned counsel, appears,

waives and accepts service of notice on behalf of the respondent.

List for consideration on 31.03.2023.

Cr.M.P. No. 4068 of 2022

It has been submitted by learned counsel for the

petitioner that a sum of `2,00,000/- has already been deposited

by the petitioner in the Trial Court.

Heard.

The substantive sentence imposed upon the

petitioner vide judgment/order dated 28.04.2022, passed by

Judicial Magistrate First Class, Bilaspur, District Bilaspur, H.P., in

Case No.105-3 of 2018, titled as Punjab National Bank vs. Anita

Bassi, affirmed by learned Sessions Judge, Bilaspur, District

Bilaspur, H.P., vide judgment dated 05.12.2022 passed in

Criminal Appeal No. 13/10 of 2022, titled as Anita Bassi vs.

Punjab National Bank, is suspended during the pendency of the

criminal revision, subject to the petitioner's furnishing personal

bond in the sum of `30,000/- (rupees thirty 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 sentence imposed in case his revision petition is

ultimately dismissed, and also subject to deposit of entire

amount of compensation in the Registry of this Court on or before

15.03.2023, after deducting the amount already deposited, if

.

any.

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.

Alteration/vacation/modification on motion.

Application stands 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 27, 2022 (Purohit)