Hari Chand & Anr. vs . Punjab National Bank
2022 Latest Caselaw 210 HP

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Hari Chand & anr. vs. Punjab National Bank Cr. Revision No.56/2022

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2.2.2022 Present: Mr. Munish Datwalia, Advocate, for the petitioners.

Mr. Sanjay Dalmia, Advocate, for respondent No.1. Mr. Shiv Pal Manhans, Additional Advocate General, Mr.

Raju Ram Rahi, Mr. Vikrant Chandel, Dy. Advocates General and Mr. Shreyk Sharda, Sr. Assistant Advocate General, for respondent No.2- State. r On the oral request of learned counsel for the

petitioners, State of Himachal Pradesh through Secretary (Home)

is impleaded as party respondent No.2. Amended memo of

parties be filed within four weeks.

Notice. Mr. Vikrant Chandel, learned Deputy

Advocate General and Mr. Sanjay Dalmia, Advocate, appear and

waive service of notice on behalf of respondent No.1 and 2,

respectively.

Admit.

Cr. MP No.259/2022

Notice in the aforesaid terms. The execution

and operation of the conviction and sentence imposed upon the

applicants-petitioners passed by the learned Trial Court, will

remain suspended, however subject to the applicants-petitioners

depositing 50% of the compensation amount each, within a

period of four weeks from today, if not already deposited and also

furnishing personal bonds in the sum of `25,000/- (rupees twenty

five thousand only) with one surety each in the like amount to the

satisfaction of the learned Trial Court within the aforesaid period

with an undertaking that the applicants-petitioners shall appear

in the Court, as and when directed and shall surrender to serve

out the sentence imposed, in case their revision petition is

ultimately dismissed.

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    No.56/2022

However, it is made clear that if the amount is not

deposited, as ordered above, the stay/suspension order will

automatically vacated. Application stands disposed of.

Cr. MP No.260/2022

The application is disposed of with a direction

to the applicant-petitioner to file certified copy of judgment within

a period of four weeks.

Copy dasti.

                                               (    Chander          Bhusan




    Barowalia)
                                                       Vacation Judge





    2nd February, 2022
    (CS)