Ajay Pal vs Himachal Pradesh Gramin Bank
2022 Latest Caselaw 4022 HP

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Ajay Pal Versus Himachal Pradesh Gramin Bank

Cr. Revision No.280 of 2022 01.06.2022 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

Ms. Devyani Sharma, Advocate, for the respondent.

rCr. Revision No.280 of 2022

Notice. Ms. Devyani Sharma, learned

counsel accepts notice on behalf of the respondent.

List in due course.

Cr.MP No.1528 of 2022

This is an application filed under Section

397(1) of the Code of Criminal Procedure read with

Section 482 of the Code of Criminal Procedure, for

suspension of sentence.

Mr. Vikrant Thakur, learned counsel for

the applicant/petitioner informs the Court that 30%

of the cheque amount was already deposited before

the learned Trial Court and now an additional sum

of 20% of the cheque amount shall be deposited

with the Registry of this Court during the course of

the day itself, for which Demand Draft stands

prepared.

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In this view of the matter, sentence

imposed upon the petitioner by the Court of learned

Additional Chief Judicial Magistrate, Court No.1,

Sarkaghat, Distt. Mandi, H.P., vice judgment/order

dated 27.03.2021/06.09.2021, passed in Complaint

No.85 of 2017, titled as Himachal Pradesh Gramin

Bank Versus Ajay Pal and affirmed by the Court of

learned Additional Sessions Judge, Sarkaghat,

District Mandi, H.P., vide judgment dated

30.04.2022, passed in Criminal Appeal No.45 of

2021, titled as Ajay Pal Versus Himachal Gramin

Bank at Sandhol, Tehsil Sandhole, District Mandi,

H.P., is ordered to be stayed till the disposal of the

Revision Petition, subject to the applicant

furnishing personal bond in the sum of Rs.25,000/­

with one surety in the like amount to the

satisfaction of the learned Trial Court within six

weeks, with an undertaking therein that the

applicant shall appear in the Court as and when

directed and shall surrender to serve out the

sentence imposed, in case his revision is ultimately

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dismissed. The application stands disposed of.

There would be no need for a certified

copy of this order for furnishing bail bonds and

learned counsel for the parties can download this

order alongwith case status from the official web

page of this Court and attest it to be a true copy.

Cr.MP No.1529 of 2022

This application is disposed of with the

direction that the applicant shall file certified copy

of learned Trial Court judgment within a period of

four weeks.

(Ajay Mohan Goel) Judge June 01, 2022 (Rishi)