Shalu vs . Idbi Bank Ltd.
2022 Latest Caselaw 3692 HP

Shalu vs. IDBI Bank Ltd.

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Cr. Revision No. 257 of 2022

23.05.2022 Present: Mr. Ajay Sipahiya, Advocate for the petitioner.

Mr. Hemant Vaid, Additional Advocate General, for respondent No.2.

Cr Revision No. 257 of 2022

Notice. Mr. Hemant Vaid, learned Additional Advocate

General, appears and waives service of notice on behalf of respondent

No.2.

Notice to respondent No.1, returnable on 26th July, 2022,

on taking steps within three days, be issued.

Record be also requisitioned.

Cr.MP No. 1387 of 2022

Learned counsel for petitioner submits that out of total

amount of compensation i.e.Rs.4,70,000/-, Rs.1,40,000/- stands

deposited in the trial Court during pendency of appeal before the

Sessions Court.

Taking into consideration the submissions made by

learned counsel for petitioner, substantive sentence imposed upon the

petitioner vide judgment/order dated 28.02.2020 passed by learned

Chief Judicial Magistrate, Mandi , District Mandi in CNR No

HPMA02-002582-2018, affirmed by learned Sessions Judge, Mandi,

District Mandi H.P. vide judgment dated 1.12.2021 in Cr. Appeal No.

41 of 2020, is suspended during pendency of main Revision Petition,

subject to deposit of balance amount of compensation in the Registry of

this Court within eight weeks from today as well as furnishing personal

.

bond in the sum of Rs.35,000/- with one surety in the like amount to

the satisfaction of the trial Court within four weeks from today

undertaking therein to be present in Court as and when directed to do

so and to surrender to serve sentence in case of dismissal of Revision

Petition. Failure in compliance of conditions imposed, interim

protection granted to petitioner shall stand vacated.

Bail bonds, so furnished by applicant/petitioner, shall be

transmitted to the Registry of this Court for placing the same on record.

Alteration/vacation/modification on motion.

Application stands disposed of.

Petitioner may produce a downloaded copy of the order

passed by the Court before the trial Court and the trial Court shall not

insist for the certified copy of order, rather passing of order can be

verified from the web-page of this Court.

    May 23, 2022                                    (Vivek Singh Thakur)
    (ms)                                                   Judge