Tajinder Singh vs . State Bank Of Patiala
2022 Latest Caselaw 9401 HP

Tajinder Singh vs. State Bank of Patiala

.

Cr.Revision No.617 of 2022

16.11.2022 Present: Mr. Devender K. Sharma, Advocate for the petitioner.

Cr. Revision No. 617 of 2022

Notice to the respondent, returnable on 1st March, 2023,

be issued, on taking steps within two days.

Record be requisitioned.

Cr.MP No. 3500 of 2022

Learned counsel for petitioner submits that out of total

compensation of Rs.50,000/-, an amount of Rs.15,000/- stands

deposited in the trial Court and Rs.20,000/- is being deposited in the

Registry of this Court during course of day.

Heard. Subject to deposit of balance amount of

compensation in the Registry of this Court on or before 15 th February,

2023 and also furnishing personal bond in the sum of Rs.20,000/- with

one surety in the like amount to the satisfaction of the trial Court

within six 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, substantive sentence imposed

upon the petitioner vide judgment/order dated 23.2.2022/25.02.2022

passed by learned Chief Judicial Magistrate, Mandi, District Mandi in

Cr. Complaint Registration No 58/2016, affirmed by learned Sessions

Judge, Mandi, District Mandi H.P. vide judgment dated 21.09.2022 in

Cr. Appeal No. 13/2022, is suspended during pendency of main

.

Revision Petition. Failure in compliance of conditions imposed,

interim protection granted to petitioner shall stand vacated.

The 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.

Cr.MP No. 3501 of 2022

Allowed at this stage, subject to filing of certified copy of

trial Court's judgment within a period of four weeks from today.

Application stands disposed of.

    November 16, 2022                               (Vivek Singh Thakur)
    (ms)                                                        Judge