Suresh Kumar vs . Himachal Gramin Bank
2022 Latest Caselaw 8411 HP

Suresh Kumar vs. Himachal Gramin Bank

.

Cr. Revision No. 553 of 2022

12.10.2022 Present: Mr. H. S. Rangra, Advocate, for the petitioner.

Mr. Basant Thakur, Advocate, vice counsel for the respondent.

Notice. Mr. Basant Thakur, Advocate

respondent.

r to appears and waives service of notice on behalf of the

Learned counsel for the petitioner submits

that the matter has been compromised between the

parties and he has moved an application along with

this petition under Section 147 of the Negotiable

Instruments Act, seeking leave of the Court to

compromise the offence. He has also placed on record

a certificate, issued by the respondent bank to the

effect that the account of the petitioner stood settled

and there was no outstanding in the said account after

16.9.2022.

Confronted with this, learned counsel for

the respondent seeks time to have instructions.

List on 2.11.2022.

Cr.MP No. 3094 of 2022

Notice in the aforesaid terms. In view of

order passed in Criminal Revision No. 553 of 2022, the

substantive sentence, imposed upon the petitioner by the

learned Judicial Magistrate, 1st Class Court No.2, Sunder

.

Nagar, District Mandi, H.P. vide judgment dated 17.6.2019

in Complaint No. 59 of 2017 and affirmed by the learned

Additional Sessions Judge, Sunder Nagar, District Mandi,

vide judgment dated 30.7.2022 in Cr. Appeal No. 96 of

2019 is ordered to be suspended till the next date of

hearing, subject to petitioner furnishing personal bond in

the sum of Rs. 25,000/- with one surety in the like amount

to the satisfaction of learned trial Court undertaking

therein that in case of dismissal of this revision petition, he

will immediately surrender before the learned trial Court for

receiving the sentence.

Cr.MP No. 3095 of 2022

Notice in the aforesaid terms. Learned

counsel for the respondent seeks time to have

instructions.

Cr.MP No. 3096 of 2022

The prayer made in the application is

allowed. However, the applicant is directed to file

certified copy of the judgment of learned trial Court

within four weeks. The application stands disposed of.

(Satyen Vaidya) Judge 12th October, 2022 (kck)