Sh. Dil Bahadur vs . The H.P. State Co-Operative Bank
2022 Latest Caselaw 8832 HP

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Sh. Dil Bahadur vs. The H.P. State Co-Operative Bank

Cr. Revision No.576 of 2022

28.10.2022 Present: Mr. Sunil Thakur, Advocate, for the petitioner.

Mr. Tarun Sharma, Advocate vice Mr. Sushant Vir Singh Thakur, Advocate, for the respondent/complainant.

Cr. Revision No.576 of 2022

Notice. Mr. Tarun Sharma, learned counsel

appears and accepts notice on behalf of the respondent.

List after six weeks. In the meantime, record of

learned trial court be also requisitioned.

Cr.MP No.3279 of 2022

Notice in the aforesaid terms.

By way of instant application, the

applicant/petitioner has prayed for suspension of sentence.

Learned counsel for the respondent states that he

does not intend to file any reply to the instant application and

has no objection, in case prayer made in the instant application

is allowed.

Heard. The substantive sentence imposed by the

learned JMFC, Sirmaur, District at Nahan vide judgment dated

29.01.2021 in case No.30/3 of 2015 titled The H.P. State Co-

operative Bank Ltd. vs. Dil Bahadur and affirmed vide

order/judgment dated 20.09.2022, passed by the learned

Sessions Judge, Sirmaur at Nahan in Criminal Case No.12-

Cr.A/10 of 2021, shall remain suspended, subject to the

applicant's depositing 20% of compensation amount within a

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period of six weeks and furnishing personal bond in the sum of

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

satisfaction of the trial court within the same period with

condition that the applicant shall appear in Court as and when

directed and shall surrender to serve out the sentence

imposed, in case the revision is ultimately dismissed.

The application stands disposed of.

Cr.MP No.3280 of 2022

The application is disposed of with the direction that

the applicant shall file the certified copy of the documents in issue

within six weeks.

Learned counsel for the petitioner is permitted to

produce copy of order downloaded from the High Court website

before the concerned authority, who shall not insist for certified copy

of the order, however, it may verify the order from the High Court

website or otherwise.

(Sushil Kukreja) Judge

28th October, 2022 (reena)