Sanjeev Pathania vs . The Kcc Bank Ltd.
2023 Latest Caselaw 15855 HP

Sanjeev Pathania Vs. The KCC Bank Ltd.

Cr. Revision No. 539/2023 10.10.2023 Present: Mr. Karun Negi, Advocate, for the

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petitioner.

Mr. Sohan Singh Rathore, for the respondent-Bank.

Cr. Revision No. 539/2023

Notice. Mr. Sohan Singh Rathore, Advocate,

accepts service of notice on behalf of the respondent.

As prayed for, list on 8th December, 2023.

In the meantime, record of the learned Courts

below be called for.

Cr. MP No. 3815/2023

As the main petition is pending adjudication, it

is ordered that the substantive sentence imposed upon the

applicant/petitioner, vide judgment of conviction/order of

sentence dated 09.11.2022, passed by learned Judicial

Magistrate First Class, Manali, District Kullu, H.P. and

affirmed by the learned Sessions Judge, Kullu, District Kullu,

H.P. vide judgment dated 28.06.2023, shall remain

suspended, till final disposal of the petition, however, subject

to the applicant's furnishing personal bond in the sum of Rs.

50,000/- with one surety in the like amount to the

satisfaction of learned trial Court and also depositing 30% of

the compensation amount within a period of four weeks,

undertaking therein to appear in the Court as and when

directed and in the event of the dismissal of the petition, the

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applicant will surrender before the Court to undergo

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sentence, if any, imposed by the Court.

The application stands disposed of.

( Sushil Kukreja ) Judge

10th October, 2023 (raman)