Kamal Thakur vs . H.P. State Co-Operative
2023 Latest Caselaw 13591 HP

Kamal Thakur vs. H.P. State Co-operative Agriculture Rural Development Bank Ltd. Chopal

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Cr.MP(M) No.2189 of 2023

14.09.2023 Present: Mr. Ravinder Singh Chandel, Advocate, for the petitioner.

Mr. Ishan Kashyap, Advocate, for the respondent.

Cr.MP (M) No.2189 of 2023

I have heard learned counsel for the parties and

have also gone through the material available on record.

r The

petitioner has also deposited 20% of the compensation amount in

the Registry of this Court in order to show his bonafide.

Hence, in view of the facts and circumstances of the

present case, the application is allowed and delay in filing the

revision petition is ordered to be condoned.

Application stands disposed of.

Cr. Revision No.........of 2023

Admit.

Post admission notice. Ms. Ishan Kashyap, learned

counsel accepts post admission notice on behalf of the

respondent.

Let record of the Courts below be called for.

List for hearing in due course.

Cr.MP No. ..... of 2023( Cr.MPST No. 6984/2023)

By way of instant application, the applicant-

petitioner has prayed for suspension of sentence.

As the main case is admitted for final hearing and

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the applicant has already deposited 20% of the compensation

amount in the Registry of this Court, it is ordered that the

substantive sentence imposed upon the applicant-petitioner, vide

judgment of conviction and order of sentence dated 07.06.2017,

passed by the learned Judicial Magistrate First Class, Chopal,

District Shimla, H.P., and affirmed by learned Sessions Judge

(Forests), Shimla, District Shimla, H.P., vide judgment dated

13.03.2018, 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, within a period of two

weeks' from today, undertaking therein to appear in the Court as

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

the applicant will surrender before the Court to undergo sentence, if

any, imposed by the Court.

Application stands disposed of.

                                                  ( Sushil Kukreja )
      September 14, 2023                               Judge
          (subhash)





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