Govind Ram vs . Punjab National Bank
2026 Latest Caselaw 913 HP

Himachal Pradesh High Court

Govind Ram vs . Punjab National Bank on 18 February, 2026

Govind Ram vs. Punjab National Bank

.

Cr.R No.101 of 2026

18.02.2026 Present: Mr. Topender Kumar Verma, Advocate for the petitioner.

Mr. Raman Prashar, Advocate for the respondent.

Cr.R No.101 of 2026

of Notice. Mr. Raman Prashar, Advocate, appears and

waives service of notice on behalf of the respondent.

rt List on 24.03.2026.

Cr.MP No.551 of 2026

Notice in the aforesaid terms.

The present application has been filed by the

applicant for the suspension of judgment of conviction dated

21.07.2025 and order of sentence dated 22.07.2025 as imposed

by the learned Chief Judicial Magistrate, Mandi, District Mandi,

whereby, the applicant has been ordered to undergo simple

imprisonment for a period of six months and compensation to the

tune of Rs.2,50,000/- has been awarded against the applicant.

The judgment of conviction and order of sentence was affirmed

by the learned Sessions Judge, Mandi vide judgment dated

05.01.2026.

Perusal of grounds of petition reveals that the

applicant has made out arguable points in the case and the

revision shall take sometime for its final disposal. Therefore, it is

ordered that during the pendency of the present petition the

execution of judgment of conviction and order of sentence as

passed by the learned Chief Judicial Magistrate, Mandi, District

Mandi in case No.236/2019 titled Punjab National Bank vs.

Govind Ram decided on 21.07.2025/22.07.2025 and affirmed by

.

the learned Sessions Judge, Mandi in Cr.Appeal No.27 of 2025

on 05.01.2026, is ordered to be suspended subject to the

following conditions:

"(i) That the applicant shall furnish personal bond in the sum of Rs.50,000/-, along with one surety of the like amount, to the

of satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that he will surrender before the rt learned trial Court to serve the remainder substantive sentence, in case of ultimate dismissal of the present revision, by this Court;

(ii) That the applicant shall deposit 30% of the total amount of compensation, which has been referred to by the learned trial Court as fine, with the learned trial Court,

within a period of eight weeks from today, which shall be in addition to the amount, if not, already deposited by the applicant.

(iii) The applicant shall not leave the territory

of India without the prior permission of the Court."

The applicant is exempted from filing certified copy

of annexure P-1, subject to filing of the same within seven days,

as and when directed to do so.

Application stands disposed of.

( Romesh Verma ) Vacation Judge February 18, 2026 (Ritu)