A.C. Goyal, J. - (1.) Heard learned counsel for the parties and learned Public Prosecutor. It was argued that hearing of this revision would take time. The maximum sentence of imprisonment awarded is six months and fine of Rs. 10 lacs. Learned counsel for the complainant relied upon a judgment of Hon. Supreme Court reported in Stanny Felix Pinto v. M/s Jangid Builders Pvt. Ltd. & Anr., 2001 DCR 14 , and prayed that condition of depositing the cheque amount of Rs. 5 lacs should be imposed in view of the above judgment. This prayer seems to be reasonable.
(2.) Considering the rival submissions, I am inclined to suspend the sentence of imprisonment and fine awarded to the accused petitioner Rameshwar Lal Saini subject to the following conditions.
(3.) it is therefore, ordered that the sentence of imprisonment and fine awarded to the accused petitioner Rameshwar Lal Saini shall remain suspended during pendency of this revision and he be released on bail provided he furnishes a personal bond in the sum of Rs. 20,000/- (Rs. twenty thousand) with one sound surety of like amount to the satisfaction of the learned trial court, with the stipulation to appear in this court on 18.8.03, and whenever called upon to do so. The accused petitioner is further directed to deposit amount of Rs. 5 lacs as fine, before the trial court within fifteen days from today. In case he fails to deposit the amount of fine, the order of suspension of sentence shall stand automatically cancelled.;