IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
225
CRR-2532-2018 (O&M) Date of decision : 15.03.2024 Surinder Singh ...... Petitioner versus
Ujagar Singh and another ...... Respondents
CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Ms. Vibha Dhiman, Legal Aid Counsel for the petitioner.
None for respondent No.1.
Mr. Tarun Aggarwal, Sr. DAG, Punjab for respondent No.2.
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PANKAJ JAIN, J. (Oral)
1. By way of present petition, challenge has been laid to judgment dated 02.05.2017 passed by Additional Sessions Judge, Kapurthala affirming the judgment of conviction and order of sentence dated 16.08.2016 passed by JMIC, Phagwara against the petitioner for offence punishable under Section 138 of the Negotiable Instruments Act.
2. Counsel for the petitioner has referred to compromise between the parties which has been placed on record as Annexure P-1. She submits that as per the covenants contained therein, the petitioner was required to pay a sum of Rs.1,30,000/- and further refers to affidavit of Balvir Singh s/o Sardar Kartar Singh, Attorney of the complainant, who stated on oath as under:-
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"That the deponent has no objection if this Hon'ble Court may grant the suspension of sentence or dispose of the above noted crl. Revision petition in view of the compromise effected between the parties."
3. She further points out that the said fact was also noticed in the order dated 10.09.2018 passed by this Court.
4. In view of above, this Court finds that as per the settlement, the complainant agreed to compound the offence committed by the petitioner. The amount stands paid.
5. In view thereof, the present revision petition is disposed off. The offence committed by the petitioner is ordered to be compounded.
6. Since the main case has been decided, pending miscellaneous application, if any, shall also stands disposed off.
(PANKAJ JAIN)
JUDGE
15.03.2024
Dinesh Whether speaking/reasoned : Yes Whether Reportable : No
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