Punjab-Haryana High Court
Jasbir Singh vs Nishant Sharma on 2 April, 2024
Neutral Citation No:=2024:PHHC:043914
121 2024:PHHC:043914
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-15940-2024
Date of Decision : 02.04.2024
JASBIR SINGH .....Petitioner
VERSUS
NISHANT SHARMA .....Respondent
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present : Mr. Bhavesh Aggarwal, Advocate,
for the petitioner.
KULDEEP TIWARI, J.(Oral)
1. Through the instant petition, the petitioner seeks quashing/modification of the impugned order dated 21.12.2023, whereby, the learned Additional Sessions Judge concerned, while suspending his sentence, has directed him to deposit 20% of the compensation amount, within 30 days therefrom, before the learned trial Court concerned, failing which his suspension of sentence shall automatically stand cancelled.
2. The petitioner has been convicted by the learned trial Court concerned, vide order dated 19.10.2023, and vide order of even date, he was sentenced to undergo rigorous imprisonment for a period of one year. Further the petitioner, was also imposed a fine equivalent to the cheque amount, which shall be payable as compensation to the complainant under Section 357 Cr.P.C.
3. The verdict of conviction and order of sentence (supra), has caused grievance to the petitioner and has triggered him to institute a 1 of 3 ::: Downloaded on - 06-04-2024 09:49:28 ::: Neutral Citation No:=2024:PHHC:043914 CRM-M-15940-2024 -2- statutory appeal thereagainst, before the learned appellate court concerned, which is pending consideration. However, the learned appellate court concerned has, through the impugned order (supra), directed him to deposit 20% of the fine or compensation amount, within 30 days therefrom, before the learned trial Court concerned. Feeling aggrieved by the impugned order (supra), the petitioner has now approached this Court, through the instant petition.
4. The learned counsel for the petitioner, in his assailing the impugned order (supra), submits that the case of the petitioner falls in "exceptional category", inasmuch as, he does not have any means to make payment of even 20% of the compensation amount as imposed upon him by the Courts concerned.
5. To buttress his submission, the learned counsel for the petitioner has placed reliance upon the judgment rendered by the Hon'ble Supreme Court in "Jamboo Bhandari V/s M.P. State Industrial Development Corporation Ltd. & Ors.", 2023(3) Law Herald (SC) 2433.
6. On a specific query being posed by this Court, vis-a-vis, "whether the petitioner has, or, has not, since 2019 till date, made an application before the learned appellate court concerned, thereby bringing the aforesaid facts on record", the learned counsel for the petitioner returned the answer in negative.
7. In such circumstances, this Court, at this stage, refrains from making any interference in the matter, and, deems it fit and appropriate to relegate the petitioner to the learned appellate court concerned, 2 of 3 ::: Downloaded on - 06-04-2024 09:49:29 ::: Neutral Citation No:=2024:PHHC:043914 CRM-M-15940-2024 -3- by making an appropriate motion. In case, the petitioner falls within "exceptional category", as per the law laid down by the Hon'ble Supreme Court in this regard, thereupon, the learned appellate court concerned shall make a decision on the application, if any, preferred by the petitioner, as per law.
8. Disposed of accordingly.
(KULDEEP TIWARI)
April 02, 2024 JUDGE
dharamvir
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
3 of 3
::: Downloaded on - 06-04-2024 09:49:29 :::