Mathia Ram vs . Ashok Kumar
2022 Latest Caselaw 3631 HP

Mathia Ram Vs. Ashok Kumar Cr.Revision No.107 of 2020

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20.5.2022 Present: Mr. Kishore Pundeer, Advocate, for the petitioner.

Mr. Rupinder Singh Thakur, Advocate, for the

respondent

On 23.3.2022, there was no representation on

behalf of respondent. Hence, arguments were heard and

judgment was reserved. However, thereafter, Mr. Rupinder

Singh Thakur, Advocate, has filed power of attorney on

behalf of the respondent and, therefore, this case has been

listed today.

On 23.3.2022, petitioner was present in person and

in his statement recorded on oath, he has expressed his

willingness for compounding the case by making the

payment of compensation deposited by him in the Court to

the respondent­complainant.

Learned counsel for the respondent is directed to

have complete instructions in this regard by next date.

List on 27.6.2022.

(Vivek Singh Thakur) Judge 20th May, 2022 (mamta)