Fateh Chand vs . Bhagat Ram
2023 Latest Caselaw 16116 HP

Fateh Chand vs. Bhagat Ram

.

Cr.MP No.3779 of 2023 in

Cr. Revision No.18 of 2022 11.10.2023 Present Mr. Arun Kaushal, Advocate, for the petitioner.

Ms Anuja Mehta, Advocate vice Mr. Gurmeet Bhardwaj, Advocate, for the respondent.

By way of instant application, prayer has been

made on behalf of the applicant-petitioner for compounding the

offence punishable under Section 138 of the Negotiable

Instruments Act on the basis of compromise after quashing

and setting aside the judgment of conviction passed by

Court below, which has been upheld by this Court vide

judgment dated 24.5.2023 passed by this Court in

Criminal Revision No. 18 of 2022.

Learned counsel representing the non-

applicant/respondent prays for and is granted time to have

instructions. List on 13.10.2023, on which date,

respondent shall remain present in Court.

(Sandeep Sharma) Judge October 11, 2023 (Shankar)