Ranjit Kour vs Pardeep Kumar Puri
2025 Latest Caselaw 3100 J&K

Jammu & Kashmir High Court

Ranjit Kour vs Pardeep Kumar Puri on 20 December, 2025

                                                                    Sr. No. 3

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                Crl R No.40/2023
                                                c/w
                                                Crl R No.41/2023
                                                A/w connected matters

Ranjit Kour                                                      .....Petitioner(s)

                       Through: Mr. Sanpreet Singh, Advocate

                 Vs

Pardeep Kumar Puri                                ..... Respondent(s)
                 Through: Mr. Rajiv Kumar Sharma, Advocate

Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                    ORDER

20.12.2025

1. Through the medium of the instant application supported with an affidavit,

the applicant (respondent in the main revision petitions) seeks the release of

the amount of Rs.5 lac/ which has been deposited by the non-applicant

(petitioner in the main petitions) pursuant to the order dated 01.03.2025 of

this Court on the main grounds that the said amount stands deposited as a

part payment towards the amount of fine already awarded vide common

judgment of conviction and order of sentence by the learned trial

Magistrate dated 29.11.2025, payable to the legal heir of the deceased

complainant i.e. the present applicant.

2. Heard the learned counsel for the non-applicant/respondent who resisted

the application on the ground that the deposited amount of Rs.5 lac/- is not

on account of the part payment but as per the terms of the bail order.

3. Perused the application. Also perused the main petitions especially the

order dated 01.03.2025 passed by this Court on the main petitions, order

[

dated 28.08.2023 passed by the Court of learned 1 st Additional Sessions

Judge, Jammu on appeals and the order dated 29.11.2025 passed by the

learned Special Mobile Magistrate, Jammu on the basic complaints.

4. The perusal of the order dated 01.03.2025 passed by this Court on the main

revision petitions clearly reveals that the amount of Rs.5 lac/- sought to be

released by the applicant/respondent stands deposited by way of a part

payment of fine imposed vide common judgment of conviction and

sentence.

5. It is revealed from the aforesaid order dated 01.03.2025 that the non-

applicant/petitioner has already deposited an amount of ₹16.40 lacs which

stands released in the favour of the applicant/respondent being the sole

legal heir of the basic deceased complainant.

6. The objection raised by the non-applicant/petitioner is not tenable.

7. In the backdrop, the application is allowed and the deposited amount of ₹5

lacs (Rupees five lacs only) is directed to be released by the Registry in

favour of the applicant/respondent namely Pradeep Kumar Puri upon his

identification by his learned counsel against the proper receipt.

8. The application is disposed of.

9. The main revision petitions shall come up for further consideration on

10.02.2026.

(Mohd. Yousuf Wani) Judge Jammu 20.12.2025 Mahavir