Kanti Parsad vs State Of Haryana And Another
2022 Latest Caselaw 8198 P&H

CRM-25915-2022 in/and
CRR-245-2018 (O&M)                                                 -1-

114
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                 CRM-25915-2022 in/and
                                                 CRR-245-2018 (O&M)
                                                 Date of decision : 01.08.2022

Kanti Parsad                                                       ...Petitioner

                                        Versus

State of Haryana and another                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr. R.S. Randhawa, Advocate for the petitioner.

            Mr. Praveen Bhadu, AAG, Haryana.

            ****

VIKAS BAHL, J. (ORAL)

CRM-25915-2022

This is an application filed under Section 482 of Cr.P.C. for

listing and preponement of CRM-18679-2022 which is stated to be listed for

14.09.2022 as well as CRR-245-2018 which is stated to be listed for

30.09.2022 to an early date.

Learned counsel for the applicant/petitioner has submitted that

since, the applicant/petitioner has already undergone almost the entire

sentence awarded, thus, he seeks permission of this Court to withdraw the

main revision petition and, therefore, prays for preponement of the date of

hearing in the main Criminal Revision as well as in CRM-18679-2022.

On other hand, learned State Counsel has submitted that he has

no objection in case the date of hearing in the main Criminal Revision is

preponed from 30.09.2022 to today and the date of hearing in CRM-18679-

1 of 2

CRM-25915-2022 in/and CRR-245-2018 (O&M) -2-

2022 is preponed from 14.09.2022 to today as the applicant-petitioner wishes

to withdraw the same.

Keeping in view the abovesaid facts and circumstances, the

present application is allowed and the date of hearing in the main Criminal

Revision is preponed from 30.09.2022 to today and the date of hearing in

CRM-18679-2022 is preponed from 14.09.2022 to today and is taken on

Board today itself for final disposal.

CRR-245-2018

Challenge in the present Criminal Revision is to the judgment of

conviction dated 31.08.2016 and order of quantum of sentence dated

06.09.2016, whereby the Judicial Magistrate Ist Class, Faridabad has

convicted and sentenced the petitioner under Section 138 of the Negotiable

Instruments Act, 1881.

Learned counsel for the petitioner seeks permission of this Court

to withdraw the present Criminal Revision.

In view of the above, the present Criminal Revision is dismissed

as withdrawn.

Since, the main case has been decided, application bearing

CRM-18679-2022 for compounding of offence has been rendered infructuous

and is disposed of as such.

All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

01.08.2022                                    (VIKAS BAHL)
Pawan                                            JUDGE
             Whether speaking/reasoned:- Yes/No

             Whether reportable:-              Yes/No



                                2 of 2