Honey Pal vs Mahindra And Mahindra Financial ...
2022 Latest Caselaw 17230 P&H

111
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                   CRR-2760-2022 (O&M)
                                                   Date of decision : 19.12.2022

Honey Pal                                                               ...Petitioner

                                          Versus

Mahindra & Mahindra Financial Services Limited and another ...Respondents

CORAM:        HON'BLE MR. JUSTICE VIKAS BAHL

Present:      Mr. Nitin Sharma, Advocate for
              Mr. Vivek Arora, Advocate for the petitioner.

              Mr. Tarun Aggarwal, Sr. DAG, Punjab.
              ****

VIKAS BAHL, J. (ORAL)

Challenge in the present Criminal Revision is to the judgment of

conviction dated 08.08.2019 passed by the Additional Chief Judicial

Magistrate, Hoshiarpur as well as the judgment dated 16.08.2022 passed by the

Additional Sessions Judge, Hoshiarpur vide which the petitioner has been held

guilty under Section 138 of Negotiable Instruments Act, 1881.

Learned counsel for the petitioner seeks permission of this Court

to withdraw the present Criminal Revision with liberty to file a fresh petition

after giving full and better particulars.

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

as withdrawn with liberty aforesaid.

All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

19.12.2022                                               (VIKAS BAHL)
Pawan                                                       JUDGE

             Whether speaking/reasoned:- Yes/No

             Whether reportable:-                  Yes/No



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