Brahmjit vs Gurdip Singh And Another
2022 Latest Caselaw 1479 P&H

248      IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                   CRR-481-2019 (O&M)
                                   Date of decision : 10.03.2022

Brahmjit                                              ...Petitioner

                           Vs.

Gurdip Singh and another                              ...Respondents

CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:     Mr. Sahil Soi, Advocate.

             Mr. Sukhdeep Singh, Advocate for the complainant.

             Mr. Ramandeep Singh Sandhu, Sr.DAG, Punjab.

             ***

MANOJ BAJAJ, J. (Oral)

Brahmjit has filed this revision petition to assail the judgment

dated 13.02.2019 passed by appellate Court, whereby the judgment of

conviction and order of sentence dated 09.03.2015 recorded by the trial

Court in a complaint case under Section 138 Negotiable Instruments Act,

1881, was affirmed.

Mr. Sahil Soi, learned counsel states that as the convict has

expired during the pendency of this revision petition, therefore, nothing

survives for adjudication in this case.

Dismissed as infructuous.

(MANOJ BAJAJ) JUDGE 10.03.2022 vanita Whether speaking/reasoned : Yes No Whether Reportable : Yes No

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