Bindu Gupta vs Manoj Kumar
2022 Latest Caselaw 1483 P&H

226
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                   CRR-166-2022 (O&M)
                                                   Date of decision : 10.03.2022

Bindu Gupta                                                           ...Petitioner

                                          Versus

Manoj Kumar                                                         ...Respondent

CORAM:        HON'BLE MR. JUSTICE VIKAS BAHL

Present:      Mr. C.M. Munjal, Advocate for the petitioner.

              (Through Video Conferencing)

              ****

VIKAS BAHL, J. (ORAL)

Challenge in the present Criminal Revision is to the judgment dated

21.04.2016 passed by the Judicial Magistrate Ist Class, Mansa vide which the

present petitioner was convicted under Section 138 of the Negotiable Instruments

Act, 1881 and to the judgment dated 17.11.2021 passed by the Additional

Sessions Judge, Mansa, vide which the appeal preferred by the petitioner was

dismissed.

Learned counsel for the petitioner has submitted that since the

matter has been compromised, thus, he wishes to withdraw the present Criminal

Revision.

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

withdrawn.

All the pending miscellaneous applications, if any, stand disposed

of in view of the abovesaid order.

10.03.2022                                               (VIKAS BAHL)
Pawan                                                       JUDGE

Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No

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