Prem Lal Midha And Anr vs Surinder Bala And Ors
2022 Latest Caselaw 1684 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                  CHANDIGARH
                                          CRM-M-11069 of 2022(O&M)
                                          Date of Decision:15.03.2022
Prem Lal Midha and another
                                                               ......Petitioners
                             Versus
Surinder Bala and others                                       ...... Respondents
CORAM:- HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present:        Mr. Anuj Garg, Advocate with
                Mr. Harveet Singh Sehgal, Advocate
                for the petitioners.
                       *****

VINOD S. BHARDWAJ, J(Oral) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

The instant petition under Section 482 Cr.P.C., has been filed for quashing of impugned judgment dated 22.01.2020 (Annexure P-8) as well as the order of sentence dated 22.01.2010 (Annexure P-9) passed in criminal complaint No.4948 of 2015 titled as Surinder Bala Vs. Prem Lal and another under Section 138/142 of Negotiable Instruments Act and all consequential proceedings pending before the learned Appellate Court.

The petitioner contends that they have already settled the loan with the concerned bank/Asset Reconstruction Market Company (India) Ltd. and that they are repaying the amount outstanding/due against him in terms of the settlement.

After arguing for sometime, learned counsel for the petitioners seeks to withdraw the instant petition with liberty to move an appropriate application under the Negotiable Instruments Act pointing out the settlement against the parties before the Appellate Court.

Dismissed as withdrawn with liberty as aforesaid.

                                                     [VINOD S. BHARDWAJ]
March 15, 2022                                            JUDGE
rekha sharma

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




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