Sanjeev Kumar vs State Of Punjab And Anr
2022 Latest Caselaw 1738 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
(264)
                                   CRM-A-963- MA-2017
                                   Date of decision: - 16.03.2022
Sanjeev Kumar
                                                                     ....Applicant
                                     Versus
State of Punjab and another
                                                                  .....Respondents


CORAM : HON'BLE MR. JUSTICE VIKAS BAHL


Present:-     Mr. Gurcharan Dass, Advocate
              for the applicant.

                       ( Through Video Conferencing )

                   ****
VIKAS BAHL, J. (ORAL)

The present application has been filed by the complainant/applicant under Section 378(4) Cr.P.C. for the grant of special leave to appeal against the judgment of acquittal dated 17.01.2017, passed by the Additional Chief Judicial Magistrate, Rupnagar, vide which the complaint filed by the applicant under Section 138 of the Negotiable Instruments Act, has been dismissed and accused/respondent No.2 has been acquitted of the notice of accusation served upon him.

Learned counsel for the applicant, at the outset, submits that the present matter has been compromised, vide compromise deed dated 14.03.2019, thus, the applicant does not wish to pursue the present application and seeks permission of this Court to withdraw the same.

In view of the statement made by learned counsel for the applicant, the present application praying for the grant of special leave to appeal is dismissed as withdrawn.

                                                 ( VIKAS BAHL )
March 16, 2022                                        JUDGE
naresh.k

              Whether reasoned/speaking?                Yes/No
              Whether reportable?                       Yes/No



                                       1 of 1