Davinder Singh vs Mandeep Singh
2022 Latest Caselaw 2225 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
233
                                                          CRR-4824-2017 (O&M)
                                                          Decided on : 29.03.2022

Davinder Singh
                                                                       . . . Petitioner
                                          Versus
Mandeep Singh and another
                                                                    . . . Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Pankaj Bali, Advocate
         for the petitioner.
             Mr. Surjit Singh Swaich, Advocate
             for respondent No. 1.
         Mr. Sukhbeer Singh, AAG, Punjab.
                             ****
VIKAS BAHL, J. (Oral)

Challenge in the present revision petition is to the judgment dated 19.01.2016 vide which the petitioner has been convicted under Section 138 of the Negotiable Instruments Act and also to the judgment dated 21.11.2017 vide which the appeal filed by the petitioner has been dismissed.

Learned counsel for the petitioner and respondent No. 1 have submitted that the petitioner has already undergone the entire sentence. Learned counsel for the petitioner has submitted that in view of the same, he does not wish to press the present petition.

In view of the above, present petition is disposed of as having been not pressed.

All the pending miscellaneous applications, if any, stand disposed of, in view of the abovesaid order.

(VIKAS BAHL) JUDGE March 29th, 2022 Mehak Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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