Gurpal Singh vs Rupinder Singh
2022 Latest Caselaw 2291 P&H

126
            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                           CHANDIGARH

                                               CRM-M-13038-2022
                                               Date of decision : 30.3.2022

Gurpal Singh                                               ....... Petitioner (s)



                               Versus

Rupinder Singh                                             ........ Respondent (s)

CORAM:      HON'BLE MR. JUSTICE HARINDER SINGH SIDHU

Present:    Mr. J.S. Chahal, Advocate
            for petitioner.

            -.-                       -.-

HARINDER SINGH SIDHU, J.

This petition has been filed praying for quashing of order dated 13.10.2021 (Annexure P-4) passed by learned Additional Sessions Judge, Fatehgarh Sahib whereby petitioner has been directed to deposit 20% of compensation amount awarded by trial Court. He has also assailed order dated 11.1.2022 (Annexure P-6) passed by learned Additional Sessions Judge, Fatehgarh Sahib whereby his application for depositing 20% of compensation amount has been dismissed.

A complaint under Section 138 of Negotiable Instruments Act was filed against petitioner by respondent. Vide judgment and order dated 14.9.2021 (Annexure P-2) of learned Chief Judicial Magistrate, Fatehgarh Sahib, petitioner has been convicted under Section 138 of Negotiable Instruments Act. He was sentenced to undergo rigorous imprisonment for 1 year and to pay compensation of Rs. 25,00,000/- to complainant-respondent. He filed an appeal against said judgment and order, in which impugned orders have been passed.

Learned counsel for petitioner states that he will not press this petition if he is given reasonable time to deposit 20% of compensation amount, in terms of directions contained in impugned order.

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In view thereof, this petition is dismissed as not pressed. However, petitioner may deposit 20% of compensation amount, in terms of orders dated 13.10.2021 (Annexure P-4) and 11.1.2022 (Annexure P-6), within 60 days from today i.e. on or before 1.6.2022.

                                                  (HARINDER SINGH SIDHU)
                                                        JUDGE

30.3.2022
sjks




Whether reasoned order :         Yes / No
Whether reportable        :      Yes / No




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