Punjab-Haryana High Court
Navneet Aggarwal vs Vaibhav Bhalla And Another on 17 May, 2022
CRM-M-51244 of 2019 (O&M) & other connected cases #1#
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. CRM-M-51244 of 2019 (O&M)
Navneet Aggarwal
......Petitioner
Versus
Vaibhav Bhalla and Anr.
.....Respondents
2. CRM-M-51241 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
3. CRM-M-51272 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
4. CRM-M-51273 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
5. CRM-M-51278 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
Vaibhav Bhalla and Anr.
.....Respondents
6. CRM-M-51279 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
Vaibhav Bhalla and Anr.
.....Respondents
7. CRM-M-51280 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
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CRM-M-51244 of 2019 (O&M) & other connected cases #2#
V.R. Brothers and Anr.
.....Respondents
8. CRM-M-49478 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
Vaibhav Bhalla and Anr.
.....Respondents
9. CRM-M-50651 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
10. CRM-M-50916 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
11. CRM-M-50957 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
12. CRM-M-50958 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
13. CRM-M-50960 of 2019(O&M)
Navneet Aggarwal
......Petitioner
Versus
V.R. Brothers and Anr.
.....Respondents
Date of Decision: 17.05.2022
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: None for the petitioners.
Mr. Yogesh Goel, Advocate and
Mr. Vipul Goel, Advocate for the respondents.
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CRM-M-51244 of 2019 (O&M) & other connected cases #3#
HARINDER SINGH SIDHU, J
Since identical questions of law and facts are involved, all the
aforesaid 13 petitions are being disposed of by this common order. Facts
are being extracted from CRM-M-51244 of 2019.
This petition has been filed under Section 482 Cr.P.C for
quashing of order dated 06.11.2019 passed by learned Addl. Sessions Judge,
Ludhiana in CRA No.2857 of 2019 whereby the sentence of the petitioner
was suspended subject to deposit of 20% of the compensation amount.
Respondent-complaint filed a complaint under Section 138 read
with Section 142 of the Negotiable Instrument Act against the petitioner.
Vide judgment/order dated 14.10.2019 passed by the learned trial Court, the
petitioner was convicted and sentenced to undergo RI for two years with
compensation having been awarded. The petitioner preferred an appeal
against the said order before the learned Addl. Sessions Judge, Ludhiana.
Learned Addl. Sessions Judge vide order dated 06.11.2019 suspended the
sentence of the petitioner subject to deposit of 20% of the compensation
amount.
Petitioner filed present petition impugning the aforesaid order
vide which his suspension of sentence was made conditional on deposit of
20% of the compensation amount.
Vide order dated 03.12.2019, this Court while disposing of the
petition modified order dated 06.11.2019 of the learned Addl. Sessions
Judge to the extent that the suspension of sentence of the petitioner during
the pendency of the appeal would not be revoked on his failure to deposit
20% of the compensation amount. Thereafter, the respondents filed an
application for recalling of the said order.
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CRM-M-51244 of 2019 (O&M) & other connected cases #4#
Vide order dated 13.05.2021, the application was allowed.
Order dated 03.12.2019 was recalled and the main petition was directed to
be listed as per roster.
Sh. Goel, learned counsel appearing for the respondents states
that the amount as directed in the impugned order dated 06.11.2019 has
already been deposited by the petitioner.
In view thereof, all present petitions have become infructuous
and the same are disposed of as such.
A photo copy of this order be placed on all the connected files.
May 17, 2022 (Harinder Singh Sidhu)
manoj Judge
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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