Dharminder Singh vs Balwinder Singh
2022 Latest Caselaw 5357 P&H

261         IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                              COCP-429-2022
                                              Date of Decision: 26.05.2022


Dharminder Singh                                          ...Petitioner

            vs.
Balwinder Singh                                           ...Respondent

Coram :     Hon'ble Mr. Justice B.S. Walia.

Present:    Mr. Ranjivan Singh, Advocate with
            Ms. Kanika Toor, Advocate for the petitioner.

            Mr. M.J.S. Bedi, Advocate for
            Mr. Rahul Sharma, Advocate for the respondent.
                 ***

B.S. Walia, J. (Oral)

1. Prayer in the petition is for initiating proceedings against the

respondent for intentional and willful defiance of judgment, Annexure

P/1 dated 26.10.2021 and order Annexure P/3 dated 17.02.2021, in

CRM-M-45677-2019.

2. A perusal of judgment / order Annexures P/1 and P/3

reveals that the petition for pre-arrest bail filed by the respondent was

allowed by taking into account the statement of learned counsel for the

respondent that FIR being outcome of a monetary dispute between the

parties had been compromised and the respondent had paid a sum of

Rs.13,00,000/- and only interest remained outstanding which the

respondent would pay to the petitioner (complainant) within three

months.

3. At the outset, learned counsel for the petitioner contends that

pursuant to the issuance of notice, the respondent has made payment to

the petitioner in terms of Annexure P/1 and P/3, therefore, the petitioner 1 of 2

COCP-429-2022 [2]

is not interested in pursuing the instant petition and may be permitted to

withdraw the same.

4. In view of the position noted above, as well as statement of

learned counsel for the petitioner, the instant petition is disposed of as not

calling for any action against the respondent, under the Contempt of

Courts Act, 1971.

(B.S. Walia) Judge 26.05.2022 rajesh

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

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