Sachin Kumar Katyal vs Gurinder Singh
2022 Latest Caselaw 11870 P&H

                        CRM-M-43667-2022                                               1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                                                 CRM-M-43667-2022

                                         Date of Decision: September 21, 2022

                        Sachin Katyal
                                                                                    ...Petitioner
                                                         Versus
                        Gurinder Singh
                                                                                  ...Respondent

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:    Mr. Raman Singla, Advocate,
                                    for the petitioner.


                        SANJAY VASHISTH, J.

Present petition is filed by Sachin Katyal, who was

complainant and instituted a complaint case under Section 138 of the

Negotiable Instruments Act, 1881 read with Section 420 IPC in the Court

of learned Judicial Magistrate Ist Class, Chandigarh. Vide judgment dated

08.06.2017 (Annexure P-1), learned trial Court convicted and sentenced

respondent/accused - Gurinder Singh. He was granted bail under Section

389 Cr.P.C. for filing appeal. Respondent/accused - Gurinder Singh

preferred Criminal Appeal No. 407 of 2017, which is still pending.

Learned counsel for the petitioner submits that, in fact,

respondent/accused - Gurinder Singh is enjoying the benefit of bail and

not interested in early disposal of the appeal filed by him. Learned

counsel further submits that petitioner would be satisfied if learned

Appellate Court is directed to dispose of the aforementioned appeal

expeditiously in a time bound manner.

PRASHANT KAPOOR 2022.09.21 19:09 I attest to the accuracy and authenticity of this order/judgment

For issuing such direction, this Court does not consider any

necessity to issue notice to the opposite side.

Since the prayer made by the petitioner is limited to the

extent of seeking direction for deciding pending appeal, present petition

is disposed of by directing learned Appellate Court to look into the matter

and make all possible efforts to decide pending appeal, i.e. Criminal

Appeal No. 407 of 2017, titled as "Gurinder Singh v. Sachin Kumar", at

the earliest, preferably within six months.

                                                                      (SANJAY VASHISTH)
                                                                            JUDGE
                        September 21, 2022
                        Pkapoor          Whether Speaking/Reasoned:         YES/NO
                                         Whether Reportable:                YES/NO




PRASHANT KAPOOR
2022.09.21 19:09
I attest to the accuracy and
authenticity of this
order/judgment