Govind Ram vs Balram Gupta
2023 Latest Caselaw 21379 P&H

Punjab-Haryana High Court

Govind Ram vs Balram Gupta on 7 December, 2023

                                                            Neutral Citation No:=2023:PHHC:157277




                                                              2023:PHHC:157277
CRR-520-2014(O&M)                                                             --1--

 232        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                                CRM-10065-2019 in/and
                                                CRR-520-2014
                                                Decided on:-07.12.2023

Govind Ram                                                        ....Petitioner.
                                                vs.

Balram Gupta                                                      ....Respondent.

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:    None for the petitioner.

            Ms. Tanya Kanwar, Advocate for
            Mr. Keshav Partap Singh, Advocate,
            for the respondent.

            ****

HARKESH MANUJA J. (Oral)

CRM-10065-2019

Prayer in this application filed under Section 482 Cr.P.C. is for

final disposal of main revision petition, in view of the settlement dated

28.10.2016, arrived at between the parties.

Notice of the application was issued on 07.05.2019, however,

no one appeared on behalf of the non-applicant-petitioner for the past 4

dates. The position remains the same even as on today.

Having heard learned counsel for the applicant-respondent and

gone through the contents of the application, the prayer made herein is

allowed and main petition is taken up on board today itself for hearing.

Main case

1. By way of present revision, challenge has been laid to the

judgment and order dated 21.12.2013 passed by the Court of Additional

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Neutral Citation No:=2023:PHHC:157277

2023:PHHC:157277 CRR-520-2014(O&M) --2--

Sessions Judge, Faridabad, whereby, an appeal filed at the instance of

respondent has been allowed while setting aside the judgment of conviction

dated 19.05.2012 and order of sentence dated 21.05.2012 passed against him

by the Court of Judicial Magistrate Ist Class, Faridabad.

2. During the pendency of present revision petition, a settlement

has been arrived at between the parties, which has been reduced into writing

on 28.10.2016 and in terms thereof, the petitioner has already paid the due

amount. Besides it, even the respondent has undertaken to not press the FIR

lodged against the present petitioner.

3. The aforesaid settlement was taken on record by this Court vide

order dated 29.08.2022 and notice in this regard was served upon the learned

counsel representing the petitioner, however, despite that nobody has chosen

to appear on his behalf for the past 4 dates. The position remains the same

even as on today. It appears that in pursuance of aforementioned

compromise, the petitioner is not interested in pursuing the present petition.

4. In view of the above, the present petition is dismissed for want

of prosecution.

07.12.2023                                        (HARKESH MANUJA)
sonika                                                 JUDGE
          Whether speaking/reasoned:            Yes/No
          Whether reportable:                   Yes/ No




                                                          Neutral Citation No:=2023:PHHC:157277

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