Sukhbir Singh @ Sukhvir Singh vs Ankush Jain
2023 Latest Caselaw 20195 P&H

Punjab-Haryana High Court

Sukhbir Singh @ Sukhvir Singh vs Ankush Jain on 21 November, 2023

                                                       Neutral Citation No:=2023:PHHC:148266




                                                       2023:PHHC:148266

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

Sr. No. 239                                  CRR-1553-2023
                                            Date of Decision-21.11.2023

SUKHBIR SINGH @ SUKHVIR SINGH                                 ... Petitioner
                     Versus

ANKUSH JAIN                                                   ... Respondent

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:-     Mr. Varun Girdhar, Advocate for the petitioner.

              Mr. Vishaw Partap Singh, Advocate for the respondent.

HARPREET SINGH BRAR, J. (ORAL)

1. On 06.07.2023, the following order was passed:-

In view of the compromise arrived between the parties, they are directed to appear before the Ld. Appellate Court for recording their statement as well as payment of compounding of charges as per the parameters laid down by Supreme Court in Damodar S. Prabhu v. Sayyad Babulal, (2010) 5 SCC 663.

Notice of motion.

On advance knowledge, Mr. Sultan Singh Gill, Advocate appears and accepts notice on behalf of respondent.

Requisite copies of paper book be supplied to learned opposite counsel during the course of day.

Post it on 27.09.2023 to await the report of Ld. Appellate Court.

Meanwhile, arrest of the petitioner shall remain stayed.

2. Accordingly, the petitioner appeared before the Appellate Court and made the statement confirming the compromise. Further, the respondent-complainant Ankush Jain had also appeared and made the statement in terms of the compromise arrived at between the parties and he has duly endorsed that he received Rs.1,75,000/- by way of bank draft No.43375 dated 14.06.2023 of Axis Bank and he affirmed that now nothing stand due with Sukhbir Singh @ Sukhvir Singh-Petitioner.

3. The offence under Section 138 of Negotiable Instruments Act, 1881 is allowed to be compounded and the judgment of conviction

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Neutral Citation No:=2023:PHHC:148266

CRR-1553-2023 -2- 2023:PHHC:148266 and order of sentence dated 05.02.2019 passed by learned Judicial Magistrate, Ist Class, Ferozepur as well as the judgment of learned Additional Sessions Judge, Ferozepur dated 08.05.25023 are quashed. The surety bonds stands discharged.

4. In view of the above, the present Criminal Revision is disposed of.

(HARPREET SINGH BRAR) 21.11.2023 JUDGE yogesh

Whether reasoned / speaking? Yes / No Whether reportable? Yes / No

Neutral Citation No:=2023:PHHC:148266

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