Harsimran Kuar Sarwara vs M/S Simply Health Plus Pvt Ltd
2024 Latest Caselaw 8022 P&H

Punjab-Haryana High Court

Harsimran Kuar Sarwara vs M/S Simply Health Plus Pvt Ltd on 16 April, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CRM-M No.56029 of 2023 (O&M) 1 2024:PHHC:052128

203 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.56029 of 2023 (O&M)
Date of decision : 16.04.2024

Harsimran Kaur Sarwara i -- nn Petitioner
versus
M/s Simply Health Plus Pvt.Ltd. an. Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

EK

Present :- Mr. Navjeet Singh, Advocate for the petitioner.

Ms. Shreya B.Sarin, Advocate

for the respondent.

KEK

PANKAJ JAIN, J. (QRAL)

1 Present petition has been filed under Section 482 Cr.P.C. for quashing of complaint No.NACT/410/2023 dated 24.05.2023 (Annexure P-1) registered under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I. Act') as well as summoning order dated 11.09.2023 (Annexure P-2) passed by JMIC, Panchkula, whereby the petitioner was ordered to be summoned to face trial for offence punishable under Section 138 of the N.I.Act.

2 Subsequent to passing of the impugned order, the matter between the parties stands compromised.

3 Learned counsel for the respondent accepts that she has received a communication as per which the matter stands fully and finally resolved between the parties. She has produced the copy of the same, which is taken on record as Mark 'X'.

authenticity of this order/judgment.

CRM-M No.56029 of 2023 (O&M) 2 2024:PHHC:052128

4 Keeping in view the facts and circumstances of the present case, the present petition is allowed. 5 Consequently, the complaint is quashed & impugned order is

set aside qua petitioner.

(PANKAJ JAIN ) JUDGE

16.04.2024 Pooja sharma-I Whether speaking/reasoned Yes Whether Reportable : No