Rajesh Kumar Dhiman vs Pardeep Kumar
2024 Latest Caselaw 8122 P&H

Punjab-Haryana High Court

Rajesh Kumar Dhiman vs Pardeep Kumar on 18 April, 2024

                                    Neutral Citation No:=2024:PHHC:052300




CRM-M-63625-2023                  2024:PHHC:052300                  1

274
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                           CRM-M-63625-2023
                          Date of Decision:18.04.2024

Rajesh Kumar Dhiman                                            ...Petitioner
                                            Vs.
Pardeep Kumar                                                 ...Respondent

CORAM : HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present :     Mr. Sumit, Advocate for
              Mr. G. S. Sandhu, Advocate
              for the petitioner.

N.S.SHEKHAWAT, J. (Oral)

1. Mr. Sanjeev Majra, Advocate puts in appearance on

behalf of the respondent, by filing his Vakalatnama, and the same is

taken on record.

2. The petitioner has filed the present petition under Section

482 of the Code of Criminal Procedure with a prayer to quash the

impugned order dated 07.11.2023 (Annexure P-3), passed by the

Additional Sessions Judge, Kurukshetra, whereby the Appellate Court

had directed the petitioner to deposit a sum of Rs.12,00,000/- being

20% of the compensation amount awarded vide judgment dated

06.09.2023 passed by learned Judicial Magistrate First Class,

Kurukshetra.

3. I have heard learned counsel for the parties and perused

the record.

4. Learned counsel for the parties have submitted that with

the consent of the parties, the impugned order dated 07.11.2023

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Neutral Citation No:=2024:PHHC:052300

(Annexure P-3), passed by the Additional Sessions Judge,

Kurukshetra may be set aside and appropriate directions may be

issued to the Court of Additional Sessions Judge, Kurukshetra/learned

Appellate Court to decide the appeal within certain stipulated time

period.

5. The prayer made on behalf of the learned counsel for the

parties appears to be genuine. In view of the agreement between the

parties, the impugned order dated 07.11.2023 (Annexure P-3), passed

by the Additional Sessions Judge, Kurukshetra is ordered to be set

aside.

6. Further, the Appellate Court is directed to decide the

appeal within a period of three months from the next date of hearing

fixed before the Court.

7. Disposed off.

18.04.2024                                        ( N.S.SHEKHAWAT)
M.Sikka                                                JUDGE

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




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