Sanjiv Kumar Alias Sanjeev Manjhu vs Yadwinder Singh
2024 Latest Caselaw 8124 P&H

Punjab-Haryana High Court

Sanjiv Kumar Alias Sanjeev Manjhu vs Yadwinder Singh on 18 April, 2024

                                    Neutral Citation No:=2024:PHHC:052307




CRM-M-50360-2023                  2024:PHHC:052307                  1

267
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                          CRM-M-50360-2023
                          Date of Decision:18.04.2024

Sanjiv Kumar @ Sanjeev Manjhu                                  ...Petitioner
                                             Vs.
Yadwinder Singh                                               ...Respondent

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

Present :     Mr. D. P. S. Jaura, Advocate
              for the petitioner.

              Mr. Satbir Singh Gill, Advocate
              for the respondent.

N.S.SHEKHAWAT, J. (Oral)

1. 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 13.09.2023 (Annexure P-4), passed by the

Additional Sessions Judge, Sirsa in CRA NO.243/2022 dated

15.11.2022 titled as "Sanjeev Kumar Vs. Yadvinder Singh", 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 18.10.2022 passed by learned Judicial Magistrate

First Class, Sirsa.

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

the record.

3. Learned counsel for the parties have submitted that with

the consent of the parties, the impugned order dated 13.09.2023

(Annexure P-4), passed by the Additional Sessions Judge, Sirsa in

1 of 2

Neutral Citation No:=2024:PHHC:052307

CRA NO.243/2022 dated 15.11.2022 titled as "Sanjeev Kumar Vs.

Yadvinder Singh" 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.

4. 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 13.09.2023 (Annexure P-4), passed

by the Additional Sessions Judge, Sirsa in CRA NO.243/2022 dated

15.11.2022 titled as "Sanjeev Kumar Vs. Yadvinder Singh" is

ordered to be set aside.

5. 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.

6. Disposed off.

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

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




                                         2 of 2