Harpal Singh vs Gurpreet Singh And Another
2024 Latest Caselaw 1901 P&H

Punjab-Haryana High Court

Harpal Singh vs Gurpreet Singh And Another on 29 January, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

                                                       Neutral Citation No:=2024:PHHC:011974




CRR-738-2023 (O&M)                                                                1

                                                                 2024:PHHC:011974

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
278
                                       CRR-738-2023 (O&M)
                                       Date of decision : 29.01.2024

Harpal Singh                                                      ...... Petitioner

                               versus

Gurpreet Singh and another                                     ...... Respondents

CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN

Present:    Mr. Fatehjeet Singh, Advocate
            for the petitioner.

            Ms. Nargis, Advocate for
            Mr. G.S. Nahel, Advocate
            for respondent No.1.

            Mr. Kunal Vinayak, AAG, Punjab.

                    ****

PANKAJ JAIN, J. (Oral)

1. On 10.08.2023, following order was passed:-

"CRM-13039-2023

This is an application filed under Section 482 Cr.P.C for exemption from filing certified copies of the judgment/order dated 08.09.2022, 23.01.2023 and grounds of appeal dated 27.09.2022.

The application is allowd as prayed for. CRM-13041-2023 & CRR-738-2023 This is a revision arising out of proceedings initiated under Section 138 of Negotiable Instruments Act, 1881 for which the petitioner stands convicted by the trial court as well as the appellate court.

Learned counsel for the petitioner submits that the matter has now been compromised and the complainant- respondent has decided to compound the offence of the petitioner after the petitioner agreed to pay an amount of

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Neutral Citation No:=2024:PHHC:011974

2024:PHHC:011974

Rs.6 lacs in total. As a part payment thereof bankers cheque dated 9.8.2023 bearing No. 001225 in favour of respondent No.1 has been handed over to the counsel representing the complainant who admits the fact of there being a compromise and submits no objection, in case, the sentence awarded to the petitioner by the courts below is suspended.

As per the terms of compromise the petitioner has to pay another amount of Rs. 2 lacs on or before 30.09.2023.

In view of the above, the petitioner is awarded interim protection. His sentence is ordered to be suspended till 4.10.2023 to await the compliance of the residual terms.

To come up on 3.10.2023.

The petitioner is ordered to be released on bail subject to his furnishing personal and surety bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned."

2. Pursuant thereto Rs.2 lakhs in cash was handed over to respondent

No.1-complainant in the presence of his counsel. The complainant after

receiving the compromise amount has agreed to compound the offence.

3. In view of above, present revision petition is allowed. Offence is

ordered to be compounded.

4. Since the main case has been decided, pending miscellaneous

application, if any, shall also stands disposed off.

                                                (PANKAJ JAIN)
                                                    JUDGE
29.01.2024
Dinesh
                    Whether speaking/reasoned :                Yes

                    Whether Reportable :                       No

Neutral Citation No:=2024:PHHC:011974

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