Vikram Kapila vs State Of Ut Chandigarh And Anr
2024 Latest Caselaw 803 P&H

Punjab-Haryana High Court

Vikram Kapila vs State Of Ut Chandigarh And Anr on 15 January, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

267 2024: PHHC:005072
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CRR No. 2111 of 2022 (O&M)
Date of Decision: 15.01.2024
Vikram Kapila ..... Petitioner
Versus
State of UT, Chandigarh and anr. ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Siddharth Pandit, Advocate
for the petitioner.

Mr. Arashdeep Singh, Addl. PP., UT .

Mr. Rajesh Gupta, Advocate

for respondent No.2/complainant.
BEEK

PANKAJ JAIN, J. (ORAL)

The instant revision has been filed challenging the impugned judgment dated 01.09.2022 passed by the Ld. Additional Sessions Judge, UT, Chandigarh whereby rejecting the appeal of the revisionist filed against judgment of conviction dated 02.03.2020, passed by Ld. JMIC, UT, Chandigarh convicting and sentencing the revisionist under Section 138 of Negotiable Instruments Act.

Counsel for the parties are ad-idem that the matter stands compromised and today, as per this compromise, last instalment of Rs.5 lacs also stands paid by way of two demand drafts amounting to Rs.2 lac and Rs.3 lac to the counsel for the petitioner. Photocopy of the same has been produced. The same is taken on record as Mark "X".

In view of the above, instant revision petition stand disposed off

as the complainant has agreed to compound the offence on reciept of cheque

amount.

Pending application(s), if any, shall also stand disposed off. (PANKAJ JAIN ) JUDGE 15 January, 2024 spn Whether speaking/reasoned: Yes Whether reportable: No

ASHISH

2024.01.18 06:46

| attest to the accuracy and integrity of this judgment/order