Surinder Singh vs Ujagar Singh And Another
2024 Latest Caselaw 5975 P&H

Punjab-Haryana High Court

Surinder Singh vs Ujagar Singh And Another on 15 March, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

                                                      Neutral Citation No:=2024:PHHC:037998




CRR-2532-2018 (O&M)                                                                 1

                                                            2024:PHHC:037998

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
225
                                          CRR-2532-2018 (O&M)
                                          Date of decision : 15.03.2024

Surinder Singh                                                ...... Petitioner


                                versus

Ujagar Singh and another                                 ...... Respondents

CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN

Present:    Ms. Vibha Dhiman, Legal Aid Counsel
            for the petitioner.

            None for respondent No.1.

            Mr. Tarun Aggarwal, Sr. DAG, Punjab
            for respondent No.2.

                     ****

PANKAJ JAIN, J. (Oral)

1. By way of present petition, challenge has been laid to

judgment dated 02.05.2017 passed by Additional Sessions Judge,

Kapurthala affirming the judgment of conviction and order of sentence

dated 16.08.2016 passed by JMIC, Phagwara against the petitioner for

offence punishable under Section 138 of the Negotiable Instruments

Act.

2. Counsel for the petitioner has referred to compromise

between the parties which has been placed on record as Annexure P-1.

She submits that as per the covenants contained therein, the petitioner

was required to pay a sum of Rs.1,30,000/- and further refers to affidavit

of Balvir Singh s/o Sardar Kartar Singh, Attorney of the complainant,

who stated on oath as under:-

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Neutral Citation No:=2024:PHHC:037998

2024:PHHC:037998

"That the deponent has no objection if this Hon'ble Court may grant the suspension of sentence or dispose of the above noted crl. Revision petition in view of the compromise effected between the parties."

3. She further points out that the said fact was also noticed in

the order dated 10.09.2018 passed by this Court.

4. In view of above, this Court finds that as per the settlement,

the complainant agreed to compound the offence committed by the

petitioner. The amount stands paid.

5. In view thereof, the present revision petition is disposed off.

The offence committed by the petitioner is ordered to be compounded.

6. Since the main case has been decided, pending

miscellaneous application, if any, shall also stands disposed off.

                                                  (PANKAJ JAIN)
                                                      JUDGE
15.03.2024
Dinesh
                     Whether speaking/reasoned :              Yes

                     Whether Reportable :                     No

Neutral Citation No:=2024:PHHC:037998

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