Ismail vs Sachin Jain And Another
2024 Latest Caselaw 6112 P&H

Punjab-Haryana High Court

Ismail vs Sachin Jain And Another on 18 March, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

                                 Neutral Citation No:=2024:PHHC:038626




CRR-2827-2023 (O&M)                      1                    2024:PHHC:038626

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
117
                                         CRR-2827-2023 (O&M)
                                         Date of decision : 18.03.2024

Ismail                                                        ...... Petitioner
                                  versus

Sachin and another                                         ...... Respondents

CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN

Present:     Mr. Sarfaraj Anjum Mor, Advocate
             for the petitioner.

             Mr. Sanawar Ali, Advocate
             for respondent No.1.

             Mr. Gaurav Bansal, DAG, Haryana
             for respondent No.2.
                     ****

PANKAJ JAIN, J. (Oral)

1. Prayer is for setting aside impugned judgment dated 09.11.2023

passed by Sessions Judge, Nuh, judgment of conviction dated 14.11.2022

and order of sentence dated 22.11.2022 passed by JMIC, Nuh, whereby the

petitioner has been convicted under Section 138 of Negotiable Instruments

Act.

2. Report has been received. As per the same, the proceedings

have culminated in amicable settlement, whereby the complainant has

accepted the settlement amount and has agreed to compound the offence of

the petitioner.

3. In view of above, the present petition is disposed off. Offence

for which the petitioner has been convicted vide impugned judgment dated

14.11.2022 and order of sentence dated 22.11.2022 passed by JMIC, Nuh

upheld by Sessions Judge, Nuh vide order dated 09.11.2023 stand

compounded.

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Neutral Citation No:=2024:PHHC:038626

CRR-2827-2023 (O&M) 2 2024:PHHC:038626

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

application, if any, shall also stands disposed off.

                                                (PANKAJ JAIN)
                                                    JUDGE
18.03.2024
Dinesh
                    Whether speaking/reasoned :            Yes

                    Whether Reportable :                   No




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