Anil Bansal vs Balwinder Kaur And Another
2024 Latest Caselaw 6596 P&H

Punjab-Haryana High Court

Anil Bansal vs Balwinder Kaur And Another on 22 March, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CRR No.612 of 2024 (O&M) ds 2024:PHHC:041939

115 IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CRR No.612 of 2024 (O&M)
Date of decision : 22.03.2024
AnilBansal ae Petitioner
versus
Balwinder Kaur&anr au Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

REE

Present :- Mr. Aakash Singla, Advocate &
Mr. Paritosh Vaid, Advocate for the petitioner.

Mr. K.S.Rathour, Advocate
for respondent No.1.

Mr. Tarun Aggarwal, Sr. DAG, Punjab.

ke

PANKAJ JAIN, J. (ORAL)

1 The instant revision petition has been filed challenging the

impugned judgment and sentence dated 13.02.2020 passed by JMIC, SAS Nagar Mohali in complaint NACT No.262 dated 09.09.2017 under Section 138 of the Negotiable Instruments Act, 1881, which has been affirmed in appeal by the learned Additional Sessions Judge, SAS Nagar, Mohali vide judgment dated 14.02.2024.

2 Learned counsel for the petitioner submits that the parties have settled the amount and the petitioner has paid the settlement amount.

3 Mr. K.S.Rathour, Advocate has entered appearance on behalf of respondent-complainant and has admitted the above mentioned fact.

4 Learned counsel for the petitioner thus prays for compounding

of the offence and allowing the revision petition in terms of the settlement.

CRR No.612 of 2024 (O&M) 2: 2024:PHHC:041939

5 I have heard learned counsel for the parties and have gone through the records of the case.

6 In view of the admitted fact that the settlement stands arrived at between the parties and the petitioner has already performed his part by paying the settlement amount and the complainant has agreed to compound the offence, present revision petition is allowed.

7 The offence committed by the petitioner punishable under Section 138 of the NI Act is ordered to be compounded.

8 Since the main case has been decided, the pending

miscellaneous application, if any, also stands disposed off.

( PANKAJ JAIN ) JUDGE 22.03.2024 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No