Anil Bansal vs Balwinder Kaur And Another
2024 Latest Caselaw 6602 P&H

Punjab-Haryana High Court

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

SANDEEP SETHI

2024:PHHC:042046
CRR-607-2024 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(107)
CRR-607-2024 (O&M)
Date of Decision:-22.03.2024
Anil Bansal
beeeee Petitioner
Versus
Balwinder Kaur and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Aakash Singla and Mr. Paritosh Vaid,
Advocates for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present revision petition has been filed challenging the

impugned judgment and sentence dated 13.02.2020 passed by JMIC, SAS Nagar, Mohali in complaint NACT 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. Mr. Kulwinder Singh Rathour, Advocate, has put in appearance on behalf of respondent No.1 and filed his vakalatnama, which

3. Learned counsel for the petitioner submits that the parties have

settled the amount and the petitioner has paid the settlement amount. He

SANDEEP SETHI

2024:PHHC:042046 CRR-607-2024 (O&M)

further submits that two revision petitions have been filed by the petitioner as two cheques were involved and the petitioner has been convicted by the trial Court and the appeal came to be dismissed. However, subsequent thereto, the matter has been compromised but the petitioner has yet not surrendered back. He further submits that a Coordinate Bench in CRR- 612-2024 has already disposed of the matter in terms of the agreement dated 18.03.2024 and conviction of the petitioner has been compounded.

4. Learned counsel for the petitioner, thus, prays for compounding of the offence and allowing the revision petition in terms of the settlement.

5. Heard the learned counsel for the parties.

6. In view of the fact that the settlement has been 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, the present petition deserves to be allowed.

7. In light of the above, without reiterating again the merits of the case which are identical in nature to that of CRR-612-2024, the present petition is also disposed of in terms of the order passed in CRR-612-2024 and the offence committed by the petitioner punishable under Section 138

of the Negotiable Instruments Act is ordered to be compounded.

8. Pending miscellaneous applications shall also stand disposed of.

(ALOK JAIN) JUDGE March 22, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No