Punjab-Haryana High Court

Paramjeet Singh vs Shakuntla Devi on 2 May, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                  IN THE HIGH COURT OF PUNJAB & HARYANA
                                               AT CHANDIGARH
                       254
                                                      2024:PHHC:060893
                                                      CRR-4572-2016 (O&M)
                                                      Date of decision: May 2nd, 2024
                       Paramjeet Singh
                                                                                 .....Petitioner

                                                       Versus
                       Shakuntla Devi and another
                                                                              .....Respondents

                       CORAM:       HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

                       Present:     Mr. Bhavyadeep Walia, Advocate
                                    for the petitioner.

                                    Mr. Sandeep Chopra, Advocate
                                    for respondent No.1.

                                    Mr. Amit Rana, Senior Deputy Advocate General, Punjab.

                       MANJARI NEHRU KAUL, J. (ORAL)

Petitioner is impugned the judgment dated 29.10.2015

passed by the Court of learned JMIC, Patiala, whereby he has been

convicted for the offence under Section 138 of the Negotiable

Instruments Act, appeal against which preferred by the petitioner has

been dismissed by learned Additional Sessions Judge, Patiala.

2. Learned counsel for the petitioner submits that it is a

matter of record that the matter stands amicably settled between the

parties before the Mediation and Conciliation Centre of this Court.

Learned counsel submits that in the circumstances, the instant petition

may be disposed of by setting aside the impugned judgments.

3. Learned counsel for respondent No.1/complainant does not

dispute the submissions made by the counsel opposite and also does not

oppose the prayer made by the counsel for the petitioner for setting

aside the impugned judgments in view of the settlement so affected

between the parties.

CRR-4572-2016 (O&M) -2-

4. I have heard learned counsel for the parties and perused the

relevant material on record.

5. In the facts and circumstances as enumerated hereinabove,

the instant revision petition is allowed. Impugned judgment of

conviction and order of sentence dated 29.10.2015 passed by learned

JMIC, Patiala, as well as judgment dated 03.11.2016 passed by learned

Additional Sessions Judge, Patiala, are hereby set aside.

                        May 2nd, 2024                             (MANJARI NEHRU KAUL)
                        Puneet                                          JUDGE

                                   Whether speaking/reasoned       :      Yes

                                   Whether reportable              :      No