Ravi Sahota vs State Of Punjab And Anr
2024 Latest Caselaw 15858 P&H

Punjab-Haryana High Court

Ravi Sahota vs State Of Punjab And Anr on 30 September, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                In the High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                    CRR-1874-2024 (O&M)
                                                                    Date of Decision:-30.9.2024

                Ravi Sahota                                                         ... Petitioner

                                                     Versus

                State of Punjab and another                                         ... Respondents


                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                Present:-          Mr. Munish Kumar, Advocate for the petitioner.

                                   Mr. Japjot Singh, AAG, Punjab.

                                   Respondent No.2/complainant - Manmohan Singh in person
                                   alongwith Mr. Akashdeep Miglani, Advocate.

                                                     *****

                GURVINDER SINGH GILL, J. (Oral)

1. The petitioner assails judgment dated 22.8.2024 passed by learned Additional

Sessions Judge, Fast Track Special Court, Ludhiana vide which an appeal

filed by the petitioner assailing his conviction for offences under Sections

323, 341 and 325 of Indian Penal Code as recorded by learned Judicial

Magistrate 1st Class, Ludhiana vide judgment and order of sentence dated

4.10.2018, has been dismissed.

2. Learned counsel for the petitioner submitted that the matter has been

amicably resolved amongst the parties.

3. Mr. Akashdeep Miglani, Advocate has put in appearance on behalf of

respondent No.2/complainant and has filed Power of Attorney, which is taken

on record. He has endorsed the factum of compromise. Learned counsel for

CRR-1874-2024 (O&M) (2)

respondent No.2/complainant submitted that respondent No.2/complainant

does not have any objection in case the present revision petition is accepted

and the petitioner is acquitted of the charges.

4. Respondent No.2/complainant - Manmohan Singh is also present in person,

who has been idendified by learned counsel representing respondent No.2 and

has also furnished a photocopy of his self attested Aadhar Card, which is

taken on record. He has also stated that the matter has been amicably resolved

amongst the parties and he has no objection in case the present revision

petition is accepted and the petitioner is acquitted of the charges framed

against him.

5. Having regard to the facts and circumstances of the case especially the fact

that the complainant and the petitioner have amicably resolved the matter and

that the complainant has no objection in case the present revision petition is

accepted, the instant revision petition is allowed and the offences are hereby

compounded. Consequently, judgment dated 22.8.2024 passed by learned

Additional Sessions Judge, Fast Track Special Court, Ludhiana as well as

judgment and order of sentence dated 4.10.2018 passed by learned Judicial

Magistrate 1st Class, Ludhiana are hereby set aside. The accused/petitioner is

acquitted of all the charges framed against him.

6. Necessary information be sent to quarters concerned.

                30.9.2024                                                     ( Gurvinder Singh Gill )
                Pankaj                                                              Judge
                                Whether speaking /reasoned         Yes / No

                                Whether Reportable                 Yes / No