Ashraf Khan vs Kirpal Singh
2024 Latest Caselaw 16463 P&H

Punjab-Haryana High Court

Ashraf Khan vs Kirpal Singh on 6 September, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                   CRM-M-30509 of 2024
                                                              Date of decision: 06.09.2024

       Ashraf Khan
                                                                               ....Petitioner
                                              Versus
       Kirpal Singh
                                                                             ....Respondent

       CORAM:         HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

       Present:     Mr. Mohammad Arshad, Advocate for the petitioner.

                    Mr. Vinay Kumar Pandey, Advocate for the respondent.

       MANJARI NEHRU KAUL, J (ORAL)

1. By means of instant petition, petitioner has prayed for compounding

the offence under Section 138 of Negotiable Instruments Act instituted in the court

of learned JMIC, Ferozepur Jhirka filed by the respondent wherein he was

convicted vide judgment dated 21.11.2015 and the appeal filed thereagainst is

pending before the court of learned Addl. Sessions Judge, Nuh.

2. Learned counsel appearing for the complainant has vehemently

opposed the prayer made by learned counsel representing the petitioner for

compounding the offences in question.

3. On a pointed query put to counsel for the complainant as to whether

the complainant was willing to accept the scaled down compensation, which had

been ordered by the trial Court, he has replied in the negative.

2. In view of above, petition stands dismissed.

       September 06, 2024                          (MANJARI NEHRU KAUL )
       manoj                                              JUDGE
                        Whether speaking/reasoned: Yes/No
                        Whether Reportable: Yes/No
MANOJ KUMAR
2024.09.10 04:48