C482/783/2021
2021 Latest Caselaw 2208 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                 COURT'S OR JUDGES'S ORDERS
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                     order with Signatures


      02.07.2021
                                                C482 No. 783 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Gaurav Singh, Advocate, for the petitioner/applicant.

Mr. V.K. Gemini, Deputy Advocate General, for the State.

Mr. Buwan Bhatt, Advocate, for respondent No. 2.

The parties to the Compounding Application (IA/1/2021), who are represented through their respective counsel, in order to answer the objection taken by the learned Deputy Advocate General, Mr. V.K. Gemini, that some of the offences sought to be compounded are not compoundable, the applicant's counsel wants to place reliance on the judgment(s), passed by the coordinate Bench of this Court.

In order to enable him to rely upon the judgment(s), this matter is adjourned and the same is directed to be posted in next week.

(Sharad Kumar Sharma, J.) 02.07.2021 Mahinder/