CRLR/437/2018
2023 Latest Caselaw 1340 UK

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                                  CRLR No.437 of 2018
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Saurabh Kumar Pande proxy counsel for the revisionist.

2. Mr. Deepak Bisht, Brief Holder for the State.

3. Mr. B.M. Pingal, Advocate for the respondent no.2.

4. Present criminal revision has been preferred by the revisionist against the judgment/order dated 30.11.2018 passed by learned Sessions Judge, Haldwani, District Nainital, in Criminal Appeal No. 138 of 2016 "Vipin Chandra Joshi Vs. State" whereby the appellate court dismissed the appeal of the revisionist.

5. A Money Withdrawal Application (IA 11532 of 2023) has been filed by the respondent no.2 praying that he may be permitted to withdraw the money as deposited by the revisionist in compliance of judgment and order dated 28.09.2016 passed by the court Judicial Magistrate 1st, Haldwani, District Nainital.

6. Learned counsel for the revisionist and State counsel do not oppose the said application.

7. Accordingly, the money withdrawal application would stand allowed. Respondent no.2 is permitted to withdraw the amount as deposited by the revisionist in compliance of the judgment of trial court.

8. Learned counsel for the parties would submit that there are possibilities of amicable settlement between the parties as per the guidelines farmed in a judgment passed by the Hon'ble Apex Court. Thus, they seek adjournment to complete the formalities.

9. At the joint request of learned counsel for the parties, list this case on 12.07.2023.

(Vivek Bharti Sharma, J.) 16.05.2023 Mamta