Punjab-Haryana High Court
Rajender Singh vs State Of Punjab And Another on 11 July, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
288 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No8522 of 2014 and
CRM-M-38273 of 2013
Date of Decision: July 11, 2014
Rajender Singh ...Petitioner
Versus
State of Punjab and another ..Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present:- Mr.K. S. Sidhu, Advocate
for the petitioner.
Mr.K.S. Pannu, DAG, Punjab.
None for respondent No.2.
Naresh Kumar Sanghi, J.
Prayer in the miscellaneous application i.e. CRM No.8522 of 2014 for withdrawal of CRM No.M-38273 of 2013.
Notice of the application was issued to the respondents and in response thereto, Shri K. S. Pannu, DAG, Punjab has put in appearance for the State.
Learned counsel for the petitioner submits that one complaint under Section 138 of the Negotiable Instruments Act was filed by respondent No.2 before the learned Area Magistrate and during the pendency of the same, the private respondents had sorted out the matter and the complaint was disposed on account of the compromise effected between them. Therefore, the compromise was also effected with regard to the present case. He prays for withdrawal of CRM No.M-38273 of 2013.
Learned counsel for the respondent-State has no objection to the prayer made by the learned counsel for the petitioner.
In view of the above, CRM No.8522 of 2014 is allowed and the Anju 2014.07.14 17:57 I attest to the accuracy and integrity of this document CRM No8522 of 2014 and -2- CRM-M-38273 of 2013 petitioner is directed to withdraw CRM No.M-38273 of 2013.
Dismissed as withdrawn.
July 11, 2014 (Naresh Kumar Sanghi)
anju Judge
Anju
2014.07.14 17:57
I attest to the accuracy and
integrity of this document