Himachal Pradesh High Court
Unknown vs 4.2026 Present: Mr. Dipankar Bagga on 1 April, 2026
Author: Sandeep Sharma
Bench: Sandeep Sharma
Madan Lal v. Bhupinder Kumar and Anr.
.
CrMP No. 1043 of 2026 in Cr.Revision No. 423 of 2025 01.04.2026 Present: Mr. Dipankar Bagga, Advocate, for the petitioner.
Mr. Ram Kumar, Advocate, for respondent No.1.
Mr. Rajan Kahol & Mr. Vishal Panwar, Additional Advocates General and Mr. Ravi Chauhan & Mr. Anish Banshtu, Deputy Advocates General, for the State.
of By way of instant application, prayer has been made by the applicant/petitioner for compounding of offence rt alleged to have been committed by him under Section 138 of the Negotiable Instruments Act. Mr. Ram Kumar, Advocate, has put in appearance on behalf of the non-applicant/respondent.
He states that he does not have any information with regard to compromise, if any, arrived inter-se parties.
Let this matter be listed on 2.4.2026, enabling the applicant/petitioner to place on record factum of compromise.
In the meantime, learned counsel for non-applicant/respondent may also have instructions from the respondent.
April 01, 2026 (Sandeep Sharma),
manjit Judge
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