Himachal Pradesh High Court
Unknown vs Krishan Chand V. Sbi on 20 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Cr.MP No. 2126 of 2022 in Cr.R. No. 221 of 2020 20.7.2022 Present: Mr. Bonit Prakash, Advocate, for the applicant/petitioner.
Mr. Arvind Sharma, Advocate, for the non- applicant/respondent.
By way of instant application, prayer has been made by the applicant/petitioner for compounding the offence while exercising power under Section 147 of the Negotiable Instruments Act read with Section 482 Cr.PC as petitioner has made the entire payment of compensation awarded by the court below to the non-applicant/respondent. Mr. Arvind Sharma, learned counsel prays for and is granted one week's time to have instructions. List on 29.7.2022.
20th July, 2022 (Sandeep Sharma),
Manjit Judge
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