RAMESH MATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved by order dated 18.8.2009 (Annexure P-2), by virtue of which the complainant- respondent No.2 has been permitted to withdraw the amount of compensation, deposited by the petitioner.

(2.) The sentence of imprisonment of the petitioner stands suspended by this court in a revision petition, filed by him against the order of conviction passed against him. A sum of Rs.40,000/- as fine has also been deposited by the petitioner. The sum of Rs.40,000/- has been permitted to be withdrawn by the complainant by the impugned order. After going through the facts and circumstances of this case, I do not find any ground to interfere in the order.

(3.) Disposed of with the clarification that the fine of Rs.40,000/-, which has been permitted to be withdrawn by the complainant will certainly be subject to the final decision of the revision petition. In case the revision petition is allowed, the complainant- respondent No.2 will be bound by the directions given in the revision petition and will be bound to return the amount of Rs.40,000/-.