JAI RAM BHATIA Vs. PADAM SINGH

JUDGEMENT

(1.) On 8/4/2019, this Court passed the following order:-

(2.) Today, when the case was taken up, the petitioner states that out of the total compensation amount of Rs.45,000.00, a sum of Rs.9,000.00 already stood deposited before the learned trial Court and as regards the remaining amount of Rs.36,000.00, he may by permitted to deposit the same which permission was granted to him in the pre-lunch session and when the matter was taken up in the post lunch session, the petitioner showed ar to receipt regarding deposit of the aforesaid amount, which is taken on record.

(3.) On the basis of the deposit so made, the petitioner prayed that a quietus be given to the case by setting aside the conviction and sentence as imposed by the learned Courts below.