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Ravi Kumar Sahu vs Rakesh Deshmukh
2022 Latest Caselaw 6018 Chatt

Citation : 2022 Latest Caselaw 6018 Chatt
Judgement Date : 26 September, 2022

Chattisgarh High Court
Ravi Kumar Sahu vs Rakesh Deshmukh on 26 September, 2022
                                                                       NAFR
          HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRR No. 47 of 2019

      Ravi Kumar Sahu S/o Late Milan Sahu, Aged About 28 Years, R/o
       Sanjay Nagar Through Milan Kabadi Supela Bhilai District Durg
       Chhattisgarh., District : Durg, Chhattisgarh

                                                                ---- Applicant

                                   Versus

      Rakesh Deshmukh S/o Late Satruhan Deshmukh, Aged About 42
       Years, R/o Quarter No. 8 J. Street No. 35, Sector -7 Bhilai, Tehsil and
       District Chhattisgarh., District : Durg, Chhattisgarh

                                                           ---- Non-applicant

For Applicant - Mr. Avinash Chand Sahu, Advocate.
For Non-applicant - Mr. Vedant Bhelonde, Advocate.

                 Hon'ble Shri Justice Rakesh Mohan Pandey
                               Order on Board
26-09-2022


1.

This criminal revision is filed against against the order dated 26-10-

2018 passed by the Additional Sessions Judge, Durg (C.G.) in Criminal

Appeal No.0000207/2018 whereby the judgment passed by the learned

Judicial Magistrate First Class Durg in Complaint Case No.1367/2010 dated

11-07-2018 has been affirmed and the applicant has been convicted under

Section 138 of the Negotiable Instruments Act and sentenced with

imprisonment till rising of the Court and to pay compensation of

Rs.3,00,000/-.

2. Learned counsel for the parties submits that the matter has been

compromised between the parties out of the Court and offence under Section

138 of the Negotiable Instruments Act is compoundable one. The counsel for

non-applicant/complainant submits that he has received the amount of

compensation and the matter has been settled between the parties.

3. Recording the statement made by the parties this criminal revision is disposed off on the basis of the compromise entered between the parties.

Sd/-

(Rakesh Mohan Pandey) Judge Aadil

 
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