Ram Vilas Paswan vs State Of Chhattisgarh
2025 Latest Caselaw 406 Chatt

Chattisgarh High Court

Ram Vilas Paswan vs State Of Chhattisgarh on 9 July, 2025

                                                        1/2




       Digitally
       signed by
       SHOAIB
SHOAIB ANWAR
ANWAR Date:
       2025.07.09
       17:59:05
       +0530




                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 CRR No. 367 of 2019



                                 RAM VILAS PASWAN versus STATE OF CHHATTISGARH



                                                    Order Sheet




                    09/07/2025          Shri Aman Kesharwani, learned counsel for the

                                  petitioner.

                                        Ms. Isha Jajodia, learned Panel Lawyer for the State.

                                        Shri Chandrabhusan Kesharwani, learned counsel for

                                  the respondent No. 2.

Heard.

The present revision has been filed against the judgment

of conviction dated 07.09.2018 passed by learned

Additional Sessions Judge, Distt- Durg, C.G. whereby the

appeal of the petitioner against the judgment dated

10.04.2018 passed by learned Judicial Magistrate First

Class Durg in complaint case no. 4508/2014 convicting

the appellant till rising of the court further imposed the

compensation to pay of Rs 81,000/- to the complainant

under Section 138 of Negotiable Instrument Act 1881 and

in default of the same simple imprisonment for one month

has been dismissed.

As the matter is arising out of a proceeding under

the Negotiable Instruments Act and to explore amicable

settlement between the parties, with the consent of the

parties, this matter is referred to Mediation Cell of this

Court under the aegis of the Special Mediation Drive

launched by the Hon'ble Supreme Court- "Mediation for

the Nation".

Parties are directed to appear before the Mediation

Centre on 17/07/2025.

Let the matter be listed before this Court on

22/07/2025 alongwith report of the Mediation Centre.

Sd/-

(Bibhu Datta Guru)

Judge Shoaib