Premshankar Yadav vs Arvind Kumar Thakur
2025 Latest Caselaw 243 Chatt

Chattisgarh High Court

Premshankar Yadav vs Arvind Kumar Thakur on 10 May, 2025

                                                                                       Digitally signed by
                                                                                       V PADMAVATHI
                                                                                       Date: 2025.05.15
                                                                                       11:52:55 +0530

                        NATIONAL LOK ADALAT
                          Dated 10th May, 2025
               CHHATTISGARH HIGH COURT CAMPUS-BILASPUR




                                                                             2025:CGHC:21959

                                                                                                  NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         ACQA No. 245 of 2025

Premshankar Yadav S/o Ramkumar Yadav Aged About 27 Years R/o Janjgir P.S. And
Tehsil - Janjgir, District - Janjgir - Champa (C.G.)
                                                           ... Appellant

                                                    versus

Arvind Kumar Thakur S/o Late Shri B.L. Thakur Aged About 58 Years R/o Arvinda
Nivas, Shankar Vihar Colony, Janjgir, District- Janjgir Champa (C.G.)
                                                                      ...Respondent
                                     (Cause title taken from the CIS)

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For Appellant : Shri Prem Shankar Yadav, in person For Respondent : Shri Arvind Kumar Thakur, in person

------------------------------------------------------------------------------------------------------------------

Order (Passed on 10th May, 2025)

1. Both the parties entered into compromise.

2. Present appeal is filed by the appellant for grant of Special Leave to

appeal against the impugned judgment of acquittal dated 29.06.2024 passed

by the learned JMFC Janjgir Champa in complaint Case-30 of 2022, whereby

the respondent/accused has been acquitted from the offence punishable under

Section 138 of the Negotiable Instruments Act.

3. During pendency of the appeal, parties have settled their dispute, and

entered into compromise, and as per their settlement, amount of cheque has Acqa 245 of 2025

already been paid to the complainant/appellant. Therefore, now, the appellant

does not want to prosecute this case any further, for which respondent/accused

has also accepted.

4. In view of compromise/settlement between the parties, present appeal

stands disposed of.

                             Sd/-                               Sd/-
                  (Ravindra Kumar Agrawal)                 (MPS Bhatia)
                     Judge-Lok Adalat                    Member-Lok Adalat
                          Bilaspur                           Bilaspur

padma