Ashok Bhagat @ Ashok Kumar Bhagat vs The State Of Jharkhand
2022 Latest Caselaw 2022 Jhar

                                                   1

                                           AWARD
                BEFORE NATIONAL LOK ADALAT ( Physical)
                         DATED 14.05.2022
               HELD AT JHARKHAND HIGH COURT, RANCHI.

(Organized by High Court Legal Services Committee under section 19, Legal Services Authorities Act,
1987 (Central Act).

                              Cr. Revision. No. 414 of 2012

Petitioner/ Appellant:-           1.       Ashok Bhagat @ Ashok Kumar Bhagat
                                           Vs.
Respondent/O.P. :-                1.       The State of Jharkhand

2. Shashi Kant Zakatia

Present :- --------

Name of Hon'ble Judge:- HON'BLE MR. JUSTICE RAJESH KUMAR Name of Advocate Member:- MR. INDRANIL BHADURI, S. C.- IV

For the petitioner(s) : Mrs. Gouri Debi, Advocate For the State : A.P.P For the O.P No.02 : Ms. Amrita Sinha, Advocate

AWARD The matter is taken up in National Lok Adalat in physical mode. The matter has been referred to the National Lok Adalat vide order dated 06.05.2022.

Mrs. Gouri Debi, learned counsel for the petitioner, learned A.P.P and Ms. Amrita Sinha, learned counsel for O.P. No.02 are present. Both the parties have compromised/ settled the case/matter up to the extent of Award.

In view of the settlement of dispute, learned counsel for the petitioner has handed over two bank drafts amounting to Rs.50,000/- (Fifty thousand) each, bearing Nos.613726 and 346587 dated 13.05.2022 to the learned counsel for the complainant/ O.P. No.02. Photocopy of the bank drafts is kept on record.

In view of the settlement of dispute between the parties, the order dated 11.04.2012, passed by the court of learned Principal Sessions Judge, East Singhbhum, Jamshedpur in Cr. Appeal No.313 of 2009 affirming the judgment of conviction and order of sentence dated 05.12.2009, passed by the court of learned Judicial Magistrate, 1st Class, Jamshedpur, in Complaint C-1 Case No.257 of 2005 corresponding to T.R. No.465 of 2009, by which the petitioner was convicted for the offence under Section 138 of Negotiable Instruments Act and sentenced to undergo simple imprisonment for four

months and to pay a compensation amount of Rs.2,00,000/- to the complainant, are hereby, quashed and set aside.

Accordingly, the matter has been settled and disposed of. The parties are informed that the court fee, if any, paid by any of them shall be refunded.

............................... .............................. Sign. of Hon'ble Judge Sign. of Advocate Member

(Seal of the Committee)