Vikram Motors Thr. Pro. vs Santosh Arya
2022 Latest Caselaw 4046 MP

                             -( 1 )-


          HIGH COURT OF MADHYA PRADESH
                BENCH AT GWALIOR
                     CRR No. 633 of 2022
         (VIKRAM MOTORS THR. PRO. AND OTHERS Vs SANTOSH ARYA)


Dated : 23-03-2022
      Shri Sidhardh Shrma, learned counsel for the petitioners.
      Shri Ankit Saxena, learned counsel for the respondent.

This Criminal revision has been filed by the petitioners

against the judgment dated 07.02.2022 passed by 8th Additional

Sessions Judge, Gwalior (MP) in Criminal Case No. 231/2019

affirming the judgment dated 17.07.2019 passed by the JMFC,

Gwalior in Criminal Case No.6337/2013 whereby convicting

the petitioner under Section 138 of Negotiable Instruments Act

and sentenced him to undergo imprisonment for six months and

pay compensation of Rs.7,31,225/- to the complainant.

I.A. No. 4580/2022 has been filed on behalf of the

petitioner mentioning therein that the parties have settled their

differences and the petitioner has deposited the amount in the

following manner:-

Rs.1,50,000/- deposited by way of challan before the

Shabnam Kadeer Mansoori (Judicial Magistrate First Class)

Rs.5,81,225 paid to the complainant Santosh Arya by way

of Demand Draft bearing No.0020223. It is therefore, prayed

-( 2 )-

that on the basis of compromise, criminal proceedings may be

quashed.

Considering the settlement arrived at between the parties

and the provisions of Section 147 of negotiable Instrument Act,

I.A. No. 4580/2022 is allowed.

Accordingly, the criminal revision is allowed and the

petitioner is acquitted from the charge under Section 138 of

Negotiable Instruments Act. If the applicant is in jail, he be

released accordingly.

                                    (Deepak Kumar Agarwal)
vv                                             Judge



       VALSALA
       VASUDEVAN
       2022.03.23
       19:28:13 +05'30'