Suraj Prasad Jatav vs Anil Shinde
2022 Latest Caselaw 7362 MP

                                   1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                           BEFORE LOK ADALAT
             HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                   &
                SHRI J.D. SURYAVANSI, SENIOR ADVOCATE
                          ON THE 14th OF MAY, 2022

                CRIMINAL REVISION No. 1491 of 2021

        Between:-
        SURAJ PRASAD JATAV S/O SHRI PATIRAM
        JATAV , AGED ABOUT 48 YEARS, OCCUPATION:
        GOVT. SERVICE GUDA GUDI KA NAKA
        SERAWALI MATA KE PASS BHARGAVA
        CEMENT AGENCY KE BAGAL WALI GALI KE
        NICHE (MADHYA PRADESH)

                                                                .....PETITIONER
        (BY SHRI PRASUN MAHESHWARI- ADVOCATE)

        AND

        ANIL SHINDE S/O SHRI NARAYAN RAWAT
        SHINDE , AGED ABOUT 53 YEARS, DURGA
        COLONY JINSI NALA NO. 4 (MADHYA PRADESH)

                                                             .....RESPONDENTS
        (BY SHRI RANJEET KHANVILKAR-ADVOCATE)

      This revision coming on for conciliation this day, the Bench passed the

following:
                                    ORDER

Petitioner and respondent are present in person.

This criminal revision has been filed by the petitioner against the judgment

dated 18.3.2021 passed by the 4th ASJ, Gwalior, in Criminal Appeal No.337/2019 affirming the judgment dated 18.10.2019 passed by the JMFC, Gwalior, in Criminal Case No.3381/2016 convicting the petitioner under Section 138 of the Negotiable Instruments Act and sentencing him to undergo six months simple imprisonment and pay compensation of Rs.4,00,625/- to the complainant.

I.A.No.19570/2021 & 19571/2021 have been filed on behalf of the parties mentioning therein that petitioner has paid the disputed amount to the respondent, and therefore, 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.19570/2021 & 19571/2021 are allowed.

Accordingly, this criminal revision is allowed and petitioner is acquitted from the charge under Section 138 of the Negotiable Instruments Act. He is on bail, his bail bonds shall stand discharged.

        (DEEPAK KUMAR AGARWAL)                                      (J.D. SURYAVANSI )
                 MEMBER                                                 MEMBER
     ms/-

MADHU
SOODAN
PRASAD
2022.05.17
10:04:06
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