Rakesh Sen vs Prakash Rathore
2023 Latest Caselaw 2505 MP

                                                                          1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            BEFORE LOK ADALAT
                                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                                     &
                                                    SHRI UMA KANT SHARMA, SR. ADVOCATE
                                                           ON THE 11 th OF FEBRUARY, 2023
                                                         CRIMINAL REVISION No. 69 of 2023

                                       BETWEEN:-
                                       RAKESH SEN S/O PREMLAL SEN, AGED ABOUT 35
                                       YEARS, OCCUPATION: AGRICULTURIST AND BUSINESS
                                       R/O VILLAGE TEMBHIKALA, CHHAIGAONMAKHAN
                                       TEHSIL AND DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                                        .....APPLICANT
                                       (BY SHRI BHUPENDRA SHUKLA - ADVOCATE)

                                       AND
                                       PRAKASH RATHORE S/O SHRI CHUNNI LAL RATHORE,
                                       AGED     ABOUT      35     YEARS, OCCUPATION:
                                       AGRICULTURIST   R/O    DUBEY   COLONY     P.S.
                                       PADAMNGAR,    KHANDWA DISTRICT      KHANDWA
                                       (MADHYA PRADESH)

                                                                                                      .....RESPONDENT
                                       (BY SHRI D.S. DUBEY - ADVOCATE)

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

                                       following:
                                                                           ORDER

It is submitted that matter is amicably settled between the parties and is duly verified before the Registrar (Judicial-II), wherein parties have mentioned that complainant has received a sum of Rs.10,40,400/- in full and final settlement of their dispute arising out of dishonour of the cheque. Signature Not Verified SAN

In view of the said compromise, criminal proceedings are dropped. Digitally signed by PUSHPENDRA PATEL Date: 2023.02.14 19:33:39 IST

Judgment dated 16.01.2020 passed in criminal case No.258/2017 by the learned

JMFC, Khandwa and judgment dated 20.09.2022 passed in Criminal Appeal No.27/2020 by the learned Sessions Judge, Khandwa are quashed. Conviction and sentence accorded to the revision petitioner are set aside.

In above terms, this criminal revision is disposed of.

                                            (VIVEK AGARWAL)                                 (UMA KANT SHARMA SR. )
                                                 MEMBER                                           MEMBER
                                       pp




Signature Not Verified
  SAN

Digitally signed by PUSHPENDRA PATEL Date: 2023.02.14 19:33:39 IST