Smt. Susheela Bai Thakur vs Shankarlal
2023 Latest Caselaw 8003 MP

                                                            1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                         BEFORE NATIONAL LOK ADALAT
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                       &
                                    SHRI ATULANAND AWASTHI, SR. ADVOCATE
                                                    ON THE 13 th OF MAY, 2023
                                            CRIMINAL REVISION No. 845 of 2023

                          BETWEEN:-
                          SMT. SUSHEELA BAI THAKUR W/O SHRI GANESH
                          SINGH THAKUR, AGED ABOUT 50 YEARS, OCCUPATION:
                          GOVERNMENT       SERVANT    HELPER    RAILWAY
                          DEPARTMENT PIPAL MOHAL BEHIND MASJID WARD
                          NO.   8   ITARSI    TAHSIL   ITARSI   DISTRICT
                          NARMADAPURAM (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SUSHIL GOSWAMI - ADVOCATE)

                          AND
                          SHANKARLAL S/O AYODHYA PRASAD KAITHWAS,
                          AGED ABOUT 47 YEARS, PIPAL MOHALLA BEHIND
                          MASJID WARD NO. 8 ITARSI TAHSIL ITARSI DISTRICT
                          NARMADAPURAM (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                          (BY SHRI VIPIN KUMAR JAISWAL - ADVOCATE )

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

Parties have entered into compromise and compromise application (IA No.4552/2023) under Section 320 of Cr.P.C. read with Section 147 of N.I. Act has already been filed.

We have gone through the application for compromise. Offence under Section 138 of N.I. Act is compoundable under Section 147 of the NI Act, Signature Not Verified Signed by: DEEPA MISHRA Signing time: 5/15/2023 11:24:12 AM

1881. As parties have settled their dispute and furnished the compromise application on free will without any duress, the same is allowed. Judgment of conviction and order of sentence dated 16.2.2017 passed in Criminal Case No.841/2013 and order passed by the appellate judge passed in CRA No. 19/2017 dated 22.12.2018 in the case o f Shankerlal Vs. Smt. Sushila Bai by 3rd Additional Sessions Judge, Itarsi, District Hoshangabad are set aside and the applicant is acquitted of the offence under Section 138 of NI Act.

In view of above, IA No. 4552/2023 is allowed. Accordingly, this revision stands allowed and disposed of in Lok Adalat.

Parties shall be liable for refund of the court fees.

                             (DINESH KUMAR PALIWAL)                               (ATULANAND AWASTHI )
                                      MEMBER                                           MEMBER
                          mrs. mishra




Signature Not Verified
Signed by: DEEPA MISHRA
Signing time: 5/15/2023
11:24:12 AM