Smt. Archna Shrivastava vs Sunita Kumar
2023 Latest Caselaw 8009 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. 3020 of 2022

                          BETWEEN:-
                          SMT.   ARCHNA    SHRIVASTAVA     W/O  RAKESH
                          SHRIVASTAVA, AGED ABOUT 52 YEARS, OCCUPATION:
                          HOUSE WIFE R/O FLAT NO. K-302, IIND FLOOR,
                          SIGNATURE RESIDENCY, J.K. HOSPITAL ROAD, KOLAR
                          ROAD, DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI S. B. SHRIVASTAVA - ADVOCATE)

                          AND
                          SUNITA KUMAR W/O SHRI MANOJ, AGED ABOUT 45
                          YEARS, R/O H.NO. TYULIT 566, NEW MINAL RESIDENCY,
                          J.K. ROAD, BHOPAL (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                          (BY SHRI S. S. THAKUR - ADVOCATE )

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

                          following:
                                                               ORDER

Parties have entered into compromise and compromise application is supported by an affidavit of the parties.

W e have gone through the compromise application. Offence under Section 138 of N.I. Act is compoundable under Section 147 of the NI Act, 1881. As parties have settled their dispute and furnished the compromise application on free will without any duress, the same is allowed. Impugned Signature Not Verified Signed by: DEEPA MISHRA Signing time: 5/15/2023 11:24:12 AM

judgment of conviction and order of sentence dated 14.7.2022 passed in Criminal Appeal No.111/2022 (Smt. Archana Shrivastava Vs. Sunita Kumari) affirming the impugned judgment of conviction and order of sentence dated 8.2.2022 passed by Smt. Premlata Borana, JMFC, Bhopal in Criminal Case No.7946/2017 (Sunita Kumari Vs. Smt. Archana Shrivastava) is quashed and judgment of conviction and sentence passed by the Courts below are set aside.

Accordingly, this revision stands allowed and disposed of in Lok Adalat. Complainant is entitled for refund of 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