Rakesh Verma vs Rajendra Goswami
2023 Latest Caselaw 8010 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. 4949 of 2022

                          BETWEEN:-
                          RAKESH VERMA S/O SHRI SHIVRAJ SINGH, AGED
                          ABOUT 60 YEARS, GULAB CHOWK SHASTRI WARD
                          POLICE STATION KOTWALI DISTRICT NARSINGHPUR
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SANJAY RAM TAMRAKAR - ADVOCATE )

                          AND
                          RAJENDRA GOSWAMI S/O SHRI AVADHPURI GOSWAMI
                          SEHJPUR   DISTRICT   NARSINGHPUR     (MADHYA
                          PRADESH)

                                                                                     .....RESPONDENT
                          (BY SHRI SURENDRA TIWARI - 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. 8336/2023) 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, 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 17.12.2021 passed in SCNIA Signature Not Verified Signed by: DEEPA MISHRA Signing time: 5/15/2023 11:24:12 AM

No.3497/2014 and order passed by the appellate judge passed in CRA No. 19/2022 dated 1.4.2022 in the case of Rakesh Verma Vs. Rajendra Goswami by 2nd Additional Sessions Judge, Narsinghpur are set aside and the applicant is acquitted of the offence under Section 138 of NI Act.

In view of above, IA No. 8336/2023 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