Kshitiz Kangarotra vs Smt. Sushila
2024 Latest Caselaw 13776 MP

Madhya Pradesh High Court

Kshitiz Kangarotra vs Smt. Sushila on 11 May, 2024

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                         &
                                               SHRI YASHPAL RATHORE
                                                 ON THE 11 th OF MAY, 2024
                                           CRIMINAL REVISION No. 1064 of 2017

                           BETWEEN:-
                           KSHITIZ  KANGAROTRA       S/O    NANDKISHOR
                           KANGAROTRA, AGED ABOUT 35 YEARS, OCCUPATION:
                           BUSINESS PALACE ROAD      RATLAM    (MADHYA
                           PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI DEEPAK TIWARI - ADVOCATE FOR THE PETITIONER )

                           AND
                           1.    SMT. SUSHILA W/O VIPINCHAND NADKAR, AGED
                                 ABOUT 56 YEARS, OCCUPATION: SERVICE NAJAR
                                 ALI KI CHAL, SHAHSARAY, RATLAM / HAL
                                 MUKAM JEETNAGAR ALKAPURI PANI KI TANKI
                                 KE SAMNE (MADHYA PRADESH)

                           2.    COLLECTOR THE STATE OF MADHYA PRADESH
                                 RATLAM (MADHYA PRADESH)

                                                                                     .....RESPONDENTS

(BY SHRI TUSHAR BHEDASGAONKAR & SHRI VISHAL LASHKARI - ADVOCATE FOR THE RESPONDENT NO.1)

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

AWARD In terms of the verification report of compromise dated 18.04.2024 by Kritika Singh, JMFC, Ratlam regarding compromise this revision is allowed and disposed off.

Verification report of compromise dated 18.04.2024 shall be the part of the award.

The conviction and sentence under Section 138 of the Negotiable Instrument Act inflicted upon revisional petitioner Kshitiz Kangarotra in Criminal Case No. 208/2011 judgment dated 15.12.2015 passed by JMFC, Ratlam as affirmed by IV Additional Sessions Judge, Ratlam in Criminal Appeal No. 04/2016 judgement dated 16.08.2017 is set-aside.

The respondent complainant shall receive the amount deposited by the appellant before the trial Court.

Considering the specific facts and circumstances of the case, 15%

amount of compounding costs is dispensed with.

With the aforesaid, Criminal revision stands disposed off.

                                    Certified copy as per rules




                              (GAJENDRA SINGH)                                       (YASHPAL RATHORE)
                                   MEMBER                                                MEMBER
                           rashmi