Balkrishna vs Praveen
2024 Latest Caselaw 13777 MP

Madhya Pradesh High Court

Balkrishna vs Praveen 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. 1536 of 2015

                           BETWEEN:-
                           BALKRISHNA S/O MADANLAL JI NAGAR, AGED ABOUT
                           50 YEARS, OCCUPATION: ADVOCATE 172, MALIPURA
                           DEWAS GATE UJJAIN (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ANKIT CHOURASIYA - ADVOCATE FOR THE PETITIONER)

                           AND
                           PRAVEEN S/O MOTILAL JI KANKRIYA, AGED ABOUT 46
                           YEARS, OCCUPATION: BUSINESS 10 NAYAPURA UJJAIN
                           (MADHYA PRADESH)

                                                                                     .....RESPONDENTS

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

AWARD This Criminal revision stands dismissed in terms of the Compromises filed by both the parties before the Lok-Adalat.

Compromise R-1 and R-2 filed today before the Lok-Adalat shall be the part of the award.

The conviction and sentence under Section 138 of the Negotiable Instrument Act inflicted upon revisional petitioner Bal Krishna Nagar in Criminal Case No. 4517/2009 judgment dated 07.02.2015 passed by Chief

Judicial Magistrate, Ujjain as affirmed by 11th Additional Sessions Judge, Ujjain in Criminal Appeal No. 97/2015 judgement dated 26.11.2015 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.

                              (GAJENDRA SINGH)                                       (YASHPAL RATHORE)
                                   MEMBER                                                MEMBER
                           rashmi