Dinesh Kumar Malviya vs Akhilesh Bajpeyi
2025 Latest Caselaw 2825 MP

Citation : 2025 Latest Caselaw 2825 MP
Judgement Date : 6 August, 2025

Madhya Pradesh High Court

Dinesh Kumar Malviya vs Akhilesh Bajpeyi on 6 August, 2025

                                                              1                              CRR-2495-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRR No. 2495 of 2025
                                               (DINESH KUMAR MALVIYA Vs AKHILESH BAJPEYI )



                           Dated : 06-08-2025
                                 Shri Nikhil Patel - Advocate for the applicant.

                                 Shri Falgun Yadav - Advocate for the respondent.

The present criminal revision petition has been preferred assailing the judgment of conviction and sentence passed in Criminal Appeal No. 99/2025 by II Additional Sessions Judge, District Bhopal (M.P.) dated 9.5.2025

arising out of judgment dated 24.01.2025 passed in SCNIA No. 5963/2020 by JMFC Bhopal, whereby the applicant was found guilty and convicted under Section 138 of Negotiable Instruments Act and sentenced to undergo 6 months S.I. with fine and default stipulation.

Learned counsel for the applicant and respondent jointly submits that parties have settled their disputes out of the Court.

I.A. No.19012/2025 is filed under Section 147 of Negotiable Instruments Act for compounding the offence. The application is signed by complainant/respondent as well as counsel for the respondent. Affidavit of

the respondent is annexed with the application. As per the application, parties have settled their disputes mutually, out of the court.

Complainant is personally present today.

Considering the same, Registrar (J-II) is directed to verify the factum of compromise and submit the report.

Complainant will appear before the Registrar (J-II) today itself.

2 CRR-2495-2025 List on 7.8.2025 for submission of report on verification.

(VINAY SARAF) JUDGE

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