Madanlal vs Sunil
2025 Latest Caselaw 3765 MP

Citation : 2025 Latest Caselaw 3765 MP
Judgement Date : 11 August, 2025

Madhya Pradesh High Court

Madanlal vs Sunil on 11 August, 2025

          NEUTRAL CITATION NO. 2025:MPHC-IND:21542




                                                                   1                                   CRR-112-2016
                                   IN    THE      HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                              BEFORE
                                               HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                       ON THE 11th OF AUGUST, 2025
                                                   CRIMINAL REVISION No. 112 of 2016
                                                               MADANLAL
                                                                  Versus
                                                            SUNIL AND OTHERS
                           Appearance:
                                  Shri Nilesh Dave - Advocate for the petitioner [P-1].
                                  Shri Lokendra Malviya, learned counsel for the respondent [R-1].

                                                                       ORDER

Both the parties intimated that in compliance of order dated 29.04.2024 agreed amount has been paid by the revision petitioner to respondent/complainant. Accordingly, settlement between both the parties arrived at through mediator is expected and the revision petitioner/accused is acquitted from section 138 of the Negotiable Instruments Act,1881 and judgment of conviction and sentence dated 19.08.2015 by JMFC, Garoth, District Mandsaur in Criminal Case no.5.2013 as affirmed by order dated 22.01.2016 by the First Additional Sessions Judge, Garoth, District Mandsaur in Criminal Appeal No.257/2015 are set aside.

2. The amount deposited by the revision petitioner/accused be released in favour

of the respondent/complainant.

3. Bail bonds of the revision petitioner is cancelled and sureties are discharged.

(GAJENDRA SINGH) JUDGE

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