Padmakar @ Pappu vs Sandeep
2025 Latest Caselaw 5291 MP

Madhya Pradesh High Court

Padmakar @ Pappu vs Sandeep on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:11380




                                                                 1                          CRR-985-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           &
                                          SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                    ON THE 8 th OF MARCH, 2025
                                               CRIMINAL REVISION No. 985 of 2025
                                                        PADMAKAR @ PAPPU
                                                             Versus
                                                            SANDEEP
                           Appearance:
                              Shri Anil Kumar Tiwari - Advocate for the applicant.

                                                                     ORDER

Per: Justice Vivek Agarwal The applicant was convicted under Section 138 of Negotiable Instruments Act in SCNIA No.359/2019 passed by learned Judicial Magistrate First Class, Burhanpur. Thereafter, the applicant preferred an appeal bearing Cr.A.No.223/2024. By the judgment dated 24.10.2024, the conviction was affirmed by the appellate Court. The present revision petition arises out of the order passed in the Appellate proceedings.

2. In view of the compromise entered into between the parties and recorded by order sheet dated 08.03.2025 by Registrar (J-II), it appears that the dispute has been settled between the parties on their own volition.

3. In view of the compromise entered into between the parties, the judgment of conviction dated 20.03.2024 passed in SCNIA No.359/2019 and the judgment dated 24.10.2024 passed in Cr.A.No.223/2024 are hereby set

NEUTRAL CITATION NO. 2025:MPHC-JBP:11380

2 CRR-985-2025 aside and the applicant/accused is acquitted of the charges.

4. The Criminal revision is disposed of in terms of the compromise.

                                  (VIVEK AGARWAL)                              (ADITYA ADHIKARI)
                                      MEMBER                                        MEMBER
                           L.R.