Smt. Priti Sahu vs Smt. Pratima Jaat
2025 Latest Caselaw 5294 MP

Madhya Pradesh High Court

Smt. Priti Sahu vs Smt. Pratima Jaat on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:11400




                                                                  1                         CRR-700-2025
                              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. 700 of 2025
                                                          SMT. PRITI SAHU
                                                                Versus
                                                         SMT. PRATIMA JAAT
                           Appearance:
                              Shri Gaurav Rai - Advocate for the applicant.
                              Shri Shikhar Jat - Advocate for the respondent.

                                                                      ORDER

Parties are present in person.

This Criminal Revision has been field against the order dated 31.01.2025 passed by learned 7th Additional Session Judge Bhopal, District Bhopal (M.P.) in Criminal Appeal No.348/2024 arising out of Judgment dated 07.06.2024 passed in Criminal Case No. 12227/2018 passed by JMFC, Bhopal, District Bhopal (M.P.).

The parties to the Criminal Case have entered into the compromise and the same was verified by the Registrar (Judicial-II) on 08.03.2025. The report is available on record.

Counsel for the parties submits that the present matter be disposed of in terms of the compromise entered into between the parties.

The applicant has been convicted under Section 138 of N.I. Act, 1881

NEUTRAL CITATION NO. 2025:MPHC-JBP:11400

2 CRR-700-2025 in Criminal Case No.12227/2018 by order dated 07.06.2024. Thereafter, applicant filed an appeal which was registered as Criminal Appeal No. 348/2024. The said appeal was dismissed by Judgment dated 31.01.2025 by learned 7th Addl. Sessions Judge, Bhopal holding the applicant convicted.

In view of the compromise, entered into between the parties and verified by Registrar (Judicial-II), the present Criminal Revision deserves to be allowed. Order dated 07.06.2024 passed in Criminal Case No. 12227/2018 and order dated 31.01.2025 passed in CRA No. 348/2024 is hereby set-aside.

Appellant is acquitted from the charges under Section 138 of NI Act in terms of the compromise. Criminal revision is disposed of in above terms.

                                 (VIVEK AGARWAL)                               (ADITYA ADHIKARI)
                                     MEMBER                                         MEMBER
                           nks