Prakash vs Darbar
2025 Latest Caselaw 5297 MP

Madhya Pradesh High Court

Prakash vs Darbar on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:11405




                                                                 1                         CRR-3444-2023
                              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. 3444 of 2023
                                                           PRAKASH
                                                             Versus
                                                       DARBAR AND OTHERS
                           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 Criminal Case No. 126/2020 passed by learned Judicial Magistrate First Class, Burhanpur. Thereafter, the applicant preferred an appeal bearing Cr.A.No.98/2023. By the judgment dated 11.07.2023, 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 03.04.2023 passed in Criminal Case No.126/2020 and the judgment dated 11.07.2023 passed in Cr.A.No.98/2023

NEUTRAL CITATION NO. 2025:MPHC-JBP:11405

2 CRR-3444-2023 are hereby set 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.