Mukesh vs Rajendra
2025 Latest Caselaw 5313 MP

Madhya Pradesh High Court

Mukesh vs Rajendra on 8 March, 2025

Author: Pranay Verma

Bench: Pranay Verma

          NEUTRAL CITATION NO. 2025:MPHC-IND:6307




                                                                1                          CRR-4449-2024
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                    BEFORE LOK ADALAT
                                             HON'BLE SHRI JUSTICE PRANAY VERMA
                                                              &
                                                     MRS. NEERJA PATNE
                                                   ON THE 8 th OF MARCH, 2025
                                              CRIMINAL REVISION No. 4449 of 2024
                                                               MUKESH
                                                                Versus
                                                              RAJENDRA
                           Appearance:
                              Shri Mahesh Agrawal - Advocate for the petitioner.
                              Shri Himanshu Nagda - Advocate for the respondent.

                                                                    ORDER

Shri Rajendra, respondent is present in person. He has been identified by his counsel.

The parties have filed an application stating that the dispute between them has been settled out of the Court and they do not want to prosecute the litigation any further. By way of compromise the respondent has made over the entire disputed amount to the petitioner by way of a demand draft. The

amount which is deposited before the trial Court has also been agreed to be released in favour of the petitioner.

Learned counsel for the petitioner has submitted that in view of the compromise, the petitioner does not want to prosecute this petition any further and the respondent has stated that now he does not want to prosecute the petitioner.

NEUTRAL CITATION NO. 2025:MPHC-IND:6307

2 CRR-4449-2024 In such circumstances, the compromise arrived at between the parties is accepted. The judgments passed by the Courts below are hereby set aside. The petitioner is discharged from the offence in question. The petition accordingly stands disposed off.

                             (JUSTICE PRANAY VERMA)                         (MRS. NEERJA PATNE)
                                     MEMBER                                       MEMBER
                           SS/-