Madhya Pradesh High Court

Haneef Khan vs Shivkant Gupta on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:23405




                                                                 1                             CRR-1169-2025
                                 IN    THE      HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                   BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           &
                                        SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                       ON THE 10 th OF MAY, 2025
                                                CRIMINAL REVISION No. 1169 of 2025
                                                            HANEEF KHAN
                                                                Versus
                                                           SHIVKANT GUPTA
                           Appearance:
                             Shri Deepak Raghuwanshi - Advocate for the petitioner.
                             Shri Dinesh Pratap Singh Parihar - Advocate for the respondent.

                                                                     ORDER

Challenging the judgment of conviction and sentence dated 30/09/2024

passed in Cr.A. No. 279/2024 by the II n d Additional Sessions Judge, District Bhopal, petitioner is before this Court.

During the pendency of the instant revision petition, a joint affidavit under Section 147 of the Negotiable Instrument Act has been filed. Parties are represented through their counsel.

In view of the amicable settlement between the parties, the impugned

judgment of conviction and sentence dated 30/09/2024 is set aside and petitioner is acquitted of the charges under Section 138 of the Negotiable Instrument Act.

Vakalatnama of counsel for the respondent is taken on record. In above terms, the revision petition is disposed of.

                                 (VIVEK AGARWAL)                                  (SANJAY RAM TAMRAKAR)
                                     MEMBER                                               MEMBER

NEUTRAL CITATION NO. 2025:MPHC-JBP:23405

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