Madhya Pradesh High Court

Mohd. Iqbal Siddique vs Smt. Naaz Azhar on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:23332




                                                               1                              CRR-6022-2023
                              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 10th OF MAY, 2025
                                              CRIMINAL REVISION No. 6022 of 2023
                                                      MOHD. IQBAL SIDDIQUE
                                                              Versus
                                                        SMT. NAAZ AZHAR
                           Appearance:
                             Parties through their counsel.

                                                                   ORDER

Parties present before the court identified by their respective counsel. Petitioner before this Hon'ble Court is being aggrieved by the judgment of conviction and sentence dated 2/12/2023 passed by the learned Additional Sessions Judge, District Bhopal in Cr.A. No. 355/2023.

During the course of instant revision petition, parties have compromised the matter and the same has been placed on record vide I.A. No. 11274/2025.

In view of the compromise so arrived between the parties, the judgment of conviction and sentence dated 2/12/2023 is set aside and petitioner is acquitted from the charges under Section 138 of the Negotiable Instrument Act.

At the time of grant of bail, the amount has been deposited before the trial court. The same be refunded to accused Mohd. Iqbal Siddique subject

NEUTRAL CITATION NO. 2025:MPHC-JBP:23332

2 CRR-6022-2023 to verification by the trial court.

Petitioner is directed to appear before the trial court on 25 th June, 2025.

Court fees be also refunded to the complainant/respondent in accordance with the Lok Adalat rules.

In above terms, the revision petition is disposed of.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER vy