Madhya Pradesh High Court

Ram Prakash Singh vs Kisan Asudani on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:22315




                                                                 1                         CRR-1430-2022
                             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. 1430 of 2022
                                                       RAM PRAKASH SINGH
                                                             Versus
                                                         KISAN ASUDANI
                          Appearance:
                             Shri Jafar Khan - Advocate for the applicant.

                                                                     ORDER

This criminal revision is filed by the applicant being aggrieved of the judgment dated 26.02.2020 passed by the learned Additional Sessions Judge, Bhopal in CRA No.282/2019, whereby the applicant has been convicted for offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo R.I. for 6 months (fine of Rs.4,08,000/-) with default stipulation of additional R.I. for 2 months. The applicant is also convicted under Section 359 of the Cr.P.C. and sentenced to fine of Rs.15,500/- with default

stipulation to undergo R.I. for 2 months.

Learned counsel for the applicant submits that applicant Ram Prakash Singh and respondent Kisan Asudani both are present in person before the Lok Adalat and they are duly identified by their respective counsel. They have stated that the matter has been amicably settled by them.

In view of above, impugned judgment of conviction dated 26.02.2020

NEUTRAL CITATION NO. 2025:MPHC-JBP:22315

2 CRR-1430-2022 passed by the learned Additional Sessions Judge, Bhopal is hereby set aside.

Accordingly, the criminal revision is disposed of.

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