Madhya Pradesh High Court

Harish Pal vs Jitendra Singh Gaur on 10 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

         NEUTRAL CITATION NO. 2025:MPHC-GWL:10410




                                                                1                           CRR-1957-2025
                             IN        THE    HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                    BEFORE LOK ADALAT
                                             HON'BLE SHRI JUSTICE ANAND PATHAK
                                                              &
                                              SOCIAL WORKER DR. S. K. MATHUR
                                                     ON THE 10th OF MAY, 2025
                                              CRIMINAL REVISION No. 1957 of 2025
                                                           HARISH PAL
                                                             Versus
                                                      JITENDRA SINGH GAUR
                          Appearance:
                             Petitioner - Shri Harish Pal, present in person.
                             Respondent - Shri Jitendra Singh Gaur, present in person.

                                                                    ORDER

1. It is informed that lawyers are abstaining from work due to resolution passed on 08.05.2025.

2 . This Criminal Revision under Section 397/401 of Cr.P.C. is filed against the judgment dated 29.01.2025 passed by XI District and Additional Sessions Judge, Gwalior, District Gwalior (M.P.) in criminal appeal No.585/2024, whereby the order and judgment of conviction dated

21.11.2024 passed by JMFC, District Gwalior, in Case No.1326/2023 has been affirmed, by which the petitioner has been convicted under Section 138 of Negotiable Instruments Act and sentenced to undergo RI for six months and he has been directed to pay compensation to the tune of Rs.4,86,479/- to the complainant, with default stipulation.

3. During pendency of instant revision, both parties i.e., petitioner and

NEUTRAL CITATION NO. 2025:MPHC-GWL:10410

2 CRR-1957-2025 respondent have entered into compromise. I.A.No.9537/2025 & I.A. No.9538/2025, applications under Section 359 (2) of BNSS have been filed in that behalf duly signed by both the parties.

4. It is the submission of petitioner, Harish Pal (Adhaar Card No.8330 5865 7499) and respondent Jitendra Singh Gaur (Adhaar Card No.2256 4878 5601) that they have compromised the matter and their statements have been recorded before the Principal Registrar without any threat, inducement and coercion, which is also reflected from order of Principal Registrar dated 03.05.2025. According to them, matter pertains to offence under Section 138 of Negotiable Instruments Act.

5 . Respondent Jitendra Singh Gaur has no objection for settlement of case.

6. Considering the above, the present petition stands allowed and disposed of in the terms of settlement. Impugned judgment of conviction and order of sentence passed by the trial Court as well as appellate Court are hereby set aside/modified to the extent of settlement arrived at between the parties.

7. Instant Criminal Revision stands dispose of in above terms.

(ANAND PATHAK) (DR. S. K. MATHUR) MEMBER MEMBER Adnan