Veerbhan Singh Sikarwar @ Bhagat Ji vs Ram Singh Kushwah
2025 Latest Caselaw 636 MP

Madhya Pradesh High Court

Veerbhan Singh Sikarwar @ Bhagat Ji vs Ram Singh Kushwah on 10 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

         NEUTRAL CITATION NO. 2025:MPHC-GWL:10374




                                                                1                              CRR-1478-2025
                              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 10 th OF MAY, 2025
                                                CRIMINAL REVISION No. 1478 of 2025
                                             VEERBHAN SINGH SIKARWAR @ BHAGAT JI
                                                            Versus
                                                    RAM SINGH KUSHWAH
                           Appearance:
                               Petitioner/accused -Veerbhan Singh Sikarwar @ Bhagat (Aadhar Card No.
                           547596703367) is present in person.
                               Respondent/complainant - Ram Singh Kushwaha (Aadhar Card No.589426298961)
                           is also present in person.

                                                                 ORDER

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

2. Matter pertains to offence Section 138 of Negotiable Instruments Act, 1881.

3. The present petition under Section 397 and 401 of Cr.P.C. is preferred by the petitioner against the judgment of conviction and order of sentence dated

27/10/2024 passed by the 19th Additional Judge, Gwalior in Criminal Appeal No.532/2024 modifying the judgment of conviction and order of sentence dated 18/10/2024 passed by JMFC, Gwalior by which he has been sentenced as under:-

                           Section                    sentence             fine
                           138 of N.I. Act             2 months SI         Rs. 1,06,367

4. At the outset, respondent/complainant fairly submits that matter is resolved between the parties and the cheque amount has been given by petitioner. Just to show his disposition as public spirited citizen, they undertakes to plant 4

NEUTRAL CITATION NO. 2025:MPHC-GWL:10374

2 CRR-1478-2025

saplings at Hari Anand Parvat Village Alapur/Cancer hill District Gwalior and involve in other public spirited activities in summers of Gwalior.

5. An application (I.A. no. 7357 of 2025) under Section 147 of Negotiable Instrument Act was filed in this regard by the parties. The matter is being verified by the Principal Registrar of this Court which is evident from verification report dated 16.04.2025.

6. Considering the aforesaid submissions and intention of the parties, no useful purpose would be served to keep this matter pending and nothing survives in this revision.

7. Resultantly, the present petition stands allowed and disposed of in terms of settlement. Impugned judgment of conviction and order of sentence dated 18/10/2024 passed in Case No.94/2018 SCNIA as well as judgment dated

27/11/2024 passed in Criminal Appeal No.532/2024 by the appellate Court are hereby set aside on the basis of compromise arrived at between the parties. Petitioner is on bail. His bail bond stands discharged.

8. Criminal Revision stands disposed off with direction to the petitioner and complainant to plant 2 saplings (Pipal and Neem) each at Hari Anand Parvat Village Alapur/ Cancer hill District Gwalior/ and would involve in other public spirited activities in summers of Gwalior as per his own wishes.

                                   (ANAND PATHAK)                                    (DR. S. K. MATHUR)
                                      MEMBER                                              MEMBER
                           (LJ*)