Madhya Pradesh High Court

Mohd. Shoyeb vs Rajesh Tomar on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:22566




                                                                1                         CRR-5360-2024
                              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. 5360 of 2024
                                                           MOHD. SHOYEB
                                                               Versus
                                                           RAJESH TOMAR
                           Appearance:
                              Shri M.K. Tripathi - Advocate for the applicant.
                              Shri Ahmed Sajeed Hussain - Advocate for the respondent.

                                                                    ORDER

By way of the instant Criminal Revision, the petitioner has called in question the order dated 28th September 2024 passed in Cr.A. No.220 of 2024 by Sessions Judge, Burhanpur, M.P. Both the parties are also present in person and identified by their respective counsel.

During pendency of this revision, a compromise has been filed before

this Lok Adalat.

In view of the compromise so arrived between the parties, the judgment of conviction and sentence dated 28th September 2024 is set aside the applicant is acquitted from the charges under Section 138 of Negotiable Instruments Act.

It is submitted that at the time of granting bail, the amount has been

NEUTRAL CITATION NO. 2025:MPHC-JBP:22566

2 CRR-5360-2024 deposited by the applicant before the trial court.

The parties are directed to appear before the trial court and subject to verification, the so deposited be returned to the applicant.

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