Smt. Lata Pandey vs Rishi Mishra
2025 Latest Caselaw 9185 MP

Madhya Pradesh High Court

Smt. Lata Pandey vs Rishi Mishra on 13 September, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:44622




                                                                 1                            CRR-4279-2025
                              IN      THE     HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           &
                                          SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                ON THE 13th OF SEPTEMBER, 2025
                                              CRIMINAL REVISION No. 4279 of 2025
                                                         SMT. LATA PANDEY
                                                               Versus
                                                           RISHI MISHRA
                           Appearance:
                              Shri Rajendra Raghuwanshi, learned counsel for the applicant.
                              Shri Shri Aman Chourasia, learned counsel for the respondent.

                                                                     ORDER

Learned counsel for the parties jointly submits that the matter has been compromised. Respective parties are also present in the Lok-Adalat and identified by the respective counsel.

Learned counsel for the applicant submits that the applicant has been convicted under Section 138 of N.I. Act and has been sentenced to undergo R.I. for three months. The applicant undertakes to deposit Rs.2,500/- in the

Indian Red Cross Society, Jabalpur during course of the day.

Thus, in view of undertaking given by the applicant to deposit Rs.2,500/- in the Indian Red Cross Society, Jabalpur during course of the day and also compromised arrived between the parties, present revision is allowed. The judgment of appellate Court conviction and sentence of the appellant is hereby set aside.

NEUTRAL CITATION NO. 2025:MPHC-JBP:44622

2 CRR-4279-2025

(VIVEK AGARWAL) (ADITYA ADHIKARI) MEMBER MEMBER ts