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Manohar Singh vs Mahindra And Mahindra Finance Services ...
2025 Latest Caselaw 9199 MP

Citation : 2025 Latest Caselaw 9199 MP
Judgement Date : 13 September, 2025

Madhya Pradesh High Court

Manohar Singh vs Mahindra And Mahindra Finance Services ... on 13 September, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:44681




                                                                    1                        MCRC-41674-2025
                                   IN    THE      HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                     BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI
                                                              &
                                              SHRI IMTIAZ HUSAIN, SR. ADVOCATE
                                                   ON THE 13 th OF SEPTEMBER, 2025
                                               MISC. CRIMINAL CASE No. 41674 of 2025
                                                   MANOHAR SINGH
                                                       Versus
                                    MAHINDRA AND MAHINDRA FINANCE SERVICES LIMITED
                           Appearance:
                              Shri Yogesh Soni - Advocate for applicant.

                                                                      ORDER

The instant applicant has been preferred under Section 528 of BNSS, 2023 (Section 482 of Cr.P.C) for quashing the judgment passed by learned Court below under the proceeding of Section 138 of N.I. Act.

Both the parties have jointly moved an application i.e. IA No.22375/2025 for compromise between them under Section 147 of N.I. Act. The factum of compromise was duly verified by the Registrar J-II.

Considering the factum of compromise which was duly verified, the instant application is allowed as per the terms and condition of the compromise.

Consequently, the conviction and sentenced awarded by the trial Court is set aside.

                              (AJAY KUMAR NIRANKARI)                                  (IMTIAZ HUSAIN)
                                      MEMBER                                              MEMBER
                           vibha

 
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