Mangal Singh Maurya vs Satish Verma
2025 Latest Caselaw 9202 MP

Madhya Pradesh High Court

Mangal Singh Maurya vs Satish Verma on 13 September, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:45713




                                                                              1                      CRR-1566-2025
                                        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 13th OF SEPTEMBER, 2025
                                                          CRIMINAL REVISION No. 1566 of 2025
                                                                 MANGAL SINGH MAURYA
                                                                        Versus
                                                                    SATISH VERMA
                           Appearance:
                                  Parties through their respective counsel.

                                                                                  ORDER

The appellant and the respondent are personally present and they are identified by their respective counsel.

Counsel for the parties jointly submit that the present matter is compromise between the parties. The parties who are personally present in Lok Adalat, do not dispute this fact.

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 6 months with default stipulations.

Thus, in view of compromise arrived between the parties, present revision is

allowed. The judgment of appellate Court conviction and sentence of the appellant is hereby set aside.

The CRR is disposed of in terms of the compromise.

                                   (AJAY KUMAR NIRANKARI)                                  (IMTIAZ HUSAIN)
                                           MEMBER                                              MEMBER
                           S /-

NEUTRAL CITATION NO. 2025:MPHC-JBP:45713

2 CRR-1566-2025