Vijayraj vs Mukesh
2025 Latest Caselaw 9206 MP

Madhya Pradesh High Court

Vijayraj vs Mukesh on 13 September, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:45746




                                                                         1                              CRR-5777-2023
                                       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. 5777 of 2023
                                                                         VIJAYRAJ
                                                                           Versus
                                                                         MUKESH
                           Appearance:
                             Parties through their respective counsel.

                                                                          ORDER

The applicant 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 compromised between the parties. The parties who are personally present in Lok Adalat, do not dispute this fact.

This application is filed under Section 397/401 of Cr.P.C. 1973 to set aside the judgment dated 09.11.2023 passed by the learned Sessions Judge, Burhanpur, District Burhanpur (M.P.) in CRA No.157/2023 arising out of committal judgment dated 27.06.2023 passed by J.M.F.C., District Burhanpur (M.P.) in Complaint Case SC-NIA 291/2017 whereby the petitioner has been convicted under Section 138 of Negotiable Instruments Act.

The compromise arrived at between the parties is recorded by the Registrar (J-II) on

13.09.2025 wherein it is stated that parties have entered into compromise voluntarily without any kind of force or compulsion as they have amicably resolved their dispute.

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