Smt. Merajbee vs Mohindersingh
2025 Latest Caselaw 9210 MP

Madhya Pradesh High Court

Smt. Merajbee vs Mohindersingh on 13 September, 2025

         NEUTRAL CITATION NO. 2025:MPHC-IND:26519




                                                             1                             CRR-2905-2022
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                 BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                           &
                                                   SHRI PEYUSH JAIN
                                               ON THE 13th OF SEPTEMBER, 2025
                                             CRIMINAL REVISION No. 2905 of 2022
                                                        SMT. MERAJBEE
                                                             Versus
                                                        MOHINDERSINGH
                          Appearance:
                                  Ms. Poorva Mahajan - Advocate for the petitioner.
                                  Mr. Prashant Sharma, learned counsel for the respondent [R-1].

                                                                 ORDER

Due to the death of revision petitioner/Smt. Merajbee on 10.02.2025, the legal representative/son namely Raees Khan S/o Majeed Khan is permitted to compound the case on behalf of his mother.

The parties have been duly verified by their counsels. The compromise filed through I.A.No.13396/2025, an application

under Section 147 of the N.I. Act, 1881 is allowed. The conviction and sentence recorded vide judgment dated 09/7/2022 in Criminal Appeal No.32/2021 by the Second Additional Session Judge, Dewas arising out of the judgment dated 27/2/2021 in SCNIA Case No.422/2018 passed by the JMFC, Dewas under Section 138 of the N.I. Act, 1881 is set aside and the revision petitioner (now deceased) is acquitted.

Bail bonds of the revision petitioner is cancelled and sureties are

NEUTRAL CITATION NO. 2025:MPHC-IND:26519

2 CRR-2905-2022 discharged.

Considering the final status of the petitioner, the compounding fees is waived of.

The amount deposited before the Court be released in favour of complainant Mohindar Singh S/o Late Shri Sangat Singh, R/o 39 Patwardhan Marg, A.B. Road, Dewas.

With the aforesaid, present revision petition is disposed of.

                               (GAJENDRA SINGH)                                   (PEYUSH JAIN)
                                   MEMBER                                            MEMBER
                          VS