Gurudeep Singh vs Kamal Kishore (As Per Court Order Dated ...
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Madhya Pradesh High Court

Gurudeep Singh vs Kamal Kishore (As Per Court Order Dated ... on 13 September, 2025

           NEUTRAL CITATION NO. 2025:MPHC-IND:26478




                                                                1                                 CRA-1782-2016
                             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 APPEAL No. 1782 of 2016
                                GURUDEEP SINGH S/O SHRI GARBEER SINGH CHAWLA
                                                     Versus
                                KAMAL KISHORE S/O SHRI SATYANARAYAN SOLANKI
                             (HIS NAME STANDS DELETED AS PER COURT ORDER DATED
                                    26/02/2024, BECAUSE HE DIED ON 22/01/2024)
                                                                    AND
                                  SMT. KIRTIBALA W/O SHRI KAMAL KISHORE SOLANKI
                          Appearance:
                            Appellant (Gurdeep Singh Chawla) is present in person.
                            Respondent (Smt. Kirtibala Solanki) is present in person along with Shri Manoj
                          Sharma - Advocate.

                                                                    ORDER

Today the case is listed before the Permanent & Continuous / National Lok Adalat under Section 20 of the Legal Services Authorities Act, 1987 for

settlement between the parties.

2. Leave to appeal has already been granted by this Court vide order dated 02.12.2016 passed in Miscellaneous Criminal Case No.7456 of 2016; and thereafter, the present appeal has been registered.

3. The appellant has preferred this present Criminal Appeal under Section 378 of the Code of Criminal Procedure, 1973 being aggrieved by judgment dated 15.06.2016 passed by learned Judicial Magistrate First Class,

NEUTRAL CITATION NO. 2025:MPHC-IND:26478

2 CRA-1782-2016 Indore, District Indore (MP) in Criminal Case No.32333 of 2007, whereby the learned trial Court has acquitted Kamal Kishore S/o Shri Satyanarayan Solanki (now deceased) from the charges under Section 420 of Indian Penal Code, 1860 and also under Section 138 of the Negotiable Instruments Act 1881 as well as Smt. Kirtibala W/o Shri Kamal Kishore Solakni from the charge under Section 420 of Indian Penal Code, 1860.

4. Heard on IA No.13394 of 2025 , an application filed on behalf of the appellant for urgent hearing of the appeal in Lok Adalat, as the parties have amicably settled their dispute; and also IA No.13395 of 2025 , an application filed on behalf of the parties for disposal of the appeal before the Lok Adalat, in light of amicably settlement arrived at between them; and the

entire amount, as claimed in the criminal complaint, has been received by the appellant.

5. Appellant / complainant - Gurdeep Singh S/o Shri Garbeer Singh Chawla is present in person; and the only respondent - Smt. Kirtibala W/o Shri Kamal Kishore Solanki is present in person along with her counsel Shri Manoj Sharma - Advocate. Respondent has been duly identified by her counsel. The parties have voluntarily entered into a compromise without any fear or coercion as they want to maintain peaceful and cordial relation in future, therefore, seek leave of this Court to withdraw the criminal appeal. In support of the interlocutory applications, an affidavit of the parties has also been filed.

6. Learned counsel for the respondent submits that the parties have already compounded the matter in Lok Adalat, therefore, the parties seek

NEUTRAL CITATION NO. 2025:MPHC-IND:26478

3 CRA-1782-2016 permission withdraw this criminal appeal.

7. On due consideration, the compromise is found to be genuine, therefore, in the interest of justice, IA No.13395 of 2025 is hereby allowed and permission to withdraw the appeal is granted on the basis of compromise arrived at between the parties.

8. Accordingly, this appeal stands dismissed as withdrawn. IA No.13394 of 2025 also stands allowed and disposed off.

                           (JUSTICE GAJENDRA SINGH)                            (PEYUSH JAIN)
                                    MEMBER                                        MEMBER
                          rcp