Madhya Pradesh High Court
Anil Kumar Parwani vs Kumari Shradha on 13 September, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:47201
1 CRR-1953-2024
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. 1953 of 2024
ANIL KUMAR PARWANI
Versus
KUMARI SHRADHA AND OTHERS
Appearance:
Parties through their 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 has been compromised 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 S.I. for one year along with compensation of Rs.7,60,000/- to be paid to the complainant with 9 % interest.
Thus, in view of compromise arrived between the parties, present revision is allowed. The judgment of conviction and sentence of the appellate Court is hereby set aside.
Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 24-09-2025 16:11:07 NEUTRAL CITATION NO. 2025:MPHC-JBP:47201 2 CRR-1953-2024 The CRR is disposed of in terms of the compromise.
(AJAY KUMAR NIRANKARI) (IMTIAZ HUSAIN)
MEMBER MEMBER
vy
Signature Not Verified
Signed by: VAIBHAV
YEOLEKAR
Signing time: 24-09-2025
16:11:07