Ram Prakash vs Bhagat Ram & Anr.

Rakesh Kainthla, Judge (Oral)

It has been stated on behalf of the respondent/complainant that the matter has been reconciled between the parties.

Learned counsel for the petitioner has produced the receipt dated 15.5.2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹11,250/- being the 15% of the cheque amount of ₹1,50,000/-, which is taken on record.

Learned counsel for the respondent No.1/complainant-Bhagat Ram, who is present in person before the Court, under instructions, submits that the matter has been reconciled between the parties and she has instructions not to press the complaint.

In view of this statement, the present revision is allowed and the judgment passed by learned Sessions Judge, Bilaspur, District Bilaspur, H.P. in Criminal Appeal No.2/10 of 2025, titled Ram Prakash Vs. Bhagat Ram affirming the judgment of conviction dated 28.9.2024 and order of sentence dated 2.1.2025, passed by learned Chief Judicial Magistrate, Bilaspur, H.P. in Complaint (Registration) No. 186 of 2019, titled Bhagat Ram Vs. Ram Prakash are ordered to be set aside and the complaint is dismissed as not pressed.

It has been submitted that ₹30,000/- have been deposited in the Court of learned Chief Judicial Magistrate, Bilaspur, H.P.² which has to be disbursed to the petitioner/accused in term of the compromise. Let the amount of ₹30,000/-, deposited in the Court of learned Chief Judicial Magistrate, Bilaspur, H.P.³ are ordered to be disbursed to the petitioner/accused by remitting the same to his bank account on furnishing of the bank account details, if not furnished earlier.

It has been submitted that no other amount has been deposited before the learned Trial Court or this Court. In view of this statement, no other order is required to be passed for the disbursal of the amount by this Court.

In view of the above, the present revision is disposed of, so also the pending miscellaneous application(s), if any.