Shashi Kumar vs Karunesh Sharma

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 21.09.2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹22,500/- being the 7.5% of the cheque amount of ₹3,00,000/-, which is taken on record.

Learned counsel for the respondent/complainant, under instructions, submits that the matter has been reconciled between the parties and he has instructions not to press the complaint.

In view of this statement, the present revision is allowed and the judgment of conviction and order of sentence dated 29.12.2025/15.01.2026, passed by learned Additional Chief Judicial Magistrate-II, Dehra, District Kangra, H.P. in Case (Registration) No. 182 of 2018, titled Karunesh Sharma Vs. Shashi Kumar as affirmed by learned Additional Sessions Judge, Dehra, District Kangra, H.P. in Criminal Appeal No. 04-G/IX/2026, dated 12.05.2026, titled Shashi Kumar Vs. Karunesh Sharma are ordered to be set aside and the complaint is dismissed as not pressed.

Learned counsel for the respondent submits that an amount of ₹1,00,000/- has been deposited in the Court of learned Additional Chief Judicial Magistrate-II, Dehra, District Kangra, H.P. The money be disbursed to the respondent/complainant as per the terms and conditions settled between the parties alongwith up to date interest. It has been stated that no other amount has been deposited; hence no other order is required to be passed regarding release of the amount.

The petitioner is stated to be in judicial custody and he is presently lodged in Lala Lajpat Rai District and Open Air Correctional Home, Dharamshala, H.P. He is ordered to be released forthwith, if not required in any other case. Release warrants be prepared accordingly and the same be sent to the Superintendent, Lala Lajpat Rai District and Open Air Correctional Home, Dharamshala, H.P, through FASTER forthwith for necessary compliance.

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