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Judgment
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 24.8.2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹45,000/- being the 7.5% of the cheque amount of ₹6,00,000/-, 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 passed by learned Additional Sessions Judge-I, Shimla, District Shimla, H.P. in Criminal Appeal No.386 of 2024, titled Virender Vs. Krishan Chhajtta, affirming the judgment of conviction and order of sentence dated 1.10.2024, passed by learned Judicial Magistrate First Class, Chopal, District Shimla, H.P., in Criminal Case (Reg.) No. 157 of 2022, titled Krishan Chhajta Vs. Virender are ordered to be set aside and the complaint is dismissed as not pressed.
It has been submitted that ₹1,75,000/-2 have been deposited in the Court of learned Judicial Magistrate First Class, Chopal, District Shimla, H.P., which has to be disbursed to the respondent/complainant in term of the compromise. Let the amount of ₹1,75,000/-3 deposited in the Court of learned Judicial Magistrate First Class, Chopal, District Shimla, H.P., are ordered to be disbursed to the respondent/complainant, along with up to
Correction out in compliance of order dated 24.9.2026.
Correction out in compliance of order dated 24.9.2026. date interest, 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, no other order is required to be passed for the disbursal of the amount by this Court.
In view of the above, the present petition is disposed of, so also the pending miscellaneous application(s), if any.