ANIL Vs. ASHOK KUMAR

JUDGEMENT

(1.) Both the revision petitions are connected and between the same parties, hence, both are being heard analogously and are being decided by this common order.

(2.) Present revision petitions have been filed on behalf of the petitioner being aggrieved by the orders dtd. 13/1/2020 passed in CRA Nos.171/2019 and 170/2019 by 3rd ASJ, District Dewas whereby the learned Judge has affirmed the orders dtd. 19/6/2019 passed in Criminal Case Nos.5661/2014 and 4373/2015 passed by JMFC, Dewas whereby the petitioner was convicted and sentenced for 1-1 year R.I. with fine of Rs.2,82,500.00 and Rs.2,73,000.00 respectively in both the cases with default stipulations under Sec. 138 of N.I. Act.

(3.) During the pandency of the revision petitions, both the parties have settled their dispute amicably and the petitioner has deposited the entire amount as fined by the learned trial Court before the trial Court, receipts of the same were produced before this Court and thereafter, looking the amicable settlement between the parties, the matter was placed before the Lok Adalat held on 12/12/2020.