PARVEEN KUMAR Vs. KIRAN VERMA

JUDGEMENT

(1.) Learned counsel for the petitioner has produced the receipt dtd. 19/11/2025, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of Rs.9,750.00 being the 7.5% of the cheque amount of Rs.1,30,000.00.

(2.) Learned counsel for respondent No.1 submits that he has received the amount and he has instructions not to proceed with the complaint in view of the compromise effected between the parties.

(3.) In view of these facts, the present revision is allowed and the judgment passed by learned Additional Sessions Judge, Hamirpur, H.P. in Criminal Appeal No. 98/2023, titled Parveen Kumar versus Kiran Verma & Anr. affirming the judgment passed by learned Judicial Magistrate First Class, Court No.3, Hamirpur, H.P on 28/6/2023, in Registration No. 9 of 2022, titled Kiran Verma Vs. Parveen Kumar are ordered to be set aside. The complaint is dismissed as not pressed.