RAKESH KUMAR Vs. MEENA KUMARI

JUDGEMENT

(1.) Learned counsel for the petitioner has produced the photocopy of receipt dtd. 14/10/2025, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of Rs.11,250.00 being the 7.5% of the cheque amount of Rs.75,000.00.

(2.) Learned counsel for respondent No.1/complainant 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 Sessions Judge, Hamirpur, H.P. in Criminal Appeal No. 34/2012, titled Rakesh Kumar versus Meena Kumari & Anr. affi ming he judgment passed by learned Judicial Magistrate First Class, Court No.1, Hamirpur, H.P on 26/7/2012, in Private C mplaint No. 12-I of 2009, titled Meena Kumari vs. Rakesh Kumar are ordered to be set aside. The complaint is dismissed as not pressed.