INDER SINGH Vs. TEJ RAM SHARMA

JUDGEMENT

(1.) Learned counsel for the petitioner has produced the receipt dtd. 23/1/2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of Rs.18,750.00 being 7.5% of the cheque amount i.e. Rs.2.00 lakhs, which is taken on record.

(2.) Learned vice counsel representing the respondent/ complainant submits that the matter has been reconciled between the parties and he is under instructions not to proceed further 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-I, Mandi, District Mandi, H.P. in Criminal Appeal No. 64/2023, titled Inder Singh versus Tej Raj Sharma, affirming the judgment of conviction and order of sentence passed by learned Judicial Magistrate First Class, Karsog, District Mandi, H.P on 31/10/2022/17/11/2022, in Case No. 141/2018, titled Tej Raj Sharma Vs. Inder Singh are ordered to be set aside. The complaint is dismissed as not pressed.