VIJAY KUMAR NEGI Vs. RAHUL HUDDONE

JUDGEMENT

(1.) Learned counsel for the petitioner has placed on record a receipt dtd. 14/1/2026, issued by the Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of Rs.11,250.00 which is 7.5% of the cheque amount of 1,50,000/-.

(2.) Learned counsel for the respondent under instructions submits that complainant does not want to proceed further with the complaint in view of the compromise effected between the parties.

(3.) In view of this, the judgment passed on 10/7/2025 in Cr. Appeal No. 90 of 2024 titled Vijay Kumar vs Rahul Huddone by learned Additional Sessions Judge, Kinnaur at Rampur Bushehar, Distt. Shimla, H.P. affirming the judgment and order dtd. 23/7/2024, passed by learned Trial Court in Criminal Complaint No. 538/2016 titled Rahul Hunddone vs Vijay Kumar are ordered to be set aside and the complaint is dismissed as not pressed.