SHAKIL AKHTAR Vs. BARDU RAM

JUDGEMENT

(1.) Learned counsel for the applicant/petitioner/convict has produced the receipt dtd. 2/3/2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of Rs.7500.00 being the 7.5% of the cheque amount of Rs.1,00,000.00, which is taken on record.

(2.) Learned counsel for the respondent/complainant, under instructions, submits that the matter has been reconciled between the parties and he has instructions not to press the complaint.

(3.) In view of this statement, the present revision is allowed and the judgment passed by learned Additional Sessions Judge, Sundernagar, District Mandi, H.P. in Criminal Appeal No. 89 of 2021, titled Shakil Akhtar Vs. Bardu Ram affirming the judgment of conviction and order of sentence passed by learned Judicial Magistrate First Class, Court No.2, Sundernagar, District Mandi, H.P on 23/10/2021, in Criminal Case No. 231 of 2017, titled Bardu Ram Vs. Shakti Akhtar are ordered to be set aside and the complaint is dismissed as not pressed.