Inder Singh vs Tej Ram Sharma

Rakesh Kainthla, J

Learned counsel for the petitioner has produced the receipt dated 23.01.2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹18,750/- being 7.5% of the cheque amount i.e. ₹2.00 lakhs, which is taken on record.

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.

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.

It has been submitted that an amount of ₹50,000/- has been deposited in the Court of learned Judicial Magistrate First Class, Karsog, District Mandi which is to be disbursed to the petitioner as per the terms of compromise. Hence, the aforesaid amount is ordered to be released to the petitioner by remitting the same to his bank account on furnishing bank account details, if not furnished earlier, after due verification.

It is stated that the petitioner is presently lodged in Model Central Jail, Kanda, District Shimla, H.P. He is ordered to be released forthwith, if not required in any other case. Release warrants be prepared accordingly and the same be sent to the Superintendent, Model Central Jail, Kanda, District Shimla, H.P through FASTER forthwith for necessary compliance.

In view of the above, the present petition is disposed of, so also the pending miscellaneous application(s), if any