Khumbiya Ram vs H.P. State Co-Operative Agriculture & Rural Development Bank

Rakesh Kainthla, J

A receipt of Rs.6,101/-, being the 7.5% of the Cheque amount of Rs.81,339/-, has been filed, which is taken on record.

Mr. Narender Singh Thakur, Advocate, for the respondent-complainant, submits that the matter has been reconciled between the parties and the respondent-complainant does not intend to proceed with the matter further.

In view of aforesaid, revision is allowed and the judgment of conviction dated 20.03.2023 and order of sentence dated 23.03.2023 passed by the Learned Judicial Magistrate First Class, Shillai, District Sirmaur, H.P., in Criminal Complaint No.29/3 of 2021, titled as H.P. State Co-operative Agriculture & Rural Development Bank Vs. Kumbiya Ram and affirmed by Learned Additional Sessions Judge, Paonta Sahib, District Sirmaur, H.P., in Criminal Appeal No.45 of 2023, titled as Kumbiya Ram Vs. H.P. State Co-operative Agriculture & Rural Development Bank, decided on 05.05.2025, are ordered to be set aside and the complaint is dismissed as not pressed.

It is stated that no money has been deposited before any Court, therefore, no order for disbursal of the amount is required to be passed.

The petitioner is stated to be in judicial custody and he is presently lodged in Model Central Jail, Nahan, District Sirmaur, 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, Nahan, District Sirmaur, 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.