M/S. P.K. Enterprises vs M/S. Chaudhary Enterprises Katohar Kalan

Rakesh Kainthla, J

Learned counsel for the petitioner has deposited ₹18,150/- being the 15% of the total cheque amount with the H.P. State Legal Services Authority, Kasumpti, Shimla, H.P. in terms of order dated 04.08.2025.

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

Consequently, the judgment passed by learned Additional Sessions Judge (II), Una, District Una, H.P. in Criminal Appeal No. 61 of 2023 decided on 09.11.2023 affirming the judgment of conviction and order of sentence dated 27.02.2023 passed by learned Judicial Magistrate First Class, Court No. 3, Amb, District Una, H.P. in Criminal Complaint No.13-III-21 are ordered to be set aside. The complaint is dismissed as not pressed.

Learned counsel for the parties submit that an amount of ₹90,000/- has already been deposited before the learned trial Court, hence, as per compromise, the amount so deposited before it be released in favour of the complainant. In view of this, the amount of ₹90,000/- is ordered to be released in favour of the complainant by remitting the same in its bank account, on furnishing the bank details, if not furnished earlier.

Learned counsel for the petitioner submits that no other amount has been deposited before the learned Courts below or in the Registry of this Court; hence, no other order is required to be passed regarding disbursal of the amount.

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

The record of learned trial Court be returned along with copy of this order.