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Judgment
8 paragraphs · 394 wordsRatnaker Bhengra, J
IA No. 6954 of 2024
This Interlocutory Application No. 6954 of 2024 has been filed on behalf of the petitioner and O.P No.2 wherein it is stated that both the parties, have amicably compromised and settled their dispute. The counsel submitted that on the basis of agreement, the petitioner paid an aggregate amount of Rs.
3 lakh 60 thousand in two installments, out of which Rs. 3 lakhs 40 thousand was paid on 10.07.2024 through NEFT with Bank of India to opposite party no.2/ complainant and the remaining amount of Rs 20 thousand was paid through cheque no. 044204, for which a money receipt was also executed by the opposite party No2, as the full and final agreed settlement amount. The parties have submitted in court that in view of the of the aforesaid development, there is no amount dues against the present petitioner and also opposite party no.2 shall have no demand or grievance against the present petitioner in this regard. The counsel further submits that as the matter has been settled now, the opposite party no.2 has accepted the aforesaid amount to his complete satisfaction and has no other claim against the petitioner in respect of the aforesaid loan.
In view of the submissions made, and in the light of the contents of the IA No. 6954 of 2024, the compromise made between the parties is accepted and accordingly, IA No. 6954 of 2024 is allowed.
In view of the above, the judgment/order dated 02.05.2022 passed in C/1 Case No. 2243 of 2017, T.R. No. 2338 of 2022 by the learned Judicial Magistrate 1st class, East Singhbhum, Jamshedpur, is set aside and also the judgment/order dated 14.03.2023 passed in Cr. Appeal No. 69 of 2022 by the learned Sessions Judge, East Singhbhum, Jamshedpur is also set aside as well as the order/judgment dated 22.02.2023 passed in Cr. Appeal No. 05 of 2020 by the learned Principal District and Sessions Judge, East Singhbhum, Jamshedpur is also set aside.
Accordingly, Criminal Revision No. 707 of 2023 is allowed and disposed of.
In view of the order passed in IA No. 6954 of 2024 and also in view of setting aside the above-mentioned orders/judgments passed by the learned courts below, IA No. 6940 of 2024 which was for exemption from surrender is also allowed and disposed off.