Parveen Kumar vs Kiran Verma And Another

Rakesh Kainthla, J

Learned counsel for the petitioner has produced the receipt dated 19.11.2025, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹9,750/- being the 7.5% of the cheque amount of ₹1,30,000/-.

Learned counsel for respondent No.1 submits that he has received the amount and he has instructions not to proceed 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, Hamirpur, H.P. in Criminal Appeal No. 98/2023, titled Parveen Kumar versus Kiran Verma & Anr. affirming the judgment passed by learned Judicial Magistrate First Class, Court No.3, Hamirpur, H.P on 28.06.2023, in Registration No. 9 of 2022, titled Kiran Verma Vs. Parveen Kumar are ordered to be set aside. The complaint is dismissed as not pressed.

The petitioner is stated to be in judicial custody and he is presently lodged in District Jail Harmirpur, 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, District Jail Hamirpur, District Shimla, H.P through FASTER forthwith for necessary compliance.

Learned counsel for the respondent No.1 submits that an amount of ₹39,000/- has been deposited in the Court of learned Judicial Magistrate First Class, Court No.3, Hamirpur. The money be disbursed to the complainant as per the terms and conditions settled between the parties. It has been stated that no other amount has been deposited; hence no other order is required to be passed regarding release of the amount.

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