Rakesh Kumar vs Meena Kumari & Anr

Rakesh Kainthla, J

Learned counsel for the petitioner has produced the photocopy of receipt dated 14.10.2025, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹11,250/- being the 7.5% of the cheque amount of ₹75,000/-.

Learned counsel for respondent No.1/complainant 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 Sessions Judge, Hamirpur, H.P. in Criminal Appeal No. 34/2012, titled Rakesh Kumar versus Meena Kumari & Anr. affi ming he judgment passed by learned Judicial Magistrate First Class, Court No.1, Hamirpur, H.P on 26.07.2012, in Private C mplaint No. 12-I of 2009, titled Meena Kumari vs. Rakesh Kumar are ordered to be set aside. The complaint is dismissed as not pressed.

Learned counsel for the respondent No.1/complainant submits that an amount of ₹90,000/- has been deposited in the Court of learned Judicial Magistrate First Class, Court No.1, 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.