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Judgment
6 paragraphs · 200 wordsRakesh Kainthla, J
Two receipts of Rs.75,000/- and Rs.3,000/-, being a 15% of the cheque amount of Rs.25,17,831/- has been filed, which is taken on record.
Mr. K.K. Chauhan, learned counsel for respondent No.1 has submitted that the matter has been reconciled between the parties and respondent No.1 does not want to proceed further with the present matter because of the compromise between the parties.
In view of the statement, the present petition is allowed and judgment dated 05.09.2025, passed by learned Session Judge, Hamipur, H.P, in Criminal Appeal No. 152 of 2024, titled Satish Kumar Vs. The Punjab National Bank, affirming the judgment of conviction dated 12.11.2024, passed by learned Judicial Magistrate, First Class, Court No.II, Hamirpur, H.P., in Criminal Complaint No. 80-1/2018, titled The Punjab National Bank Vs. Satish Kumar and order of sentence dated 23.11.2024, are ordered to be set aside. The complaint is dismissed as not pressed.
It is stated that no money has been deposited before any Court. In view of this statement, no order is required to be passed regarding the disbursal of the money.
The present petition stands disposed of, so also the pending miscellaneous application(s), if any.