Shakil Akhtar vs Bardu Ram

Rakesh Kainthla, J

Learned counsel for the applicant/petitioner/convict has produced the receipt dated 2.3.2026, issued by Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹7500/- being the 7.5% of the cheque amount of ₹1,00,000/-, which is taken on record.

Learned counsel for the respondent/complainant, under instructions, submits that the matter has been reconciled between the parties and he has instructions not to press the complaint.

In view of this statement, the present revision is allowed and the judgment passed by learned Additional Sessions Judge, Sundernagar, District Mandi, H.P. in Criminal Appeal No. 89 of 2021, titled Shakil Akhtar Vs. Bardu Ram affirming the judgment of conviction and order of sentence passed by learned Judicial Magistrate First Class, Court No.2, Sundernagar, District Mandi, H.P on 23.10.2021, in Criminal Case No. 231 of 2017, titled Bardu Ram Vs. Shakti Akhtar are ordered to be set aside and the complaint is dismissed as not pressed.

It has been submitted that ₹15,000/- have been deposited in the Court of learned Judicial Magistrate First Class, Sundernagar which has to be disbursed to the complainant in term of the compromise. Let the amount of ₹15,000/- deposited in the Court of learned Judicial Magistrate First Class, Sundernagar, are ordered to be disbursed to the respondent/complainant by remitting the same to his bank account on furnishing of the bank account details, if not furnished earlier.

It has been submitted that no other amount has been deposited before the learned Trial Court or this Court. In view of this, no other order is required to be passed for the disbursal of the amount by this Court.

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

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