Vijay Kumar Negi vs Rahul Huddone

Rakesh Kainthla, J

Learned counsel for the petitioner has placed on record a receipt dated 14.01.2026, issued by the Member Secretary, H.P. Legal Services Authority, Kasumpti, Shimla, regarding the deposit of ₹11,250/- which is 7.5% of the cheque amount of 1,50,000/-.

Learned counsel for the respondent under instructions submits that complainant does not want to proceed further with the complaint in view of the compromise effected between the parties.

In view of this, the judgment passed on 10.07.2025 in Cr. Appeal No. 90 of 2024 titled Vijay Kumar vs Rahul Huddone by learned Additional Sessions Judge, Kinnaur at Rampur Bushehar, Distt. Shimla, H.P. affirming the judgment and order dated 23.07.2024, passed by learned Trial Court in Criminal Complaint No. 538/2016 titled Rahul Hunddone vs Vijay Kumar are ordered to be set aside and the complaint is dismissed as not pressed.

It has been submitted that an amount of ₹1,87,000/- has been deposited before learned Trial Court, which is to be disbursed to the complainant as per compromise. Hence, the amount of ₹1,87,000/- lying deposited before the Court of learned Trial Court is ordered to be disbursed to the complainant under proper identification and receipt by remitting the amount to the savings account of complainant on furnishing of bank details. It has been further submit that no other order is required to be passed regarding the disbursal of the amount.

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