Renu Kashyap vs. Susheel Sharma

Held

The Court held that the matter had been amicably settled between the parties with their free consent, will, and volition, without any undue influence or misrepresentation. The settlement agreement, wherein the petitioner agreed to pay Rs. 4,60,000/- to the respondent, was accepted by both parties. The Court noted that the compounding of the offense, as a result of this settlement, would have the effect of acquittal. Therefore, the petitioner-accused was acquitted. The Court directed that the amount deposited be released to the respondent upon furnishing bank account details. No costs were imposed due to the cost-effective and speedy disposal of the matter.

Facts

This matter, Cr. Revision No. 07 of 2024, was referred to the National Lok Adalat for determination. The petitioner, Ms. Renu Kashyap, and the respondent, Mr. Susheel Sharma, appeared in person and through their counsel. Both parties voluntarily and amicably settled the dispute. As per the settlement, the petitioner deposited a sum of Rs. 4,60,000/- with the Registry of the High Court of Himachal Pradesh and the learned Trial Court. This amount is to be released to the respondent as full and final settlement. The parties have accepted and signed the terms of the agreement.

Key Issues

1. Whether the dispute between the parties has been amicably settled through the National Lok Adalat, leading to the compounding of the offense. This issue turns on the parties' voluntary consent and the terms of their agreement. Petitioner's Contention: The petitioner, appearing in person, participated in the settlement process, indicating her agreement to the terms. Respondent's Contention: The respondent, represented by counsel and appearing in person, also agreed to the settlement terms, signifying his acceptance of the resolution. The judgment does not record any specific arguments against the settlement.