Parkash Chand vs. Puran Chand
Held
The National Lok Adalat held that the parties had voluntarily and amicably settled the matter with their free consent, without undue influence or misrepresentation. The court accepted the settlement agreement wherein a total of Rs. 1,50,000/- (Rs. 1,00,000/- with the High Court Registry and Rs. 50,000/- with the Trial Court) was agreed to be released to the complainant-respondent as full and final settlement. The court reasoned that the compounding of the offence has the effect of acquittal. Therefore, the petitioner-accused was acquitted. The operative direction was to release the deposited amounts to the respondent-complainant upon furnishing bank account details. No costs were imposed due to the cost-effective and speedy disposal of the matter.
Facts
This matter was referred to the National Lok Adalat for determination. The petitioner, Prakash Chand, and the respondents, Puran Chand & anr., voluntarily and amicably settled the dispute. As per the settlement, a sum of Rs. 1,00,000/- deposited with the High Court Registry and Rs. 50,000/- deposited with the Trial Court are to be released to the complainant-respondent as full and final settlement. The parties have accepted the terms of the settlement. The compounding of the offence has the effect of acquittal, and the petitioner-accused stands acquitted.
Key Issues
The primary issue before the National Lok Adalat was to determine the outcome of the criminal revision petition (Cr. Revision No. 428 of 2015) in light of the amicable settlement reached between the parties. The court had to decide whether to accept the settlement and pass an appropriate order. The petitioner, through his counsel, likely argued for the acceptance of the settlement, highlighting the voluntary nature of the agreement and the mutual consent of both parties. The respondent, as the complainant, would have also supported the settlement, indicating their satisfaction with the agreed-upon terms. The court's decision would hinge on whether the settlement was genuine and in accordance with the law for compounding offences, leading to an acquittal.
AI-generated summary — verify with the full judgment below
BEFORE THE NATIONAL LOK ADALAT
Praksh Chand vs. Puran Chand & anr.
Cr. Revision No. 428 of 2015 12.09.2026 Present: Mr. Jia Lal Thakur, Advocate vice cousnel for the petitioner.
Mr. Lokesh Thakur, Advocate vice cousnel for the respondent.
The matter has been referred for determination to the National Lok Adalat. Both the parties have voluntarily and amicably settled the matter with their free consent, will, volition and without any undue influence or misrepresentation.
As per settlement arrived between the parties, a sum of Rs.1,00,000/- (One Lac) is lying deposited before the Registry of Hon’ble High Court of H.P., and a sum of Rs. 50,000/- (Fifty Thousand) is lying depoisted before the learned Trial Court and this amount is agreed to be released to the complainant- respondent as full and final amount of settlement of the matter.
Accordingly, the matter stands finally settled. The parties shall be bound by the terms and conditions of the agreement as agreed.
The terms and conditions of the settlement as above have been explained to the parties/counsel, which they have accepted as correct and append
The judgment continues below.
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Reproduced from the public record of the Himachal Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.