Pradeep Kumar Samal vs State Of Chhattisgarh
2022 Latest Caselaw 5262 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet
                                CRR No. 81 of 2022

              Pradeep Kumar Samal Versus State of Chhattisgarh




18/08/2022           Mr. Ajay Ayachi, learned counsel for the applicant alongwith
             applicant - Mr. Pradeep Kumar Samal, present in person.
                     Mr. Sandeep Yadav, learned counsel for the complainant
             alongwith complainant - Smt. Subhashri Sahu, present in person.
                     Shri Kunal Das, P.L. for the State/ respondent.

The applicant was convicted for the offence punishable under Section 498A of the Indian Penal Code on the complaint lodged by his wife - Smt. Subhashri Sahu, who is present today in the Court.

The applicant was convicted by the learned trial Court and the order of conviction and sentence recorded by the learned trial Court was affirmed by the learned Sessions Court.

The instant criminal revision is pending before this Court against the judgment of conviction and sentence recorded by the two Courts below.

The applicant/ husband - Mr. Pradeep Kumar Samal and Smt. Subhashri Sahu/ wife have moved a joint application seeking permission of this Court to enter into compromise in the criminal case.

Considering the facts and submissions made in the application that they have settled their dispute and they do not want to prosecute this case furthermore, permission is granted.

Let both the parties appear before the Registrar Judicial for recording their statements today itself.

List this matter after two weeks.

There is no need for the parties to appear before this Court on the next date of hearing.

Sd/-

(Rakesh Mohan Pandey) Judge Nimmi