State vs Santosh Singh And Others
2022 Latest Caselaw 630 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                 ACQA No. 93 of 2010
                       State Versus Santosh Singh and others
                       (proceedings through video conferencing)



04.02.2022          Mr. Afroj Khan, Panel Lawyer for Appellant.
                    Mr. Shalvik Tiwari, Advocate for respondents.

Learned counsel for respondents submits that after passing of the

impugned judgment of acquittal from the charges under Section 498-A/ 34

of IPC, parties have entered into compromise and the complainant and

Respondent 1 are residing together. Joint notarized application was filed

by both the complainant as well as respondents herein before this Court

on 18.08.2010, hence, appeal may be dismissed on this count only.

Mr. Afroj Khan, learned panel lawyer representing the State

submits that though he sought time on 31.01.2022 for verifying the

contents of application filed by respondents but no instruction is received

till date and prays for further week's time in this regard.

As submitted by learned counsel for appellant, list this case in the

week after next.

Sd/-

(Parth Prateem Sahu) Judge Pawan