Jairam Uraon vs State Of Chhattisgarh
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Chattisgarh High Court

Jairam Uraon vs State Of Chhattisgarh on 25 June, 2025

                                                      1




                                                                      2025:CGHC:27808


                                                                                      NAFR

                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           CRR No. 1113 of 2016

             Jairam Uraon S/o Mahettar Uraon Aged About 26 Years R/o Village Tedhinala,
             Sahaspani, Police Station Sarangarh District Raigarh Chhattisgarh , Chhattisgarh
Digitally
signed by
                                                                                ... Applicant
ANJANI
KUMAR
ALLENA
                                                  versus
Date:
2025.06.26   State Of Chhattisgarh, Through The District Magistrate, Raigarh District Raigarh
11:42:41
+0530
             Chhattisgarh ,
                                                                                ... Respondent

For Applicant : Shri Atul Kumar Kesharwani and Shri R.L.Rajak, learned Advocates.

For Respondent/State : Shri Sachidanand Yadav, learned P.L.

(HON'BLE SHRI JUSTICE RADHAKISHAN AGRAWAL)

Order on Board

25/06/2025

1. Heard on compromise petition dated 19.06.2025, filed by both the applicant

and victim/complainant for compromise the matter and for acquittal of the

applicant of the offence under Section 325 of the IPC.

2. The above compromise petition has been filed jointly by the applicant and

complainant/Victim - Brijlal, who appeared through Video Conferencing

provided by the Taluka Legal Services Authority, Sarangarh He is identified

by the counsel Shri Atul Kumar Kesharwani, Advocate.

3. This revision has been preferred by the applicant against the judgment dated

25.11.2016 passed in Criminal Appeal No.09/2014 by the Additional Sessions

Judge, Sarangarh whereby the appellate Court affirmed the judgment dated

29.04.2014 passed in Criminal Case No. 262/2009 by the JMFC, Sarangarh

convicting the applicant under Section 325 of IPC and sentenced to RI for 6

months with fine of Rs.1,000/- and in default thereof, further RI for one

month.

4. In compromise petition dated 19.06.2025, it is mentioned by the complainant

that he has settled the dispute amicably and further submits he entered the

compromise voluntarily and on his own will with the applicant and that there

is no pressure or fear from any third party. In support of this compromise

petition, affidavit of the complainant has been filed. On being asked,

victim/complainant submits that applicant is his cousin and without any fear

or pressure, he is voluntarily compounding the case.

5. Thus, considering the facts and circumstances of the case, the compromise

petition filed under Section 320 IPC is allowed and the permission to

compound the offence with the accused/applicant is granted to the

victim/complainant.

6. On the basis of the matter being compounded and in view of Section 320 (8)

of Cr.P.C., the applicant is acquitted of the offence under Section 325 of IPC.

Since the applicant is reported to be on bail, therefore, his bail bonds shall

remain in force for a period of six months from today in view of provision of

Section 437-A of Cr.P.C.

7. In view of what has been stated above, the revision stands disposed of.

Sd/-

(Radhakishan Agrawal) JUDGE

Anjani