Simal Hansda vs The State Of Jharkhand And Anr
2021 Latest Caselaw 311 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Criminal Revision No.478 of 2013

              Simal Hansda                              ...    ...     Petitioner
                                     Versus
              The State of Jharkhand and Anr.          ......    Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. M.B. Lal, Adv. For the State : Mr. Ravi Prakash, Adv.

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Through Video Conferencing

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08/20.01.2021 Learned counsel for the petitioner Mr. M.B. Lal, submits that the matter was sent for mediation and now dispute has been settled. He prays for time till 10.02.2021 to file a joint compromise petition in the present case. He has also submitted that the petitioner is a teacher in Government School and therefore, he prays that in terms of the compromise which has been entered into between the petitioner and opposite party no.2, the conviction as well as the sentence may be set-aside.

2. Learned counsel for the State Mr. Ravi Prakash, refers to a judgment passed by Hon'ble Supreme Court reported in (2014) 13 SCC 75 to submit that in case of compromise, the sentence can be set aside, but so far as the conviction is concerned, the same cannot be interfered with in revisional jurisdiction unless the grounds for setting aside the conviction is made out as per as per law.

3. Post this case on 19.02.2021.

(Anubha Rawat Choudhary, J.) Saurav/