Ritlal Mandal @ Chhotelal Mandal vs The State Of Jharkhand And Another
2023 Latest Caselaw 2795 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.866 of 2022

        Ritlal Mandal @ Chhotelal Mandal                     .....   ... Petitioner
                                   Versus
        The State of Jharkhand and another                      .... .... Opposite Parties
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        CORAM :         HON'BLE MR. JUSTICE SUBHASH CHAND
                                        ------
        For the Petitioner                : Mr. N. P. Choudhary, Advocate
        For the State                     : Mr. B. N. Ojha, APP
        For OP No.2                       : Mr. K. Pandey, Advocate

                                         --------

09/10.08.2023        Both parties in person are present today.

2. The learned counsel for the petitioner and learned counsel for the op no.2 have submitted that a compromise has arrived between the parties before the District Legal Service Authority, Jamtara and the mediation has been successful. Accordingly submitted in view of the mediation report wherein the compromise has arrived before the Mediation Centre, DLSA, Jamtara, this criminal revision may be disposed of.

3. Both parties in person have accepted that a compromise arrived between them and they have settled their dispute amicably.

4. The report of Secretary, DLSA, Jamtara is on record wherein it is stated that in compliance of the order passed by the Court, Mr. Soumitra Sarkar, Advocate-cum-Mediator was appointed for mediation and dispute was amicably settled. The compromise is also made part of this letter which is signed by both the parties and also signed by the mediator.

5. In view of the mediation report dated 02.11.2022 alongwith the compromise, this criminal revision is disposed of.

6. Consequently, the impugned judgment of conviction passed by the trial court which has been affirmed by the appellate court modifying the sentence is, hereby, set aside and the petitioner is acquitted from the charge levelled against him.

7. Accordingly, this criminal revision stands disposed of.

(Subhash Chand, J.) RKM