Rajesh Kumar Sahu vs The State Of Jharkhand
2023 Latest Caselaw 4413 Jhar

Jharkhand High Court

Rajesh Kumar Sahu vs The State Of Jharkhand on 4 December, 2023

Author: Subhash Chand

Bench: Subhash Chand

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Revision No.722 of 2023

         Rajesh Kumar Sahu                              .....   ... Petitioner
                                   Versus
       1.The State of Jharkhand
       2.Koushila Devi                            .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Altamash Khan, Advocate For the State : Mrs. Vandana Bharti, Spl. P.P. For the O.P. No.2 : Mr. Shahid Yunus, Advocate

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th 06/4 December, 2023

1. Heard learned counsel for the petitioner, learned Spl. P.P. for the State and learned counsel for the O.P. No.2.

2. Learned counsel for the petitioner and learned counsel for the O.P. No.2 have jointly submitted that a compromise has arrived between the parties and to this effect an interlocutory application has also been filed which is on record.

3. In view of the same submitted to dispose of this criminal revision.

4. The present interlocutory application has been filed with prayer to allow the same, wherein a joint compromise has also been arrived between the parties. It is stated that on account of intervention of common friends and well-wishers of the parties, the matter has been amicably settled. The petitioner had given a piece of ancestral land situated at Umri Duma Toli to O.P. No.2 which O.P. No.2 has agreed and accepted. The petitioner and the O.P. No.2 are the husband and wife and no grievance is left.

5. Learned A.P.P. and learned counsel for the O.P. No.2 both have submitted that compromise had arrived between the parties.

6. In view of the submissions made, the present interlocutory application stands allowed.

7. The instant criminal revision is against the order dated 22nd May, 2023 passed by the learned Additional Sessions Judge-III, Lohardaga in Cr. Appeal No.27 of 2017, whereby the judgment of conviction and sentence passed by the learned trial court has been affirmed.

8. Since the matter in dispute between the parties is matrimonial and same has been settled by way of compromise as stated in I.A. No.10384 of 2023, this criminal revision is hereby disposed of and the judgment of conviction dated 1st April, 2017 passed by the learned Additional Chief Judicial Magistrate, Lohardaga in Lohardaga Mahila P.S. Case No.36 of 2010 which was affirmed by the learned appellate court is hereby set aside.

9. The compromise as stated in I.A. No.10384 of 2023 shall be integral part of this order.

(Subhash Chand, J.) Rohit