Dinanath Nonia vs The State Of Jharkhand
2023 Latest Caselaw 4157 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 510 of 2023

Dinanath Nonia, son of Nandu Nonia, resident of Sabardih Basti, Near
Patherdih, B.C.C.L. Hospital, P.O. & P.S. Sudamadih, District Dhanbad.
                                                      ..... ......    Petitioner
                                    Versus
1. The State of Jharkhand
2. Arvind Pathak, son of Prahlad Pathak, resident of Pormatory 20, Rohraband,
P.O. and P.S. Sindri, District Dhanbad.                .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Shekhar Prasad Sinha, Advocate For the State : Mr. Santosh Kumar Shukla, A.P.P. For the O.P. No.2 : Mr. Satyam Kumar, Advocate

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th Order No.04 /Dated: 6 November, 2023 I.A. No.8033 of 2023

1. Learned counsel for the petitioner, learned counsel for the State and learned counsel for the opposite party No.2 are present.

2. The instant Interlocutory Application has been preferred to exempt the petitioner from surrender before the learned trial Court.

3. Learned counsel for the petitioner has submitted that a compromise has arrived between the parties.

4. Learned counsel for the opposite party No.2 concedes for the same.

5. In view of the above, I.A. No.8033 of 2023 is allowed.

6. The petitioner is exempted to surrender before the learned Court below.

Cr. Revision No. 510 of 2023

7. The instant Criminal Revision is against the judgment dated 23.02.2023 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No.27 of 2023 in connection with C.P. Case No.2680 of 2014/ T.R. No.988 of 2019, whereby dismissed the appeal and affirmed the judgment of conviction and sentence dated 14.03.2019 passed by the learned J.M., 1st Class, Dhanbad.

8. The learned counsel for the petitioner and learned counsel for the opposite party No.2 have jointly submitted that the dispute between the parties has been settled and a compromise has arrived between them, which is Annexure-1 to the supplementary affidavit filed on behalf of the petitioner on 10.07.2022. In view of the compromise, total amount of Rs.65,000/- has been

paid by the petitioner to the complainant. In view of the above, no dispute is left and contended to dispose of this Criminal Revision.

9. The learned APP appearing on behalf of the State has no objection for same.

10. Since the compromise has arrived between the parties, which is Annexure-1 of supplementary affidavit, this Criminal Revision deserves to be disposed of.

11. Accordingly, this Criminal Revision stands disposed of in view of compromise, which is Annexure-1 of supplementary affidavit. The impugned judgment passed by the learned trial Court, which was affirmed by the appellate Court are hereby set aside.

(Subhash Chand, J.) Madhav/-