Anup Bhagat Lakra vs The State Of Jharkhand And Another
2023 Latest Caselaw 4068 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.377 of 2022

        Anup Bhagat Lakra                                    .....   ... Petitioner
                                   Versus
        The State of Jharkhand and another                     .... .... Opposite Parties
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        CORAM :         HON'BLE MR. JUSTICE SUBHASH CHAND
                                         ------
        For the Petitioner                 : Md. Yasir Arafat, Advocate
        For the State                      : Mr. Satish Prasad, APP
        For the OP No.2                    : Mr. L.V.N. Sahdeo, Advocate
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06/30.10.2023        Heard learned counsel for the petitioner and learned counsel for

the opposite party no.2 as well as the learned APP for the State.

2. The learned counsel for the petitioner and the learned counsel for the complainant have jointly submitted that a compromise has arrived between the parties which has been reduced into writing in I.A. No. 9628 of 2023 and the matter has been settled finally, no dispute is left. The amount of Rs.60,000/- has been paid to the complainant through bank draft bearing no. '818639'. The photo copy of the same is annexed with I.A. No. 9628 of 2023.

3. I.A. No. 9627 of 2023 is with the prayer to exempt the petitioner to surrender before the court below in compliance of the judgment of conviction and sentence passed by the court below.

4. It has been submitted that since the compromise has been arrived so the petitioner may be exempted to surrender.

5. In view of the submissions made, I.A No. 9627 of 2023 is hereby allowed.

6. The leaned counsel for the petitioner and the learned counsel for the complainant have jointly submitted that a compromise has arrived between the parties and matter has been finally settled. To that effect I.A No. 9628 of 2023 has been filed and contended to decide this criminal revision in the light of the compromise which is reduced in I.A. No. 9628 of 2023.

7. As jointly prayed by the learned counsel for the parties, the matter has been finally settled. This criminal revision also deserved to be decided in the light of the compromise.

8. Accordingly, Cr. Rev. No. 377 of 2022 is hereby disposed of in the light of I.A. No. 9628 of 2023. The impugned judgment of conviction passed by the trial court which has been affirmed by the appellate court in

Cr. Appeal No. 46 of 2019 is hereby set aside. The compromise shall be the integral part of this order.

9. Accordingly, I.A. No. 9628 of 2023 also stands disposed of.

(Subhash Chand, J.) RKM