Priya @ Priya Sinha vs The State Of Jharkhand
2024 Latest Caselaw 355 Jhar

Jharkhand High Court

Priya @ Priya Sinha vs The State Of Jharkhand on 12 January, 2024

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Revision No. 411 of 2022
         Priya @ Priya Sinha                .... .. ... Petitioner(s)
                        Versus
         1.The State of Jharkhand.
         2.Bipin Kumar                       .. ... ...Opp. Party(s)
                        ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

         For the Petitioner(s) :      Mr. Manish Kumar, Advocate
         For the State              : Mrs. Priya Shrestha, SPP
         For the O.P. No.2 :          Mr. Pankaj Kr. Dubey, Advocate
                        ......

09/ 12.01.2024. Heard, learned counsel for the parties.

1. The instant criminal revision has been preferred against the order dated 08.02.2022 passed by the learned Court below in Criminal Appeal No.63 of 2019 whereby learned court below has dismissed the said Appeal and confirmed the judgment of conviction and order of sentence dated 23.05.2019 passed by learned Judicial Magistrate 1st Class, Hazaribag, in Complaint Case No.1345 of 2017 (T.R. No.515 of 2019).

2. It is submitted that the matter has been amicably settled before the JHALSA, Ranchi and in this regard, mediation report has also been received.

3. Learned counsel for the O.P. No.2 does not dispute the aforesaid assertion.

4. From the mediation report dated 22.05.2023, it appears that the matter has been settled and the report has been enclosed along with the compromise petition duly signed by the complainant. Under Section 320 Cr. P.C, the matter can be settled at any stage including that before the appellate/revisional court. Accordingly, the instant Revision application is disposed of in terms of the compromise and the accused is acquitted of the charges levelled.

(Gautam Kumar Choudhary, J.) Sandeep/

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