Jharkhand High Court
Anwar Alam vs The State Of Jharkhand on 18 January, 2024
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.702 of 2023
Anwar Alam ..... ... Petitioner
Versus
1.The State of Jharkhand
2.Kaynath Bibi .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Ranjan Kumar Singh, Advocate
Md. Asadul Haque, Advocate
For the State : Mr. Shashi Kumar Verma, A.P.P.
For the O.P. No.2 : Mr. Swaminath Prasad Roy, Advocate
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th
05/18 January, 2024
Learned counsel for the petitioner has submitted that the all the
defects have been removed and only one defect i.e., defect no.9(iii) is left
which is in regard to filing of duly certified true copy of Page Nos.16 to 23.
He prayed that the said defect may be ignored.
On perusal of the said defect, the same is hereby ignored.
The present interlocutory application has been filed with the prayer
to exempt the petitioner to surrender before the learned court below in
compliance of the judgment of conviction and sentence.
Learned counsel for the petitioner has submitted that a compromise
has arrived between the parties and both the parties are leading their
conjugal life as husband and wife and no dispute is left.
In view of aforesaid submission, the petitioner is exempted to
surrender before the learned court below.
Accordingly, I.A. No.593 of 2024 stands disposed of.
The present interlocutory application has been filed with the prayer
to accept the joint compromise arrived between the parties in which it is
averred that compromise has arrived between the parties and dispute has
been settled. It is further stated that both the parties are living as husband
and wife. The terms and conditions of the compromise has been
introduced in this interlocutory application.
As jointly submitted by the learned counsel for the petitioner and
learned counsel for the O.P. No.2 that a compromise has arrived between
the parties, the prayer sought in this I.A. is hereby allowed.
Accordingly, I.A. No.390 of 2024 also stands disposed of.
Learned counsel for the petitioner and learned counsel for the O.P.
No.2 has submitted that the petitioner was convicted by the learned trial
court for the offence under Section 498-A I.P.C. and Section 4 of the D.P.
Act which has also been affirmed by the learned appellate court.
This criminal revision has been preferred assailing the judgment of
conviction and sentence passed by the learned trial court which was
affirmed by the learned appellate court.
Learned counsel for the petitioner has submitted that the dispute
between the parties has been settled and the dispute is matrimonial,
therefore, this criminal revision may be disposed of compounding the
offence for which the conviction was held by both the learned court below.
In view of above submissions made, the compromise which is
arrived between the parties and in view of the same the offence for which
the petitioner was convicted is compounded.
Accordingly, the impugned judgment of conviction and sentence
passed by the learned both the court below are hereby set aside and this
criminal revision stands disposed of as such.
(Subhash Chand, J.)
Rohit
