Dharmendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 4573 MP

1 CRR-5123-2018 The High Court Of Madhya Pradesh CRR-5123-2018 (DHARMENDRA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 23-08-2021 Parties through their counsel. Heard through Video Conferencing. I.A. No.6481/2020, is an application for compromise jointly filed by the applicant and complainant .

The instant case arises out of the judgment dated 10/10/2018 passed in

Cr.A. No.89/2015 by the Appellate Court confirming the judgment of conviction under Section 498-A of IPC dated 29/01/2015 passed in Case No.2483/2010 by Chief Judicial Magistrate First Class, Indore .

Learned counsel for the parties pray for time to place on record the judgment of the Hon'ble Supreme Court and the orders passed by the Coordinate Benches allowing to dispose of the criminal revision on the basis of compromise application filed by both the parties.

Prayer allowed.

List this case after two weeks.

(ROHIT ARYA) JUDGE

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VARSHA Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

CHATURVE GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf2

DI 0e67d11d7f91045d81139f6792fbd4ae91 f, cn=VARSHA CHATURVEDI Date: 2021.08.24 10:37:47 +05'30'