Anil Kumar Ahirwar vs Riresh Kesharwani
2021 Latest Caselaw 2300 MP

                                                                             1                             CRR-1001-2021
                                                    The High Court Of Madhya Pradesh
                                                               CRR-1001-2021
                                                               (ANIL KUMAR AHIRWAR Vs RIRESH KESHARWANI)


                                       Jabalpur, Dated : 11-06-2021
                                                   Heard through Video Conferencing.

                                                   Mr. Ashish Kumar Kurmi, Advocate for the applicant.
                                                   Mr. K.S. Rajpoot, Advocate for the respondent.

At the outset, learned counsel for the parties submit that the parties have arrived at a settlement (Annexure-A/3) ex curia as the amount involved

in this case has already been paid to the respondent/complainant.

Considering the aforesaid, nothing remains to be adjudicated further in the matter, therefore, the revision filed by the applicant stands disposed of directing the Authority that no action shall be taken against the applicant in pursuance to the judgment dated 09.04.2019 passed by the Judicial Magistrate First Class, Sagar in Criminal Case No.491/2017.

(SANJAY DWIVEDI) JUDGE

Devashish

Signature Not Verified SAN

Digitally signed by DEVASHISH MISHRA Date: 2021.06.11 17:43:05 IST