Mukesh Tiwari @ Chaube vs The State Of Madhya Pradesh
2022 Latest Caselaw 16152 MP

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             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                            CRA No. 4773 of 2022
        (MUKESH TIWARI @ CHAUBE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 06-12-2022
      Shri M.L.Yadav, learned counsel for the appellants.

      Shri Kuldeep Singh, learned Public Prosecutor for respondent/State.

First criminal appeal under Section 374 of Cr.P.C. is preferred by appellants against the judgment dated 20.05.2022 passed by the Sessions Judge, Bhind (Madhya Pradesh) in S.T.No.218/2021.

Learned counsel for the parties submits that the matter has been settled

between the parties and they want to bury the dispute once and for all. They prayed for a fixed date for appearance before the Principal Registrar of this Court for verification of factum of compromise and to ink down the identity and intent of parties.

Counsel for the appellants fairly submits that appellants have regret for the conduct allegedly committed by them. They undertake that such incident shall not be repeated in future. They further submitted that they intend to serve the National Cause by way of depositing total Rs.5,000/- each (total Rs.15,000/-) in favour of Juvenile Justice Fund having Saving Bank A/C

No.60411029562 of Bank of Maharashtra, Branch Govindpura Bhopal, IFSC Code MAHB0001988 (a statutory fund created for the welfare of juveniles) prior to appearing before the Principal Registrar of this Court to ink down their identity and intent for settlement.

Learned counsel for the complainant submits that he wants to bury the dispute once and for all and wants to give peace a chance.

Considering the submission and undertaking given by the appellants,

parties are directed to appear before the Principal Registrar of this Court on 12.12.2022 subject to deposit of total Rs.5,000/- each (total Rs.15,000/-) in favour of Juvenile Justice Fund having Saving Bank A/C No.60411029562 of Bank of Maharashtra, Branch Govindpura Bhopal, IFSC Code MAHB0001988 by the appellants to ink down their identity and intent. In turn, Principal Registrar is directed to verify the factum of compromise as contained in the aforesaid application and submit its report.

List thereafter alongwith report of the Principal Registrar regarding verification of factum of compromise.

(ANAND PATHAK) JUDGE

AK/-

ANAND KUMAR 2022.12.07 10:33:37 +05'30'