Kailash vs The State Of Madhya Pradesh
2022 Latest Caselaw 16463 MP

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              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                              CRA No. 659 of 2014
                 (KAILASH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 12-12-2022
      Shri Mahendra Singh Yadav, learned counsel for the appellants.

      Shri PPS Bazeeta, learned Public Prosecutor for respondent/State.

Shri R.S.Bansal, learned counsel for complainant. Criminal appeal under Section 374 of Cr.P.C. is preferred by appellants against the judgment of conviction and order of sentence dated 30.05.2014 passed by the First Additional Sessions Judge, Dabra, District Gwalior

(Madhya Pradesh) in S.T.No.511/2012.

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 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 14.12.2022 subject to deposit of 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.

It is made clear that appellants can avail the benefit of sentencing rather than conviction.

(ANAND PATHAK) JUDGE

AK/-

ANAND KUMAR 2022.12.13 09:55:19 +05'30'