Ramswaroop Chaiya vs Parmanand Khatri
2022 Latest Caselaw 10096 MP

                                    1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                            CRR No. 3574 of 2021
                      (RAMSWAROOP CHAIYA Vs PARMANAND KHATRI)

Dated : 21-07-2022
       Mr. Anant Kumar Bansal, learned counsel for the petitioner.

       Mr. Shashank Indapurkar, learned counsel for the respondent.

Heard on I.A.No.11550/2022, an application for taking documents on record.

For the reasons mentioned in the application, the receipts of payment of fine are taken on record.

Accordingly, I.A.No.11550/2022 is disposed of. Also heard on I.A.No.11257/2022, an application for recalling the arrest warrant issued by learned trial Court.

Learned counsel for the petitioner submits that as per earlier direction of this Court, the petitioner has deposited the remaining amount of fine before the concerned Court. Receipts of the same has also been taken on record.

Learned counsel for the respondent has also admitted that the entire amount of penalty imposed by the learned trial Court vide impugned judgment has been deposited.

I n view of the above, I.A.No.11257/2022 is allowed and non-bailable warrant issued against the petitioner in case No.9920/2013 is directed to be recalled.

Learned counsel for the parties submitted that the parties have entered into compromise and therefore, a weeks' time be granted to file appropriate application.

       List after a week.                                             BARKHA
                                                                      SHARMA
                                                                      2022.07.21
                                                                      17:47:44
                                                                      +05'30'

           (SUNITA YADAV)
                JUDGE
bj/-