Sunil @ Sonu vs The State Of Madhya Pradesh
2023 Latest Caselaw 12855 MP

                                                 1
                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT GWALIOR
                                         CRA No. 9690 of 2019
                           (SUNIL @ SONU AND OTHERS Vs THE STATE OF MADHYA PRADESH)
                                                       &

                                     CRA NO. 02252 OF 2020
                     (DUSHYANT SINGH DHAKAD VS. SHIVCHARAN AND OTHERS)
Dated : 08-08-2023
                    Shri Rahul Bansal, learned counsel for the convicted appellants/ accused.
                    Shri S.K. Mishra, learned counsel for appellant in Cr.A. No.2252/2020.
                    Ms. Anjali Gyanani, learned Public Prosecutor for the respondent-State.

Shri Prabhat Kishore Hingariya, learned counsel for the complainant-

Dushyant.

Learned counsel for the parties submit that both the parties have compromised and settled their disputes and differences between them.

The complainant and convicted appellants are present in person in the Court. The aforesaid submission is made drawing strength from the judgments of the Hon'ble Supreme Court in the cases of Jagdish Channa & Others Vs. State of Haryana and Another, AIR 2008 SC 1968 and Narindra Singh & Others Vs. State of Punjab (2014) 6 SCC 466.

Learned counsel for the respondent/ State has no objection.

Let both the parties shall appear before the Principal Registrar at 2:30 pm for recording of their statements after duly identified by their respective counsel.

List this case for orders tomorrow i.e. 09-08-2023.

       (ROHIT ARYA)                                           (DEEPAK KUMAR AGARWAL)
          JUDGE                                                        JUDGE

vc

 VARSHA
 CHATURVEDI
 2023.08.08
 18:14:27 +05'30'