Deshu @ Deshraj Kushwaha vs The State Of Madhya Pradesh
2023 Latest Caselaw 13517 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
                                               ON THE 18 th OF AUGUST, 2023
                                           CRIMINAL REVISION No. 3362 of 2023

                          BETWEEN:-
                          D ES HU @ DESHRAJ KUSHWAHA S/O SHRI CHINKU
                          KUSHWAHA, AGED ABOUT 40 YEARS, OCCUPATION:
                          LABOURER R/O WARD NO 2 SAHU MOHALLA
                          KHARGAPUR P.S. KHARGAPUR DISTT. TIKAMGARH
                          (MADHYA PRADESH)

                                                                                          .....PETITIONER
                          (BY SHRI PRAKHAR NAVERIYA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S.
                          KHARGAPUR   DISTRICT TIKAMGARH (MADHYA
                          PRADESH)

                                                                                       .....RESPONDENTS
                          (BY MS. SWETA GEORGE - GOVERNMENT ADVOATE)

                                Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                                 ORDER

In compliance of Court order dated 03.08.2023, verification report has been received from Registrar (J-II).

As per Judgment dated 21.07.2023 passed in CRA No. 67/2023 by 5th Additional Sessions Judge, Tikamgarh, appellant has been convicted and sentenced under Section 325 of IPC and offence under Section 325 of IPC which is compoundable under Section 320 of Cr.P.C.

In view of verification report received from Registrar -J-II . In this Court opinion, compromise filed by the parties is genuine, voluntary and lawful. Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/18/2023 5:54:49 PM

Therefore, in view of compromise between the parties, Judgment passed by learned 5th Additional Sessions Judge, Tikamgarh in CRA No.67/2023 on 21.07.2023 is set aside, appellant is acquitted of the offence under Section 325 of I.P.C., fine amount, if any, deposited by the appellant be refunded to him.

Copy of this order be sent to concerned jail for information and necessary action.

Accordingly, criminal Revision is disposed of. C.C. today.

(ACHAL KUMAR PALIWAL) JUDGE R

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 8/18/2023 5:54:49 PM