Smt. Daya Darshini @ Deepali Kasera vs The State Of Madhya Pradesh
2023 Latest Caselaw 21646 MP

Madhya Pradesh High Court

Smt. Daya Darshini @ Deepali Kasera vs The State Of Madhya Pradesh on 18 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                       1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                           ON THE 18 th OF DECEMBER, 2023
                                          CRIMINAL APPEAL No. 6944 of 2019

                           BETWEEN:-
                           SMT. DAYA DARSHINI @ DEEPALI SASERA D/O
                           GULABCHAND, AGED ABOUT 26 YEARS, NEAR
                           NAMDHARI DHARAMSHALLA, GURUDWARA SANTER
                           BARADARI MORAR (MADHYA PRADESH)

                                                                                .....APPELLANT
                           (SHRI SATISH JAIN, LEARNED COUNSEL FOR THE PETITIONER .

                           AND
                           1.    THE STATE OF MADHYA PRADESH DISTRICT
                                 MAGISTRATE NEEMUCH (MADHYA PRADESH)

                           2.    SMT. SHANTIDEVI W/O SHYAMSUNDER LODH,
                                 AGED ABOUT 62 YEARS, OCCUPATION: GOVT. JOB
                                 47, RAJEEV NAGAR, NEEMUCH (MADHYA
                                 PRADESH)

                                                                              .....RESPONDENTS
                           ( MS.VINITA DWIVEDI PL APPEARING ON BEHALF OF ADVOCATE
                           GENERAL & MS. DEEPIKA RATHI, LEARNED COUNSEL FOR THE
                           RESPONDENT [R-2].

                                          CRIMINAL APPEAL No. 6939 of 2019

                           BETWEEN:-
                           SMT. DAYA DARSHINI @ DEEPALI KASERA D/O
                           GULABCHAND, AGED ABOUT 26 YEARS, BARADARI
                           DHARMSHALA MHOW ROAD NEEMUCH (MADHYA
                           PRADESH)

                                                                                .....APPELLANT
                           (SHRI SATISH JAIN, LEARNED COUNSEL FOR THE PETITIONER .

                           AND
Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 12/19/2023
11:25:19 AM
                                                         2
                           1.      THE STATE OF MADHYA PRADESH DISTRICT
                                   MAGISTRATE NEEMUCH (MADHYA PRADESH)

                           2.      ASHISH S/O SHYAMSUNDER SINGH, AGED ABOUT
                                   36 YEARS, OCCUPATION: DANCE ACADEMY 47,
                                   RAJEEV NAGAR, NEEMUCH (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (MS. DEEPIKA RATHI, LEARNED COUNSEL FOR THE RESPONDENT [R-2].

                                   These criminal appeals coming on hearing this day, the court passed
                           the following:
                                                              JUDGMENT

These Criminal appeals have been filed on behalf of the appellants against the order of acquittal.

Counsel for the appellants has submitted that since both the parties have amicably settled their dispute, he wants to withdraw these appeals and prays that if any information came to him regarding non-compromise, he may be permitted to file afresh appeal against the acquittal.

Other side has no objection.

In view of the aforesaid submissions, the CRAs are dismissed as withdrawn with the aforesaid liberty.

(PREM NARAYAN SINGH) JUDGE amit