Raju Jaiswal vs Vijay Ranjan Shukla
2023 Latest Caselaw 2503 MP

                                                           1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                              BEFORE LOK ADALAT
                                    HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                                       &
                                       SHRI K.C.GHILDIYAL, SR. ADVOCATE
                                             ON THE 11 th OF FEBRUARY, 2023
                                           MISC. CRIMINAL CASE No. 7068 of 2023

                          BETWEEN:-
                          RAJU JAISWAL S/O LATE GARIBDAS JAISWAL, AGED
                          ABOUT 58 YEARS, NEAR ROSHAN NAGAR CHURCH
                          NEW KATNI JUNCTION DISTRICT- KATNI, M.P.
                          (MADHYA PRADESH)

                                                                                        .....APPLICANT
                          (BY SHRI ANKIT SAXENA - ADVOCATE)

                          AND
                          VIJAY RANJAN SHUKLA S/O SHRI RAMDEV SHUKLA,
                          AGED ABOUT 53 YEARS, OCCUPATION: BUSINESS NEAR
                          MAI NADI MANDIR RAJEEV GANDHI WARD DISTRICT-
                          KATNI, M.P. (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (NONE FOR THE RESPONDENT )

                                This application coming on for conciliation this day, the Bench passed

                          the following:
                                                            ORDER

This contempt petition is arising out of the judgment dated 07.01.2023 passed in Cr.A. No.46/2019 by which, an appeal preferred by the present applicant assailing the judgment dated 29.06.2017 passed by the Trial Court in R.C.T. No.334/2015 has been dismissed.

I t is contended by the counsel for the applicant that the parties have arrived at amicable settlement and the amount of compensation to the tune of Signature Not Verified Signed by: MANOJ NAIR Signing time: 2/14/2023 5:07:11 PM

Rs.1,85,000/- has been paid to the complainant. The parties have also moved an application under Section 320 (2) of Cr.P.C. read with Section 147 of Negotiable Instrument Act.

I n view of the amicable settlement arrived at between the parties, the judgment dated 29.06.2017 in R.C.T. No.334/2015 and also judgement passed by the Lower Appellate Court in Cr.A. No.46/2019 is set aside.

Accordingly, M.Cr.C. stands disposed off.

                               (MANINDER S. BHATTI)                              (K.C.GHILDIYAL SR.)
                                     MEMBER                                          MEMBER
                          mn




Signature Not Verified
Signed by: MANOJ NAIR
Signing time: 2/14/2023
5:07:11 PM