Jagdish Sahu vs Karan Singh
2023 Latest Caselaw 2521 MP

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                             BEFORE LOK ADALAT
                                HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                                      &
                                       SHRI ANIL KHARE, SR. ADVOCATE
                                            ON THE 11 th OF FEBRUARY, 2023
                                          CRIMINAL REVISION No. 352 of 2019

                          BETWEEN:-
                          JAGDISH SAHU S/O LATE RAMPRASAD SAHU, AGED
                          ABOUT 41 YEARS, OCCUPATION: FARMER R/O. VILL.
                          CHARNAL TEH. SHYAMPUR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RAMANUJ CHOUBEY - ADVOCATE)

                          AND
                          KARAN SINGH S/O BHAWAR JI, AGED ABOUT 46 YEARS,
                          R/O. VILL. CHARNAL TEH. SHYAMPUR (MADHYA
                          PRADESH)

                                                                                     .....RESPONDENT
                          (NONE )

                                This revision coming on for conciliation this day, the Bench passed the
                          following:
                                                             ORDER

Applicant-accused Jagdish Sahu and complainant Karan Singh are present in person. Both are identified by Shri Ramanuj Choubey, Advocate.

Both parties have submitted that the matter has been compromised between accused and complainant.

Applicant -accused Jagdish Sahu prays for return of amount deposited by him before the trial court vide Book No. 4424 Serial No. 68 dated 04.02.2019 of Rs. 64875/- & Book No. 4299 Serial No. 31 dated 18.01.2018 Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 2/13/2023 3:25:17 PM

of Rs. 55125/-.

The trial Court is directed to return the amount so deposited by the accused-applicant before the trial court as mentioned above.

The learned Court below concerned is directed to release bail bonds of the petitioner subject to depositing of 02% of the fine amount i.e. of the amount of Rs.2,20,500/- as compounding the offence in the Lok Adalat in view of the direction given by the Division Bench of This Court in the case of Ramesh Chandra vs. State of M.P. ILR 2012 MP 320 within a period of one months from today, failing which, the judgment dated 14.01.2019 passed in Criminal

appeal No. 02/2018 by 1st Addl. Sessions Judge, Sehore, shall remain enforced.

Accordingly, this revision is disposed off with aforesaid direction. Certified copy as per rules.

                            (RAJENDRA KUMAR (VERMA))                                  ( ANIL KHARE )
                                     MEMBER                                            MEMBER
                          MISHRA




Signature Not Verified
Signed by: ARVIND KUMAR
MISHRA
Signing time: 2/13/2023
3:25:17 PM