Rekha Tolani vs Ashok Kumar Asudan I
2023 Latest Caselaw 3393 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRR No. 5598 of 2019
                                                 (REKHA TOLANI Vs ASHOK KUMAR ASUDAN I)

                          Dated : 24-02-2023
                                  Shri Anurag Gohil - Advocate for petitioner.

                                  Shri Bhaskar Pandey - Advocate for respondent.

In compliance of the order dated 12.03.2022 the petitioner and respondent appeared before the Registrar (J-II) on 22.03.2022 for verification of compromise. The petitioner and respondent appeared before the Registrar

(J-II) and their statements have been recorded. As per the statement of the complainant, the compromise has taken place as per the condition of compromise agreement dated 20.07.2021. The petitioner has also filed an affidavit.

The Registrar (J-II) has duly verified the compromise entered into between the parties.

In view of the compromise arrived at between the parties, the judgment dated 24.01.2019 passed by the learned Judicial Magistrate First Class, Bhopal in Criminal Case RCT No.5828 of 2016 as well as judgment dated 31.10.2019

passed by the learned VII Additional Sessions Judge, Bhopal in Criminal Appeal No.111 of 2019 are modified.

This order shall be read conjointly with the order dated 12.03.2022.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 2/28/2023 10:25:52 AM