Devendra Singh And Anr. vs The State Of Madhya Pradesh
2023 Latest Caselaw 465 MP

                                                                   1
                                   IN     THE      HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                              BEFORE
                                              HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                       ON THE 9 th OF JANUARY, 2023
                                                  CRIMINAL REVISION No. 1000 of 2013

                                  BETWEEN:-
                                  1.    DEVENDRA SINGH AND ANR. S/O LAXMAN SINGH
                                        LAKHARA, AGED ABOUT 28 YEARS, RANGARSERI
                                        BADNAGAR, UJJAIN (MADHYA PRADESH)

                                  2.    DHARMENDRA SINGH S/O LAXMANSINGH
                                        LAKHARA, AGED ABOUT 25 YEARS, RANGARSERI
                                        BADNAGAR (MADHYA PRADESH)

                                                                                             .....PETITIONERS
                                  (BY SHRI MANISH JOSHI-ADVOCATE)

                                  AND
                                  THE STATE OF MADHYA PRADESH THRU. P.S.
                                  BADNAGAR, DISTRICT UJJAIN (MADHYA PRADESH)

                                                                                             .....RESPONDENT
                                  (BY SMT. MAMTA SHANDILYA-G.A.)

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

By order dated 26.9.2022 the matter was referred to district Legal Services Authority, Ujjain to appoint a mediator. Mediation report has been received.

It is stated that parties have compromised the matter. It is lawful and without any fear and coercion.

The present revision is filed against the judgment dated 3.09.2013 passed by Special Judge and ASJ, Ujjain in Criminal Appeal No.240/2012 Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 09-Jan-23 5:49:33 PM

arising out of judgment passed by JMFC, Badnagar in criminal case No.400/2008 whereby the applicants have been convicted under section 323 and 341 IPC and sentenced to undergo 6 months RI and 15 days RI with fine of Rs.500/- each.

The incident is said to have taken place in the year 2005. The matter has been compromised between the parties. No purpose would be served n sending the applicants in jail, particularly when the matter has been compromised.

In view of aforesaid, revision petition is allowed. Conviction and sentence of the applicants is set aside. Applicants are acquitted from the charges in view of the compromise. The bail bond of the applicants stand

discharged.

(VIJAY KUMAR SHUKLA) JUDGE MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 09-Jan-23 5:49:33 PM