Vishva Pratap Singh vs Smt. Rita Bais
2023 Latest Caselaw 920 MP

                                                     1
                 IN         THE      HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                        ON THE 16 th OF JANUARY, 2023
                                     CRIMINAL REVISION No. 677 of 2019

               BETWEEN:-
               VISHVA PRATAP SINGH S/O RAVISH CHANDRA SINGH,
               AGED ABOUT 29 YEARS, R/O 64 MAYUR MARKET
               THATIPUR DISTT. GWALIOR (MADHYA PRADESH)

                                                                               .....PETITIONER
               (BY SHRI BRIJENDRA SINGH GOUR- ADVOCATE )

               AND
               1.          SMT. RITA BAIS W/O VISHVA PRATAP SINGH
                           BAIS, AGED ABOUT 27 YEARS, D/O PARMANAND
                           TOMAR, R/O NEAR MISS HILL SCHOOL, SANIK
                           COLONY,    CAMPOO,    GWALIOR     (MADHYA
                           PRADESH)

               2.          RAVISH CHANDRA BAIS S/O LT PURAN SINGH
                           BAIS, AGED ABOUT 69 YEARS, R/O 37 MAYUR
                           MARKET    THATIPUR  GWALIOR     (MADHYA
                           PRADESH)

               3.          KAUSHAL SINGH BAIS S/O RAMESH CHANDRA
                           BAIS, AGED ABOUT 40 YEARS, R/O 37 MAYUR
                           MARKET    THATIPUR   GWALIOR    (MADHYA
                           PRADESH)

               4.          SMT. PRITI BHADORIYA W/O SHRI VIJAY SINGH
                           BHADORIYA R/O B-77 VIMLA BILA NEW NEHRU
                           NAGAR     THATIPUR   GWALIOR     (MADHYA
                           PRADESH)

                                                                            .....RESPONDENTS

                           Th is revision coming on for hearing this day, th e court passed the
Signature Not Verified
               following:
Signed by: MADHU
SOODAN PRASAD
Signing time: 17-01-2023
09:52:51 AM
                                                      ORDER

This revision has been filed under Section 397, 401 of the Cr.P.C. against the judgment dated 22nd December, 2018 passed in Criminal Appeal No.339/2018 by the Fifth Additional Sessions Judge, Gwalior, whereby appeal filed by respondent No.1 has been allowed by holding that beside Rs.9,000/- given as maintenance to respondent No.1 and her son, she is further entitled to a sum of Rs.3,000/- for residence.

During pendency of this revision petition, the parties entered into compromise and they have jointly filed an application under Section 320 (2) of the Cr.P.C alongwith their affidavits which was registered as I.A. No.19789/2022 stating therein that they have resolved the dispute amicably and

now they do not want to continue with the present matter.

The said compromise has been verified by the Principal Registrar of this Court.

Accordingly, in view of the compromise between the parties, this revision is disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 17-01-2023 09:52:51 AM