Ajij Kha vs The State Of Madhya Pradesh
2023 Latest Caselaw 7040 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                  ON THE 1 st OF MAY, 2023
                                           CRIMINAL REVISION No. 144 of 2014

                          BETWEEN:-
                          AJIJ KHA S/O PEERU KHA, AGED ABOUT 35 YEARS,
                          OCCUPATION:     LABOURER      R/O    VILLAGE
                          DHATRAWADA, POLICE STATION JEERAPUR DISTRICT
                          RAJGARH (MADHYA PRADESH)

                                                                                         .....APPLICANT
                          (SHRI N.SBHATI-ADVOCATE - ABSENT)

                          AND
                          THE STATE OF MADHYA PRADESH       THRU. P.S.
                          JEERAPUR DISTRICT RAJGARH (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI TARUN PAGARE-G.A.)

                                T h is revision coming on for orders this day, t h e cou rt passed the
                          following:
                                                             ORDER

By order dated 13.10.2022 the matter was sent for mediation to the

Principal District & Sessions Judge, Rajgarh to appoint a mediator placed at Jeerapur.

A report has been received that the mediation is successful and matter has been amicably settled between the parties.

The present revision is filed against the judgment dated 30.1.2014 passed by Additional Sessions Judge, district Rajgarh (Biora) in Criminal Appeal No 75/2013 whereby the learned Judge dismissed the appeal and maintained the

Signature Not Verified judgment of conviction and sentence dated 4.3.2013 passed by Judicial Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 02-May-23 10:34:25 AM

Magistrate first class, District Rajgarh (Bioara) in criminal case No. 447/2012.

In view of mediation report, since the matter has been amicably settled between the parties, the present revision is allowed. The judgment of conviction and sentence is set aside in view of compromise between the parties in mediation.

(VIJAY KUMAR SHUKLA) JUDGE MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 02-May-23 10:34:25 AM