Suratram vs State Of M.P.
2023 Latest Caselaw 7996 MP

                                 1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                BEFORE NATIONAL LOK ADALAT
              HON'BLE SHRI JUSTICE ANAND PATHAK
                              &
                SENIOR ADVOCATE R.K. SHARMA
                       ON THE 13 th OF MAY, 2023
                 CRIMINAL REVISION No. 848 of 2011

BETWEEN:-
1.    SURATRAM S/O PRABHUDAYAL SHARMA, AGED
      ABOUT 56 YEARS.

2.    RAMGOPAL SHARMA S/O PRABHU                 DAYAL
      SHARMA, AGED ABOUT 43 YEARS.

      B O T H R/O GRAM SAMANNA THANA PHOOF,
      DISTRICT BHIND (MADHYA PRADESH)

                                                             .....PETITIONER
(BY SHRI M.L. YADAV - ADVOCATE)

AND
STATE OF M.P. THROUGH POLICE STATION PHOOP,
DISTRICT BHIND (MADHYA PRADESH)

                                                            .....RESPONDENT
(BY SHRI R.K.AWASTHI - PUBLIC PROSECUTOR)

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

Petitioner No.1-Suratram and Complainant -Rinku @ Gajendra Singh are present in person.

Petitioners produced their Adhar-Card and respondent/complainant produced the notice sent by this Court to the complainant regarding intimation of Lok-Adalat.

This criminal revision under Section 397/401 of Cr.P.C. has been filed by the revisionist assailing the Judgment dated 21.06.2011 passed in Criminal Appeal No.150/2011 by learned Sessions Judge, District Bhind modifying the judgement dated 28.03.2011 passed by CJM Court District Bhind in Case No.336/2006 by which petitioners has been convicted for the offence under Section 323 of IPC with fine of Rs. 1,000/- with modification to the extent that petitioners were released on probation to maintain good conduct.

Appellate Court modified the sentence to the extent that petitioners were released on probation to maintain good conduct and fine of Rs.2,000/- (Rs.1,000/- each) was awarded to the complainant.

Learned counsel for the petitioners informs this Court that they have paid Rs.2,000/- to the complainant Gajendra Singh who duly received the compensation amount and both maintain good conduct through out.

Complainant Gajendra Singh affirms the fact and he specifically submit that he received Rs.2,000/- as compensation from both the petitioners (Rs.1,000/- each) and petitioners were never source of embarrassment and harassment to him through out.

There is no report available on record regarding breach of condition as imposed by the trial Court/appellate Court.

Considering the submissions and the fact that petitioners complied with the directions to maintain good conduct and paid Rs.2,000/- as compensation, revision is rendered infructuous.

Disposed of accordingly.

  (ANAND PATHAK)                                             ( R.K. SHARMA)

                                  MEMBER                      MEMBER
 Ashish*




ASHISH    Digitally signed by ASHISH CHAURASIA

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,

CHAURAS st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c 6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD2 01D0242B64,

IA serialNumber=A926F3CBF979ECA6A4C477577EEDB A3AB4F94593A930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2023.05.18 15:13:43 -07'00'