Banti Kanshana @ Keshav Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 19782 MP

Madhya Pradesh High Court

Banti Kanshana @ Keshav Gurjar vs The State Of Madhya Pradesh on 24 November, 2023

Author: Anand Pathak

Bench: Anand Pathak

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                        MCRC No. 36140 of 2023
                                (BANTI KANSHANA @ KESHAV GURJAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 24-11-2023
                                     Shri Kush Shivhare, learned counsel for the petitioners.

                                     Shri APS Tomar, learned GA for respondent/State.

Learned counsel for the petitioners inform this Court that matter pertains to settlement between the parties. He fairly submit that offence is under Sections 294 and 307 of IPC and in light of judgments passed by Apex Court from time to time, in certain contingencies compromise can be struck.

However, he sought time to explore those contingencies in the judgments passed by Apex Court in recent time.

As prayed, list the case in the next week.

(ANAND PATHAK) JUDGE

Ashish*