Rajesh Bhujbal vs The State Of Madhya Pradesh
2023 Latest Caselaw 16635 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                       HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                                               ON THE 9 th OF OCTOBER, 2023
                                            CRIMINAL REVISION No. 120 of 2006

                          BETWEEN:-
                          RAJESH BHUJBAL S/O NAGORAO, AGED ABOUT 30
                          YE A R S , MAHAJANA PETH,BURHANPUR (MADHYA
                          PRADESH)

                                                                                           .....PETITIONER
                          (BY SHRI KSHITIJ RAJPUROHIT - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S.
                          SHIKARPURA DISTT.BURHANPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (BY SHRI C.K. MISHRA - GOVERNMENT ADVOCATE)

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

This revision under Section 397/401 of the Code of Criminal Procedure,

h a s been filed against the order dated 10.01.2006 passed by Additional Sessions, Burhanpur (M.P.) in Criminal Appeal No.41/2005 arising out of the judgment and finding dated 04.01.2005 passed by Judicial Magistrate First Class, Burhanpur, in Criminal Case No.812/2003 whereby the petitioner has been convicted for the offence under Section 411 of the Indian Penal Code and sentenced to R.I. for six months with fine of Rs.1,000/- with default stipulation.

During the pendency of this revision, possibility of settlement through mediation was explored and this Court vide order dated 14.08.2023 referred the Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 11-Oct-23 4:18:45 PM

matter for mediation to Principal District and Sessions Judge, Burhanpur.

As per the report dated 15.09.2023 received from the Principal District Judge, Burhanpur, the mediation is successful. Report of Mediator (Shri Surya Prakash Sharma) Mediator/ II District Judge, Burhanpur dated 13.09.2023 is annexed therewith. As per the report, parties have settled their dispute and have filed a written compromise before the mediator.

I n the light of this report, it appears that the parties have buried their hatchet and have no dispute to smolder. The nature of compromise appears to be voluntary and without any duress.

After due consideration of mediation report, it appears that parties have

made this settlement without any threat, inducement or coercion, therefore the criminal revision is allowed and the applicant is acquitted of the charge of Section 411 of IPC. He is on bail, his bail bonds shall stand discharged forthwith. Fine amount, if any, paid by him shall be refunded to him.

A copy of this order along with the record, be sent to the concerned Courts below for information and necessary compliance.

(ANURADHA SHUKLA) JUDGE DevS

Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 11-Oct-23 4:18:45 PM