Rajaram vs Subhash
2024 Latest Caselaw 21018 MP

Madhya Pradesh High Court

Rajaram vs Subhash on 2 August, 2024

                                                                       1                               CRR-2865-2024
                                     IN    THE      HIGH COURT OF MADHYA PRADESH
                                                           AT INDORE
                                                               BEFORE
                                             HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                         ON THE 2nd OF AUGUST, 2024
                                                    CRIMINAL REVISION No. 2865 of 2024
                                                                       RAJARAM
                                                                         Versus
                                                                       SUBHASH
                           Appearance:
                                 Shri Shashank Sharma, counsel for the Petitioner.
                                 Shri Avi Suryawanshi, counsel for the Respondent.

                                                                        ORDER

Report of the Registry reveals that all the defects have been cured. Therefore, I.A.No. 9152/2024 is dismissed having rendered infructuous.

This Criminal Revision has been preferred under section 397/401 Cr.P.C. for setting aside the judgment dated 21.5.2024 passed by I ASJ, Mahidpur in Cr.Appeal No. 42/2023.

Both the parties jointly filed an application I.A.No. 9150/2024 seeking permission to compound the offence under section 147 of the N.I.Act.

The factum of compromise has been verified by Principal Registrar of this Court. The report reveals that parties have entered into compromise with their free will and there is no undue influence, pressure, force or coercion.

In view of the report of Principal Registrar, I.A.No. 9150/2024 is allowed and the

judgment dated 21.5.2024 in Cr.Appeal No. 42/2023 is set aside. The applicant is acquitted of the charge under section 138 of N.I. Act.

The petition stands disposed off. The other pending I.As. if any, stand disposed off.

(BINOD KUMAR DWIVEDI) JUDGE

MK

2 CRR-2865-2024