Sandeep vs Durga Prasad
2024 Latest Caselaw 13746 MP

Madhya Pradesh High Court

Sandeep vs Durga Prasad on 11 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                            1
                          IN     THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                               BEFORE LOK ADALAT
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                       &
                                       SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                 ON THE 11 th OF MAY, 2024
                                           CRIMINAL REVISION No. 179 of 2024

                         BETWEEN:-
                         SANDEEP S/O SHRI PREMRAJ MEHRA, AGED ABOUT 48
                         YEAR S, OCCUPATION: SELF EMPLOYED RASTIPURA
                         AMRAWATI ROAD POLICE STATION SHIKARPURA
                         DISTRICT BURHANPUR (MADHYA PRADESH)

                                                                                           .....PETITIONER
                         (BY SHRI ANIL KUMAR TIWARI - ADVOCATE)

                         AND
                         DURGA PRASAD S/O SURAJPALJI, AGED ABOUT 70
                         YEAR S, B/39 INDIRA COLONY SAHAR TEHSIL AND
                         DISTRICT BURHANPUR (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                         (BY SHRI PRASHANT SHRIVAS - ADVOCATE)

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

                         following:
                                                             ORDER

Le a r n e d counsel for the parties submit that the application (I.A.No.9482/2024) for compromise has been filed by the parties mentioning therein that the parties have no grievance against each other and, therefore, they do not wish to continue with these criminal revisions.

Application is allowed.

I n terms of the compromise, the impugned judgment dated 30.8.2022 passed by learned Judicial Magistrate First Class, Burhanpur in SCNIA Case

No.3233/2016 and the judgment dated 21.12.2023 passed by learned II Additional Judge, Burhanpur in Criminal Appeal No.99/2022 are set aside.

Accordingly, the Criminal Revision stands disposed of. Court Fee, if deposited, be refunded.

Record, if any, be sent back.

                            (VIVEK AGARWAL)                                     (ADITYA ADHIKARI)
                                 MEMBER                                             MEMBER
                         amit