Anil Kumar Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 13757 MP

Madhya Pradesh High Court

Anil Kumar Shukla vs The State Of Madhya Pradesh 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
                                            MISC. CRIMINAL CASE No. 23355 of 2018

                           BETWEEN:-
                           1.    ANIL KUMAR SHUKLA S/O JWALA PRASAD
                                 SHUKLA, AGED ABOUT 28 YEARS, OCCUPATION:
                                 GRAM    PANCHAYAT SECRETARY VILLAGE
                                 LAKHERI P.S. KHAJURAHO (MADHYA PRADESH)

                           2.    JAWALA PRASAD SHUKLA S/O SHRI SUNDARLAL
                                 SHUKLA, AGED ABOUT 51 YEARS, OCCUPATION:
                                 AGRICULTURIST   VILLAGE    LAKHERI    P.S
                                 KHAJURAHO (MADHYA PRADESH)

                                                                                           .....APPLICANTS
                           (BY MS. CHHOTI KUSHRAM - ADVOCATE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR P.S.
                                 KHAJURAHO THR P.S. KHAJURAHO (MADHYA
                                 PRADESH)

                           2.    GOURISHANKAR YADAV S/O JAGATRAJ YADAV,
                                 AGED ABOUT 41 YEARS, VILLAGE LAKHERI P.S.
                                 KHAJURAHO (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (RESPONDENT NO.1 BY SHRI MANAS MANI VERMA - GOVERNMENT
                           ADVOCATE)

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

As per report, trial is already concluded. Learned Judicial Magistrate First Class, Rajnagar, Chhatarpur vide judgment dated 15.12.2022 acquitted the

applicants on the basis of compromise arrived at between the parties.

Accordingly, this M.Cr.C. is disposed of as having been rendered infructuous.

                                (VIVEK AGARWAL)                                    (ADITYA ADHIKARI)
                                     MEMBER                                           MEMBER
                           ks