Guddu @ Bhagwandas Basor & Ors. vs The State Of M.P.
2024 Latest Caselaw 27768 MP

Madhya Pradesh High Court

Guddu @ Bhagwandas Basor & Ors. vs The State Of M.P. on 3 October, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

          NEUTRAL CITATION NO. 2024:MPHC-JBP:50677




                                                               1                          CRA-3033-1998
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                                 ON THE 3 rd OF OCTOBER, 2024
                                              CRIMINAL APPEAL No. 3033 of 1998
                                  GUDDU @ BHAGWANDAS BASOR & ORS. AND OTHERS
                                                     Versus
                                               THE STATE OF M.P.
                          Appearance:
                             Shri A.K. Soni - Advocate for appellants.
                             Shri B.K. Upadhyay - Govt. Advocate for State.

                                                              JUDGMENT

Counsel for the appellants contends that in terms of the order dated 12-08-2024 the matter was referred to mediation. The mediation has been declared to be successful which is evident from the report dated 11-09-2024.

2. It is, thus contended by the counsel that in view of the mediation proceeding which takes note of the amicable settlement between the parties, the impugned conviction deserves to be set aside.

3. Taking into consideration the submissions advanced on behalf of

the parties and also, as per mediation report sent by the office of the First Additional District Judge, Chhatarpur, dated 11-09-2024, the mediation has been successful and the parties have entered into compromise without there being any coercion, threats or undue pressure.

4. In view of the aforesaid, the impugned judgment of conviction dated 04-12-1998 passed by the I Additional Sessions Judge, Chhatarpur in S.T. No.144/1996 is set aside. The appellants are acquitted of the charges

NEUTRAL CITATION NO. 2024:MPHC-JBP:50677

2 CRA-3033-1998 and bail bonds, if any, also stand discharged.

5. The appeal stands allowed/disposed of. Let the record be sent back to the trial Court along with a copy of this judgment for necessary compliance.

(MANINDER S. BHATTI) JUDGE

ac