Madhya Pradesh High Court
Ramsevak vs The State Of Madhya Pradesh on 11 August, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:37639
1 CRR-3279-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAMKUMAR CHOUBEY
ON THE 11th OF AUGUST, 2025
CRIMINAL REVISION No. 3279 of 2019
RAMSEVAK AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anoop Kumar Saxena - Advocate for the applicants.
Smt. Geeta Yadav - Government Advocate for the respondent/State.
Ms. Chhoti Kushram - Advocate for the Objector
ORDER
This revision petition has been filed by the applicants under Section
397/401 of Cr.P.C. being aggrieved by the appeal judgment dated 04.07.2019
passed by Second Additional Session Judge, Bijawar, District Chhatarpur
(M.P.) in Criminal Appeal No.77/2017 (Ramsevak and Others Vs. State of
M.P.) affirming the judgment dated 31.01.2017 passed by the Judicial
Magistrate First Class, Badamalehra, District Chhatarpur (M.P.) in Criminal
Case RCT No.286/2015(State of M.P. Vs. Ramsevak & Others ) convicting
the applicants/accused under Sections 325/34 (two counts) and 323/34 of
IPC and sentencing them to undergo R.I. for one year each and R.I for one
month each, respectively with fine of Rs.500/- and 200/- each, respectively
with default stipulation.
2. During pendency of this revision petition, I.A. No.17144/2025
under Section 359(6) of Bhartiya Nagrik Suraksha Sanhita, 2023 for
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compromise has been filed stating that the applicants & complainant have
resolved the dispute amicably and now, they do not want to pursue the matter
any more.
3. This Court vide order dated 21.07.2025 directed the Registrar (J-II)
of this Court to verify the correctness and genuineness of the compromise
application and to furnish his report. Upon the directions of this Court, the
Registrar (J-II) has examined the complainant and the counsel for the
applicant and submitted his report dated 11.08.2025. According to the report,
the complainant has voluntarily desired to compound the offence with the
applicants & the complainant and applicants have entered into a compromise
without any kind of threats, inducements and coercion.
4. As parties have entered into compromise on their own and have
settled their dispute amicably, they are permitted to compound the offence.
Accordingly, this revision petition in the light of compromise entered into by
the parties, is allowed.
5. Consequently, judgment dated 31.01.2017 passed by Judicial
Magistrate First Class, Badamalehra, District Chhatarpur (M.P.) in Criminal
Case RCT No.286/2015 (State of MP Vs. Ramsevak & Others ) and appellate
judgment dated 04.07.2019 passed by Second Additional Session Judge,
Bijawar, District Chhatarpur (M.P.) in Criminal Appeal No.77/2017
(Ramsevak & Others Vs. State of M.P. ), are set-aside and applicants are
acquitted of the offence under Sections 325/34 (two counts) and 323/34 of
IPC. They are entitled to receive back the fine amount deposited before the
trial Court.
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6 . Registry/trial Court is directed to prepare super-session
warrant/release warrant and to send the same to the Superintendent of
jail/Jail authorities concerned with a direction that if applicants/accused are
not required in any other case, they be released in this case forthwith.
7. Learned trial Court is directed to ensure the aforesaid compliance.
8 . Let records of Trial Court as well as Appellate Court along with
copy of this order be sent to the Courts concerned for information and
necessary compliance through Session Judge, Chhatarpur (M.P.).
9. Accordingly, this revision stands disposed of accordingly.
(RAMKUMAR CHOUBEY)
JUDGE
Vin**
