Ganesh vs Shriram Transport Finance Company ...
2025 Latest Caselaw 12322 MP

Citation : 2025 Latest Caselaw 12322 MP
Judgement Date : 13 December, 2025

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Madhya Pradesh High Court

Ganesh vs Shriram Transport Finance Company ... on 13 December, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:66312




                                                                   1                                CRR-5702-2025
                                 IN      THE     HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                     BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI
                                                              &
                                          SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                   ON THE 13 th OF DECEMBER, 2025
                                                 CRIMINAL REVISION No. 5702 of 2025
                                                    GANESH
                                                     Versus
                             SHRIRAM TRANSPORT FINANCE COMPANY LIMITED AND OTHERS
                           Appearance:
                              Shri Ashish Shrivastava - Advocate for the Petitioner.
                              Shri Sanjeev Kumar Tiwari - Advocate for the Respondent.

                                                                       ORDER

This CRR has been preferred against the Order dated 14.08.2025 passed by the Trial Court in in Criminal Case No.138/2023 wherein the Trial Court has passed an Order of conviction by R.I. for one year and compensation of Rs.1,89,625/- and against the Order dated 28.10.2025 passed in Criminal Appeal No.139/2025 by the Sessions Judge, Burhanpur.

During the pendency of the case, both the Parties have entered into compromise.The factum of compromise is duly verified by Registrar (Judicial -II).

Considering the compromise between the parties and in terms of the compromise between the parties, the judgment passed by the Courts below is set aside.

Accordingly, the present Criminal Revision is disposed off.





                             (AJAY KUMAR NIRANKARI)                                      (SANJAY RAM TAMRAKAR)
                                     MEMBER                                                      MEMBER

NEUTRAL CITATION NO. 2025:MPHC-JBP:66312

2 CRR-5702-2025 veni