Sambhav Jain vs Dhanra Sojnkar
2025 Latest Caselaw 12330 MP

Citation : 2025 Latest Caselaw 12330 MP
Judgement Date : 13 December, 2025

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Madhya Pradesh High Court

Sambhav Jain vs Dhanra Sojnkar on 13 December, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:67282




                                                                 1                              CRR-1346-2023
                                  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. 1346 of 2023
                                                           SAMBHAV JAIN
                                                               Versus
                                                          DHANRAJ SOJNKAR
                           Appearance:
                             Shri Premendra Sen - Advocate for the petitioner.
                             Shri Rajesh Tiwari - Advocate for the respondent.

                                                                     ORDER

This criminal revision has been preferred against the order passed by the

Sessions Court dated 20/02/2023 passed by the IIIrd Additional Sessions Judge, Jabalpur in Cr.A. No.19/2022 and the order dated 24/12/2021 passed by the Judicial Magistrate First Class, District Jabalpur in SCNIA No.2811672/2014.

During the pendency of the petition, both the parties have entered into the compromise. The factum of compromise is duly verified by the Registrar (Judicial).

Accordingly, the judgment passed by both the courts below are set aside. Thus, the revision petition is disposed of in terms of the compromise arrived at between the parties.





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

NEUTRAL CITATION NO. 2025:MPHC-JBP:67282

2 CRR-1346-2023