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Jalal vs The State Of Madhya Pradesh
2025 Latest Caselaw 616 MP

Citation : 2025 Latest Caselaw 616 MP
Judgement Date : 10 May, 2025

Madhya Pradesh High Court

Jalal vs The State Of Madhya Pradesh on 10 May, 2025

          NEUTRAL CITATION NO. 2025:MPHC-IND:12519




                                                                   1                            MCRC-13809-2025
                                     IN    THE      HIGH COURT OF MADHYA PRADESH
                                                           AT INDORE
                                                         BEFORE LOK ADALAT
                                                 HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                                   &
                                                         MISS SEEMA MALVIYA
                                                           ON THE 10th OF MAY, 2025
                                                   MISC. CRIMINAL CASE No. 13809 of 2025
                                                              JALAL
                                                              Versus
                                             THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                    Ms Shachi Agrawal - Advocate for the appellant.

                                    Shri Devendra Chouhan - Advocate for the respondent No.2.

                                                                       ORDER

In view of the report dated 07.04.2025 of the Principal Registrar, this MCRC is allowed. Compromise is recorded and conviction of the appellant/accused Jalal, S/o Subhash Bhuria vide judgment dated 27.01.2025 passed by Judicial Magistrate First Class, Dharampuri, District Dhar (MP) in RCT/101/2019 is set-aside and the appellant/accused is acquitted for the charge under Section 325 of the IPC.

Consequently, the proceedings in Criminal Appeal No. 3/2025 before the Additional Sessions Judge, Dharampuri is also set aside. The bail bonds of the appellant filed before the Additional Sessions Judge, Dharampuri are discharged.

With the aforesaid, the MCRC stands disposed of.

Certified copy as per rules.

                                     (GAJENDRA SINGH)                                    (SEEMA MALVIYA)
                                         MEMBER                                              MEMBER
                           rashmi

 
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