Madhya Pradesh High Court

Ravi Khushwaha vs The State Of Madhya Pradesh on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:22434




                                                              1                            MCRC-42249-2024
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                 BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                         &
                                      SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                   ON THE 10th OF MAY, 2025
                                           MISC. CRIMINAL CASE No. 42249 of 2024
                                                 RAVI KHUSHWAHA
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                            Shri Sumit Kanojiya - Advocate for the applicant.
                            Shri Nitin Kumar Gupta - Government Advocate for the respondent No.1-State.

                                                                  ORDER

The petitioner has filed this petition under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 seeking quashment of the proceedings of RCA No.150/2019 pending before the learned Sessions Judge, Satna, which has been preferred being aggrieved of the judgment dated 22.08.2019 passed by the learned Judicial Magistrate First Class, Satna in criminal case No.1374/2017, whereby the the applicant has been convicted for offence

under Sections 456, 354 of IPC and sentenced to undergo R.I. for 1 year and fine of Rs.500/- with a clear stipulation to undergo additional R.I. for 1 month in default of payment of fine amount, for each count.

During pendency of the present petition, applicant Ravi Kushwaha and non-applicant No.2 Uma Kushwaha have amicably resolved their dispute and have moved I.A. No.26397/2024 seeking permission to compound the

NEUTRAL CITATION NO. 2025:MPHC-JBP:22434

2 MCRC-42249-2024 offence. Registrar (Judicial-I) has duly verified the factum of compromise vide report dated 08.01.2025.

In view of the aforesaid so also taking report dated 08.01.2025 into consideration, impugned judgment dated 22.08.2019 passed by the learned Judicial Magistrate First Class, Satna is hereby set aside.

In above terms, the present petition is disposed of.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER pp