Madhya Pradesh High Court

Smt. Meena Raikwar vs Smt. Sangeeta Saini on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:23030




                                                               1                       CRR-779-2025
                            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
                                             CRIMINAL REVISION No. 779 of 2025
                                                     SMT. MEENA RAIKWAR
                                                            Versus
                                                     SMT. SANGEETA SAINI
                           Appearance:
                              Shri Neeraj Jain - Advocate for the applicant.

                                                                   ORDER

By way of the instant criminal revision, the challenge is made to the judgment of conviction and sentence dated 6.1.2025 passed by learned 7th Additional Sessions Judge, District Bhopal in Criminal Appeal No.395 of 2024 arising out judgment of conviction dated 6.1.2025 passed in Criminal Case no. 4867 of 2016 passed by learned JMFC, Bhopal.

Both the parties are present today in the Lok Adalat. They are identified by their respective counsel. A Samjhoutanama dated 9.5.2025 has been filed which has been signed by both the parties.

In view of the Samjhoutanama dated 9.5.2025, the judgment of conviction and sentence dated 6.1.2025 passed by learned 7th Additional Sessions Judge, District Bhopal in Criminal Appeal No.395 of 2024 is

NEUTRAL CITATION NO. 2025:MPHC-JBP:23030

2 CRR-779-2025 set aside and the applicant is acquitted from the charges.

In view of above compromise, this revision is disposed of.

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