Madhya Pradesh High Court

Sushil Kumar Soni vs Ram Singh Thakur on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:23021




                                                                1                          CRR-5827-2024
                              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
                                              CRIMINAL REVISION No. 5827 of 2024
                                                        SUSHIL KUMAR SONI
                                                               Versus
                                                        RAM SINGH THAKUR
                           Appearance:
                              Shri A.K. Gupta - Advocate for the applicant.
                              Shri Ankur Kashyap - Advocate for the respondent.

                                                                    ORDER

By way of the instant criminal revision, the challenge is made to the judgment of conviction and sentence dated 15.10.2024 passed by learned IInd Additional Sessions Judge, District Bhopal in Criminal Appeal No.225 of 2024 arising out order dated 23.3.2024 passed by the learned Judicial Magistrate in Complaint Case No.13993 of 2017.

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, judgment of conviction and sentence dated 15.10.2024 passed by learned IInd Additional Sessions Judge, District Bhopal in Criminal Appeal No.225 of 2024 is set aside and the applicant is acquitted from the charges.

NEUTRAL CITATION NO. 2025:MPHC-JBP:23021

2 CRR-5827-2024 In view of above compromise, this revision is disposed of.

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