Madhya Pradesh High Court
Pradeep Sonkar vs The State Of Madhya Pradesh on 19 November, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
NEUTRAL CITATION NO. 2025:MPHC-JBP:58882
1 CRR-4554-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
ON THE 19th OF NOVEMBER, 2025
CRIMINAL REVISION No. 4554 of 2025
PRADEEP SONKAR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri P.C. Paliwal - Advocate with Shri Anup Sonkar - Advocate for the
applicants.
Shri N.S. Solanki - Panel Lawyer for the State of M.P.
Shri G.P. Tripathi - Advocate with the complainant - Chandrakala Bai.
ORDER
It is submitted that the applicants are in jail.
The applicants are aggrieved by the judgment dated 3.9.2025 passed in
Cr.A. No.96 of 2025 by 17th Additional Sessions Judge, Jabalpur, M.P.
arising out of judgment dated 17.2.2025 passed in Criminal Case No. R.C.T.
No.5402582 of 2012 by Judicial Magistrate, Ist Class Jabalpur convicting
and sentencing the applicants to undergo R.I. for 6-6 months and fine of
Rs.2000/-2000/- each under Section 325/34 of IPC and for two injuries
under Section 323/34 of IPC an imprisonment of "till rising the court" and
fine of Rs.100/-Rs.100/- each was awarded with default stipulation. The
compensation was to be paid to the complainant out of the fine amount.
2. An appeal was made before the appellate court and vide judgment
dated 3.9.2025 the appeal was dismissed in Appeal No.96 of 2025.
NEUTRAL CITATION NO. 2025:MPHC-JBP:58882
2 CRR-4554-2025
3. Learned trial court acquitted Pappu @ Raj Kumar Sonkar.
4. Learned counsel for the complainant submits that the complainant
has compromised the matter. The complainant who is present in the court
submits that Shyambaba is her brother-in-law and Rambaba is her husband
who are in jail. They have all compromised the matter with the accused.
5. On perusal of the record, it is seen that the matter was sent to record
the compromise statement. Learned Registrar (J-2) dated 14.11.2025 has
recorded the statements of the following complainant and accused parties
namely :-
Shyam Baba Sonkar aged 49 years, Son of Late Nandan Sonkar,
Ram Baba Sonkar aged about 49 years, Son of Late Nandan Sonkar,
Smt. Chandrakala Sonkar, aged 45 years, W/o Ram Baba Sonkar,
Pradeep Sonkar, aged 61 years, S/o Laljee Sonkar,
Rajesh Sonkar, aged 60 years, S/o Laljee Sonkar,
Rakesh Sonkar, aged 60 years, S/o Laljee Sonkar,
6. Pradeep Sonkar, Rajesh Sonkar and Rakesh Sonkar were produced
under custody from the jail. Learned Registrar (J-II) has recorded that the
aforesaid complainant party and the accused party have got recorded their
statements without any threat and inducement and settled their dispute and
the compromise appears to be genuine and accordingly verified.
7. Therefore, it is found that the compromise is free and with their
consent. Thus, in view of aforesaid, the application is allowed and the
applicants are acquitted from the charges under which they have been
convicted by learned trial court.
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8. Disposal of the case property shall be as per judgment of the trial
court.
9. The applicants be released forthwith if not required in any other
offence.
10. The applicants shall be entitled for return of the fine amount, if
already deposited by them.
11. Accordingly this revision stands disposed of.
12. C c today.
(AVANINDRA KUMAR SINGH)
JUDGE
bks
