Deep Singh Thakur vs Sharad Malviya
2025 Latest Caselaw 9200 MP

Madhya Pradesh High Court

Deep Singh Thakur vs Sharad Malviya on 13 September, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:45696




                                                                  1                      CRR-1561-2025
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                 BEFORE LOK ADALAT
                                     HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI
                                                          &
                                          SHRI IMTIAZ HUSAIN, SR. ADVOCATE
                                                 ON THE 13th OF SEPTEMBER, 2025
                                               CRIMINAL REVISION No. 1561 of 2025
                                                         DEEP SINGH THAKUR
                                                                Versus
                                                          SHARAD MALVIYA
                           Appearance:
                              Parties through their respective counsel

                                                                      ORDER

The applicant and the respondent are personally present and they are identified by their respective counsel.

Counsel for the parties jointly submit that the present matter is compromised between the parties. The parties who are personally present in Lok Adalat, do not dispute this fact.

The compromise arrived at between the parties is recorded by the Registrar (J-II) on 13/09/2025 wherein it is stated that parties have entered

into compromise voluntarily without any kind of force or compulsion as they have amicably resolved their dispute.

Accordingly, in view of compromise between the parties, judgement dated 21/02/2025 passed by IInd District and Sessions Judge, Bhopal in Criminal Appeal No.515/2024 arising out from judgment dated 06/09/2024 passed by Judicial Magistrate, Class-I Bhopal in complaint case

NEUTRAL CITATION NO. 2025:MPHC-JBP:45696

2 CRR-1561-2025 no.10512/2022 are set aside.

Accordingly, this Criminal Revision is disposed of.

                             (AJAY KUMAR NIRANKARI)                             (IMTIAZ HUSAIN)
                                     MEMBER                                         MEMBER
                           S /-