Madhya Pradesh High Court
Sanjeet @ Sanjeev Marko vs The State Of Madhya Pradesh on 14 March, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ATUL SREEDHARAN
ON THE 14th OF MARCH, 2022
CRR-00983-2012
Between:-
1. DEELAN SINGH S/O SHRI NAVAL SINGH, AGED
ABOUT 34 YEARS, OCCUPATION: AGRICULTURIST
VILLAGE KOSMDEEH THANA BAJNAG DISTT.
DINDORI (MADHYA PRADESH)
2. SANDESH KUMAR PARASTE S/O UDAY SINGH
PARASTE, AGED ABOUT 30 YEARS, VILLAGE
KOSMDEEH THANA BAJNAG DISTT. DINDORI
(MADHYA PRADESH)
3. SANJEET ALIAS SANJEEV MAKRO S/O
SATYARAYAN MAKRO , AGED ABOUT 31 YEARS,
OCCUPATION: AGRICULTURE VILLAGE
KOSMDEEH THANA BAJNAG DISTT. DINDORI
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI ASHOK LALWANI, ADVOCATE )
AND
1. MITHILESH SAHU W/O LATE SHRI TULSIRAM,
AGED ABOUT 55 YEARS, OCCUPATION: HOUSE
WIFE 12 DINDORI TO BAJAG ROAD VILLAGE
BONDAR MAL BONDAR THANA BAJAG DISTT.
DINDORI (MADHYA PRADESH)
2. RAHUL SAHU S/O LATE TULSIRAM , AGED ABOUT
30 YEARS, OCCUPATION: BUSINESS NO. 12
DINDORI OF BAJAG ROAD VILLAGE BONDAR
MAL BONDAR THANA BAJAG (MADHYA
PRADESH)
3. STATE OF MADHYA PRADESH THROUGH POLICE
STATION DISTT.DINDORI (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PIYUSH JAIN, GOVERNMENT ADVOCATE )
CRIMINAL REVISION No. 983 of 2012
Between:-
SANJEET @ SANJEEV MARKO S/O SHRI SATYA
NARAYAN MARKO , AGED ABOUT 24 YEARS, VILL
BACHHARGAON P.S. BAJAG TAH DINDORI
(MADHYA PRADESH)
Signature Not Verified
SAN
.....PETITIONER
(BY SHRI ASHOK LALWANI, ADVOCATE )
Digitally signed by SHYAMLEE SINGH
SOLANKI
Date: 2022.03.15 10:43:36 IST
AND
2
THE STATE OF MADHYA PRADESH THR P.S.
BAJAG DINDORI (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PIYUSH JAIN, LEARNED GOVERNMENT ADVOCATE )
CRIMINAL REVISION No. 990 of 2012
Between:-
DEELAN SINGH S/O SHRI NAWAL SINGH, AGED
ABOUT 25 YEARS, VILL. KOSAMDEEH THANA
BAJANG (MADHYA PRADESH)
.....PETITIONER
(BY SHRI ASHOK LALWANI, ADVOCATE )
AND
THE STATE OF MADHYA PRADESH THR.P.S.
DINDORI (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PIYUSH JAIN, LEARNED GOVERNMENT ADVOCATE)
This appeal coming on for orders this day, the court passed the following:
ORDER
Pursuant to the order passed by this Court on 10.3.2022, the parties have appeared before the Registrar (J-II) and their statements have been recorded and the parties have been identified by their respective counsel and the Registrar (J-II) has recorded that the parties have amicably entered into a compromise without threat, inducement or pressure and the independent statement of each of the parties have been recorded in this case along with their photographs and their signatures.. The necessary documents relating to their identity in the form of Aadhar Cards have been been examined and copies of the same have been placed on record.
Under the circumstances, in view of the compromise arrived at between the parties, the petitions are allowed and the finding of guilt and the imprisonment of one year imposed by the learned Trial Court and upheld by the learned appellate Court are quashed and set aside.
With the above, the petitions are finally disposed of.
Signature Not Verified SAN (ATUL SREEDHARAN) Digitally signed by SHYAMLEE SINGH SOLANKI JUDGE Date: 2022.03.15 10:43:36 IST shyamly 3 Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2022.03.15 10:43:36 IST