Himachal Pradesh High Court
State Of H.P. vs . Kesar Singh on 14 October, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Kesar Singh .
Cr.MMO No. 947 of 2022 14.10.2022 Present: Mr.Hemant Vaid, Additional Advocate General, for the petitioner.
Cr.MMO No. 947 of 2022 This petition has been filed against the order passed by National Lok Adalat held at Dharamshala on 14.5.2022, whereby a Criminal Case between husband and wife has been permitted to be compromised, wherein respondent Kesar Singh was convicted under Sections 323 and 324 of the Indian Penal Code on the basis of FIR lodged by his wife Neelam Rana with whom compromise has been entered by Kesar Singh before National Lok Adalat. It is noticeable that complainant Neelam Rana has not been arrayed as party in present proceedings.
Section 21 of Legal Services Authority Act, 1987 mandates that no appeal shall lie to any Court against award passed by National Lok Adalat.
In aforesaid circumstances, on the issue of maintainability of present petition, matter is adjourned, enabling learned Additional Advocate General to look into the matter.
List on 23rd November, 2022.
Cr.M.P. No. 3085 of 2022Allowed. The applicant/petitioner is exempted from filing translation of documents at this stage, subject to filing of ::: Downloaded on - 14/10/2022 20:06:29 :::CIS the same within seven days, as and when directed to do so.
.
The application stands disposed of.
(Vivek Singh Thakur), Judge.
14th October 2022
(Keshav)
r to
::: Downloaded on - 14/10/2022 20:06:29 :::CIS
.
::: Downloaded on - 14/10/2022 20:06:29 :::CIS