LAWS(MPH)-2022-12-116

MEVARAM SINGH KUSHWAH Vs. STATE OF MADHYA PRADESH

Decided On December 29, 2022
Mevaram Singh Kushwah Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This petition, under sec. 482 of the Cr.P.C., has been filed against the order dtd. 22/12/2022 passed by the trial Court rejecting an application filed by the petitioner under sec. 311 of the Cr.P.C.

(2.) The said application was filed on the premise that parties have entered into compromise and an application under sec. 320 of the Cr.P.C.was filed on 8/12/2021.