ARTI DEVI PATEL Vs. VANSH BAHADUR PATEL

JUDGEMENT

(1.) The applicant has filed present application under Sec. 482 of the Cr.P.C. for restoration of Criminal Revision No.6115/2019.

(2.) Learned counsel for the applicant submits that the applicant is challenging order dtd. 13/12/2025 passed in Lok-Adalat, whereby the said criminal revision was withdrawn by learned counsel for the applicant without the consent of applicant. However, there is no such application is on record for withdrawing the same. It is further submitted that by way of a criminal revision, the applicant had challenged the order dtd. 27/11/2019 passed by the Principal Judge, Family Court, Sidhi, whereby the application under Sec. 125 of the Cr.P.C. was rejected. In the present case, when the applicant visited the counsel's office to ascertain the status of the case, it came to her knowledge that the petition had been disposed of as withdrawn. There was no compromise or settlement between the parties, as there is no record to show the existence of any compromise deed. No prejudice shall be caused to the non-applicant if the matter is restored. The applicant has filed an affidavit in support of the present application. Hence, it is prayed that Cr. Rev. No.6115/2019 be restored to its original number.

(3.) Heard learned counsel for the applicant.