SHYAM BACCHANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the petitioner in person as well as learned Public Prosecutor for the State.

(2.) The question raised in this petition under Article 226 of the Constitution of India is whether the Lok Adalats under Chapter VI of the Legal Services Authority Act, 1987 have adjudicatory power or are required to pass awards only on consensus of the parties.

(3.) By the impugned order dtd. 14/5/2022, a Bench of the Lok Adalat, Jaipur has allowed the Assistant Public Prosecutor to withdraw the criminal prosecution arising out of FIR No.537/2018 corresponding to Criminal Case No.13/2019 and discharged the accused from offences under Ss. 323 and 341 of IPC.