GIRDHARI YADAV Vs. RENWAL CONSTRUCTION COMPANY

JUDGEMENT

(1.) The matter comes up on an application no. 1/2025 filed under Sec. 528 BNSS (482 CrPC) for reconstituting the file.

(2.) Learned counsel for the petitioner submits that in this matter, the revision petition was admitted and sentence of the accused petitioner was suspended by this Court vide order dtd. 3/1/2017. Thereafter when both the parties entered into the compromise, the petitioner filed an application for early listing of the matter, which was allowed by this Court, but subsequently it came to the notice that the original file was missing from the office. In this view of the matter, he filed an application for reconstituting S.B. Criminal Revision No. 2117/2016. He further submits that this Court vide order dtd. 29/10/2025 directed the office to issue search slip for tracing out the missing file. Pursuant thereto, a search slip was issued on 31/10/2025 by the Registrar (Judl.) of this Court directing all the Sec. Administrative Officers and Bench Readers to search out the above file, but despite best efforts, the original file could not be traced out. He further submits that when both the parties have entered into the compromise and they are present today before this Court, the application be allowed, revision petition be reconstituted and be disposed of today itself in the light of the compromise.

(3.) Learned counsel for the complainant-respondent also admits that both the parties have entered into the compromise. He has no objection if the application is allowed, revision petition is reconstituted and decided finally today itself in view of the compromise.