ASHOK MODI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arpit Kumar, learned counsel appearing for the petitioners, Mrs. Anuradha Sahay, learned counsel appearing for the State and Mr. Navneet Toppo, learned counsel appearing for complainant/opposite party no.2.

(2.) Learned counsel appearing for the petitioners submits that this criminal revision petition has been filed against the order dtd. 8/4/2025 passed by the learned Additional Sessions Judge-V, Giridih in Criminal Appeal No.56 of 2017, by which, the learned appellate court has been pleased to dismiss the appeal and affirmed the judgment of conviction and order of sentence dated 29. 05.2017 passed by the learned Judicial Magistrate, 1st Class, Giridih in Complaint Case No.913 of 2009 (T.R. No.101/2017), whereby, the petitioners have been convicted under Sec. 417 of the Indian Penal Code and he has been sentenced to undergo S.I. for six months and further direction is there that the period already undergone into the custody will be set-off under Sec. 428 of the Code of Criminal Procedure. He further submits that the complaint case was filed with regard to the land dispute and now a good sense has prevailed between the parties and compromise has taken place and pursuant to that the land has been purchased by the petitioners from opposite party no.2, which has been disclosed in paragraph 10 of the joint compromise petition. He next submits that the joint compromise petition has been filed in the form of I.A. No.11198 of 2025, which has been filed in separate affidavit on behalf of both the sides. He submits that in view of that, this petition may kindly be disposed of.

(3.) Learned counsel appearing for the State submits that it appears that the compromise is there between the parties.