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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 272 OF 2018

[@ SPECIAL LEAVE PETITION (CRL.) NOS. 910 OF 2018] NARESH                                     Appellant (s)

                               VERSUS THE STATE OF MADHYA PRADESH                Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellant is before this Court, aggrieved by the  Judgment  dated  11.05.2017  passed  by  the  High Court  of  Madhya  Pradesh,  Bench  at  Gwalior,  in Criminal Appeal No. 226 of 2007.  The punishment of one  year  and  fine  of  Rs.  3000/-  imposed  on  the appellant under Section 325 IPC was confirmed by the High Court.

3. When the matter came up before this Court, the following order was passed on 25.01.2018:-

“Delay condoned.   Issue notice, returnable in two weeks. Notice  may  also  be  served  on  the standing  counsel  for  the  State  of

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Madhya Pradesh.   The learned counsel for the petitioner submits  that  in  the  counter  case, Munnalal,  who  had  been  awarded punishment for one year under Section 325 IPC, was awarded only a punishment till the rising of the Court in the National  Lok  Adalat.   It  is  also submitted that the parties have since purchased  peace  and  there  is  no  law and  order  problem  there  and  the parties are living in peace. We direct the respondent-State to get specific  instruction  on  the  above submissions  on  the  next  date  of hearing.  We make it clear that there shall be no adjournment. The  petitioner  is  also  directed  to serve  a  copy  of  this  Special  Leave Petition along with this order on the Station  House  Officer  (SHO),  Gaswani District, Sheopur, Madhya Pradesh, who shall  be  personally  present  before this  Court  on  the  next  date  of hearing.   List on 15.02.2018.”

4. Pursuant to the above order, Mr. Shivram Singh Kansana,  SHO,  Gaswani  District,  Sheopur,  Madhya Pradesh is present before us today.  With reference to the order noted above, it is informed that the parties have settled their disputes and there is no law and order problem in the area.

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5. It is also confirmed that in the counter case, the first accused, who had also been sentenced to one year imprisonment under Section 325 IPC, in respect of  the  same  incident,  has  been  given  a  lighter sentence of imprisonment till the rising of the court in the National Lok Adalat.

6. In the above circumstances, we are of the view that  the  punishment  imposed  on  the  appellant  also needs  to  be  modified  to  the  extent  that  the  same shall  be  limited  to  the  period  already  undergone. Ordered accordingly.  The appellant shall be released from jail, in case he is not otherwise required in any other case.

7. In view of the above, the appeal is disposed of.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 15, 2018.

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ITEM NO.6               COURT NO.5               SECTION II-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.)  No(s).  910/2018 (Arising out of impugned final judgment and order dated  11-05-2017 in CRLA No. 226/2007 passed by the High Court Of M.p At Gwalior) NARESH                                             Petitioner(s)                                 VERSUS THE STATE OF MADHYA PRADESH                        Respondent(s) (IA  No.8124/2018-CONDONATION  OF  DELAY  IN  FILING  and  IA No.8126/2018-EXEMPTION  FROM  FILING  O.T.  and  IA No.8125/2018-CONDONATION OF DELAY IN REFILING) Date : 15-02-2018 This matter was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Shishir Kumar Saxena, Adv.  

Mr. Amit Lahoti, Adv.  Mr. Jay Kumar Bhardwaj, Adv.  Mr. Virag Gupta, Adv.   

                   Mr. Praveen Swarup, AOR                     For Respondent(s) Ms. Swarupama Chaturvedi, Adv.  

Mr. B. N. Dubey, Adv.                           UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)