H. M. KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Smt.Padmavathi.N., learned counsel for the petitioner and Shri Rahul Rai.K., learned HCGP for the respondent - State.

(2.) Learned counsel for the petitioner has filed an application namely I.A.No.1/2023 under Sec. 320 of the Code of Criminal Procedure (for short " Cr.P.C .") for compromise. Learned counsel submits that the petitioner is not feeling well and the Doctor has advised him to take rest for three months. The Xerox copy of the medical certificate is produced along with the application. The same is taken on record.

(3.) This Court, by order dtd. 5/4/2023, has made observations, which read thus: