MURARITAL SHARMA Vs. SHALENDRA SINGH

JUDGEMENT

(1.) HEARD on I.A. No. 14182/2005. Parties have filed an application for permission to compromise the offence under section 320 (5) of CrPC. On the last date of hearing, Registrar of this Court, was directed to verify the compromise. He verified the same as per his report. Parties are compromising without any influence or pressure.

(2.) IN view of the judgment rendered by Supreme Court in the case of Anil Kumar Haritwal and another v. Alka Gupta and another, reported in 2004 (2) Vidhi Bhasvar 58 = AIR 2004 SC 3978. application is allowed and permission to compromise is accorded. Also heard on I.A. No. 14183 of 2005.