JAHID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Complainant Deepa Bhojwani is also present in person along with her counsel Shri Navendu Joshi.

(2.) Head on IA Nos.6003/2018 and 6004/2018, applications for granting leave to compromise and to accept compromise.

(3.) Entire record was sent to the Principal Registrar of this Bench for verification of compromise, who after verification submitted his report stating that both the parties are competent to compromise the case in all respect. They have compromised the case voluntarily, without any pressure, threat, corrosion, inducement or undue influence from either side.