LAWS(P&H)-2020-11-54

SONU Vs. STATE OF HARYANA

Decided On November 05, 2020
SONU Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19. CRM-27117-2020

(2.) Documents i.e. copy of compromise deed dated 29.10.2020 (Annexure P-5) entered into between parties and copy of affidavit submitted by the complainant dated 29.10.2020 (Annexure P6) are taken on record, subject to just exceptions.

(3.) Application is disposed of.