(1.) Case heard via video conferencing.
(2.) On 1/3/2021, the following order had been passed by this court:-
(3.) Today, respondents no.2 and 3, i.e. the prosecutrix and her father, have appeared before this court (via video conference from the chamber of learned counsel), and upon queries put to each of them in turn, they have submitted that they have actually compromised the matter with all the persons accused in the FIR without any pressure or coercion.