SHIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 20/7/2021, the following order had been passed by this court:-

(2.) Pursuant thereto, the report of the learned Chief Judicial Magistrate, Bhiwani, dtd. 13/8/2021, has been received, stating to the effect that the parties appeared before that court on 12/8/2021 and recorded their statements to the effect that the matter has been compromised between them and that an amount of Rs.2,00,000.00 has been paid by the accused to the complainant, (i.e. the petitioner to respondent no. 2).

(3.) The original statements (in Hindi) have also been annexed with the report.