GAURAV YADAV Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment dated 19.02.2013 passed by the learned Additional Sessions Judge, Gurgaon, whereby the appeal filed by the petitioner challenging the judgment dated 31.05.2012 passed by the learned Judicial Magistrate Ist Class, Gurgaon, was dismissed.

(2.) Learned counsel for the petitioner and learned counsel for respondent No.2 submit that the criminal revision petition be decided at the motion stage only since the parties have effected a compromise.

(3.) Learned counsel for the State has also no objection if the present criminal revision petition is decided at the motion stage in view of the compromise effected between the parties.