PANKAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed jointly by the accused (petitioner No.1) and the victim (petitioner No.2) on the grounds that they have compromised the matter as they have solemnized the marriage with each other.

(2.) Although, this petition has been filed jointly by the accused and the victim as petitioner No.1 and petitioner No.2 respectively, but today Mr. Satinder Paul, learned Advocate has put in appearance on behalf of the victim, whereas Mr. Sandeep Chauhan, learned Advocate confines his appearance on behalf of petitioner No.1 only and he withdrew his power of attorney on behalf of petitioner No.2, who is the victim.

(3.) I have heard Mr. Sandeep Chauhan, learned Advocate for petitioner No.1, Mr. Satinder Paul, learned Advocate for petitioner No.2 and Mr. Nand Lal Thakur, learned Additional Advocate General, on behalf of respondents No.1 to 3/State.