LEKH RAM Vs. HEERA PARKASH

JUDGEMENT

(1.) PETITIONER Sh. Lekh Ram is present in the Court. Original complainant/respondent No. 1 Sh. Heera Parkash is duly represented by learned counsel. Whether reports of Local Papers may be allowed to see the judgment?

(2.) MR. Ramakant Sharma, learned counsel for the petitioner and Mr. S. D. Gill, learned counsel for respondent No. 1, jointly submit that parties have arrived at a compromise in terms of the guidelines laid down by the Apex Court in Damodar S. Prabhu versus Sayed Babalal H. (2010) 5 SCC 663.

(3.) IN view of the developments which have taken place during the pendency of the present petition, as the parties have compromised the matter the offence is compounded. The judgment of conviction and sentence passed by the Courts below are consequently set aside.