DR. P.L. THAKUR Vs. LAXMI DASS MAHANT

JUDGEMENT

(1.) CR .MPM No.51/2013 For the reasons set out in the application, 129 days delay in filing the petition, which has sufficiently been explained, is condoned. Application stands disposed of.

(2.) ASSAILING the judgment dated 30.11.2011/ 8.12.2011, passed by learned Chief Judicial Magistrate, Kullu, Himachal Pradesh, in Criminal Complaint No.279 -i/2005, titled as Laxmi Dass Mahant versus Dr. P.L. Thakur, as affirmed by the learned Sessions Judge, Kullu, vide judgment dated 18.4.2012, passed in Criminal Appeal No.9 of 2012, titled as Dr. P.L. Thakur versus Laxmi Dass Mahant, the accused - petitioner has filed the present Revision Petition under the provisions of Sections 397 and 401 of the Code of Criminal Procedure, 1973.

(3.) LEARNED counsel for the parties submit that the parties have amicably settled their dispute and an amount of Rs.2,00,000/ - stands paid to the respondent by the petitioner - accused. Compromise deed is taken on record. They request that the matter be disposed of in terms of the compromise and in view of the ratio of law laid down by the Apex Court in Damodar S. Prabhu versus Sayed Babalal H. (2010) 5 SCC 663.