SHRAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is stated at the Bar that a compromise has been arrived at between the parties and it is borne out from the compromise that the complainant is not inclined to proceed further in the matter. The compromise has been placed on record.

(2.) Learned counsel for the parties have placed reliance on the decisions of the Hon'ble Supreme Court in case of in the case of Gian Singh vs. State of Punjab, (2012) 10 SCC 303, State of M.P. V/s Laxmi Narayan and Ors. [AIR 2019 SC 1296] and Ram Gopal and Ors. Vs. State of Madhya Pradesh (Criminal Appeal No,.1489 and 1488 of 2012 decided on 29/9/2021).

(3.) Learned counsel for the parties are in agreement that the dispute between the parties has been amicably settled and therefore, complainant does not want to pursue the matter.