SAMIR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the petitioner and learned counsel for the respondent no.2 jointly submit that the petitioner and the respondent No.2 have entered into a compromise in the on-going criminal proceedings. It is thus submitted that the parties are not inclined to proceed further in the matter.

(3.) Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh V/s. State of Punjab & Anr. , 2012 10 SCC 303.