JAYRAM KALAL 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 submits that a compromise in this case has been arrived at between the parties, and thus, the complainant is not inclined to proceed further in the matter.

(3.) Learned counsel for the petitioner has placed reliance on a decision of Supreme Court in case of Gian Singh V/s. State of Punjab & Anr , 2012 10 SCC 303. Learned Public Prosecutor states that the compromise has happened between the parties, and thus, he verifies the factum of such compromise. The factum of such compromise is also reflected in the factual report furnished by the learned Public Prosecutor before this Court. The said factual report is taken on record.