MAHENDRA SINGH 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.) Counsel for the petitioner and counsel for the respondent jointly prays for closure of case on count of compromise between the parties in matrimonial offence after the appeal against conviction has been dismissed vide order dated 15.07.2021.

(3.) Counsel for the parties have relied upon the judgement of Hon'ble Allahabad High Court passed in Pramod and Anr. v. State of UP and Anr., in application under Section 482 Cr. P.C., 12174 of 2020, decided on 23.02.2021, relevant portion whereof reads as follows :-