LAXMAN JOSHI Vs. STATE

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 complainant-respondent No.2 submits that there was a matrimonial dispute, which resulted into the present FIR. He further submits that in the interest of amicable settlement of the matrimonial dispute, the complainant has compromised the proceedings.

(3.) Learned counsel for the parties jointly seek closure of the criminal proceedings and have referred to the precedent law laid down by the Hon'ble Apex Court in Prashant Bhartiya Vs. State of Delhi and Anr. reported on 2021 Cr.L.R. (SC) 1099, which reads as under: