BHAVUK SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) At the outset, learned counsels for all the parties submit that the parties have entered into a compromise, and in this regard, learned counsels for the parties have drawn the attention of this Court towards an order dtd. 7/4/2021 passed by this Hon'ble Court in S.B. Criminal Misc. Bail Application No.4341/2020 (Bhavuk Sharma Vs. State of Rajasthan), whereby petitioner-Bhavuk Sharma has been granted anticipatory bail on account of compromise between the parties. The said order dtd. 7/4/2021 reads as under:-

(3.) Learned counsels for the parties thus submitted that the parties are not inclined to proceed further in the matter.