MAHENDRA GODARA 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 the petitioner and the complainant respondent No.2 have entered into a compromise and the misunderstanding in their consensual relationship has been resolved.

(3.) Learned counsel for the parties 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: