HATAM 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 parties jointly submit that a compromise has been arrived at between the parties, which factum is also reflected in the report submitted before this Court in pursuance of the order dated 23.07.2021. Thus, the learned Public Prosecutor also verifies the factum of such compromise. The said factual report is taken on record.

(3.) Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh V/s. State of Punjab & Anr , 2012 10 SCC 303.