KISHANLAL Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) It is jointly submitted at Bar by learned counsel for the parties that a compromise has been arrived at between the parties and the police had already submitted a negative final report before the learned court below. Thus, as per learned counsel for the parties, the complainant is not inclined to proceed further in the matter.

(3.) Learned counsel for the parties have placed reliance on the precedent law laid down by the Hon'ble Supreme Court in the case of Gian Singh V/s. State of Punjab & Anr. [(2012) 10 SCC 303].