SHER MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons mentioned in the application filed under Sec. 5 of the Limitation Act, the same is hereby allowed.

(2.) It is stated at the Bar that a compromise has been arrived at between the parties after the judgment dtd. 14/11/2019 passed by the appellate court whereby the judgment dtd. 10/9/2018 passed by the trial court has been affirmed. It is borne out that the complainant-respondent is not inclined to proceed further in the matter.

(3.) Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Damodar S. Prabhu vs Sayed Babalal H [2010(5) SCC 66].