RAVINDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Counsel for the petitioner and learned Counsel for the respondent No. 2/complainant jointly submit that the petitioner and the complainant have entered into compromise in the ongoing criminal proceedings. It is thus submitted that the parties are not inclined to proceed further in the matter.

(2.) This Court is conscious of the judgment rendered by Hon'ble Supreme Court in the matter of Prashant Bhartiya Vs. State of Delhi & Ors., in Criminal Appeal No. 708 of 2021 decided on 30/7/2021, relevant portion of which reads as follows:-

(3.) Learned Counsel for the petitioner has submitted the following order for consideration passed by this Court in S.B. Criminal Misc. (Petition) No. 4119/2021 decided on 6/4/2022 (Dhabba Nath Vs. State of Rajasthan and Anr.), which reads as follows:-