TARSEM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submitted that the petitioners and complainant/respondent No. 2 have entered into a compromise. Learned counsel submitted that the complainant has decided not to pursue the allegations of sexual assault - rape against the present petitioners, thus, the possibility of the petitioners being convicted for the offences punishable under Ss. 376, 376(2)(N) and 427 IPC.

(2.) Learned counsel for the petitioners further submitted that no fruitful purpose would be served by continuing the trial against the petitioners for the aforesaid offences as continuing the trial would amount to adding one more criminal case to already burdened criminal courts.

(3.) Learned counsel for the petitioners, thus, prayed that the KIR No. 162/2023 registered at Police Station Srikaranpur, District Sriganganagar may be quashed and set aside.