SWAMI RAMDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (1/24) seeking early listing of the matter and expeditious disposal of the case on the basis of compromise.

(2.) Learned Counsel for the petitioner submits that the Registry has fixed 7/8/2024 as the next date for listing of the matter, therefore, the same may be preponed and matter may be heard and decided as the complainant has executed a compromise stating that he does not want to continue the proceedings in the FIR in question. Learned Counsel has also placed on record compromise executed by the complainant.

(3.) With the consent of learned Counsel for the parties, the matter is finally heard. Perused the material available on record.