MANJU KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal revision petition, the petitioner has challenged the order dated 30.5.2005 passed by Additional Sessions Judge (Fast Track) No.1, Pali Camp Jaitaran (for short 'the trial court' hereinafter), whereby the trial court while allowing the revision petition filed by the non-petitioner Umed Singh, set aside the order taking cognizance and discharged the non-petitioners No. 2 to 5.

(2.) Learned counsel for the parties submit that the petitioner complainant has compromised the matter with the non-petitioners No. 2 to 5. A copy of the compromise has also been shown to me which has been filed before the Additional District Judge, Sojat seeking dissolution of marriage by mutual consent by the petitioner and her husband Hanuman Singh Udawat. On the basis of compromise, a decree for dissolution of marriage has been passed by the Additional District Judge, Sojat on 15.5.2006.

(3.) Since the parties have compromised the matter before the Additional District Judge and decided to lead the independent life by separating each other and in the compromise it has also been stated that the instant revision petition filed before this Court will be withdrawn by the petitioner, in view of the compromise, I do not find any ground to interfere in the order impugned. The revision petition is dismissed.