DEVENDRA PAL SINGH GROVER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is stated at the Bar that a compromise has been arrived at between the parties and it is borne out from the compromise that the complainant is not inclined to proceed further in the matter.

(2.) Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of in the case of State of M.P. v. Laxmi Narayan and Ors. [AIR 2019 SC 1296].

(3.) It is also submitted that upon the aforementioned compromise, the learned court below vide order dtd. 27/03/2019, has verified the compromise between the parties to the extent of the offence under Ss. 406 IPC and has discharged the petitioner of the offence under Ss. 406 IPC. However, the learned court below has declined to verify the compromise as regards the offence under Ss. 498-A IPC on the ground that the said offence is non-compoundable.