NARSA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on application for early hearing of the misc. petition.

(2.) For the reason stated in the application, the application is allowed.

(3.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for seeking permission for compromise in Criminal Regular Case No. 856/2014 for offence under Ss. 384 and 385 of IPC.