LAKHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel Mr. Shailesh is present on behalf of the petitioner and learned counsel Mr. Prashant Kumar is present on behalf of the opposite party No. 2. Learned counsel for the State is also present.

(2.) It is jointly submitted on behalf of the petitioner and on behalf of the opposite party No. 2 that one I.A. No. 4046 of 2020 has been filed jointly on behalf of the petitioner as well as the opposite party No. 2 stating therein that both the parties have resolved their dispute amicably.

(3.) The learned counsel for the parties have submitted that both the parties have entered into a compromise by resolving their dispute amicably once and for all willingly and voluntarily.