CRMMO/62/2021
2021 Latest Caselaw 1431 HP

Cr.MMO No. 62 of 2021

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26.02.2021 Present: Mr. Anil Kumar, Advocate, for the petitioners.

Mr. Ram Lal Thakur, Assistant Advocate General with Mr. Rajat Chauhan, Law Officer, for respondent No 1- State.

Mr.Arsh Rattan, Advocate, for respondent No.2.

Mr. Anil Kumar, learned counsel for the petitioners,

submits that during pendency of this petition, respondent No.3, Nanak Ram, has expired. There is nothing to dispute his statement as the matter has been compromised, as such, name

of respondent No.3, is ordered to be deleted from the memo of

parties.

Petitioners No.1, 2 and 5 to 7 are present in the Court and have once again tendered their unconditional

apology from the complainant-respondent No.2, who is present through his counsel Mr. Arsh Rattan, believing that they shall not repeat the same again. Mr. Arsh Rattan on instructions

states that the complainant is under no pressure or threat and

he has given statement on his own free will.

Mr. Ram Lal Thakur, learned Assistant Advocate

General states that the reply is ready, although the same is not on record, but learned Assistant Advocate General made his submissions based on the copy of reply in his brief. He states that the matter is compromised between the parties and it is for this Court to exercise its jurisdiction.

Arguments heard. Judgment reserved.

(Anoop Chitkara) Judge February 26, 2021 (R.Atal)