Piyush Bishwas vs State And Anr
2021 Latest Caselaw 6348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3008/2017

Piyush Bishwas S/o Anil Kumar Bishwas, By Caste Kayasth, R/o Meenawas, Swaropganj, Tehsil Pindwada, District Sirohi.

----Petitioner Versus

1. The State Of Rajasthan

2. Smt. Anju W/o Piyush Bishwas, D/o Shri Sameen Tarak Vishwas, By Caste Kayasth, R/o Post Bidiyat, Parbatsar, Tehsil Parbatsar, District Nagour.

----Respondents

For Petitioner(s) : Mr. Surendra Surana For Respondent(s) : Mr. Gaurav Singh, PP Mr. Lakshaya Singh Udawat

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

Shri Surana, learned counsel representing the petitioner

states that the parties have entered into a compromise. However,

counsel for the respondent/complainant is not aware of this fact.

In this background, in case the petitioner and the

complainant who are spouses, have settled their dispute amicably,

the compromise shall be filed before the IO, who shall consider

the same before filing the final result of the investigation in the

court concerned.

With the above observation, the misc. petition as well as the

stay application are disposed of.

(SANDEEP MEHTA),J 60-Sudhir Asopa/-

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