Parth Son Of Late Shri Ashok Kumar vs State Of Rajasthan
2021 Latest Caselaw 6917 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 7418/2021
                                   Parth Son Of Late Shri Ashok Kumar,
                                                                                                             ----Petitioner
                                                                         Versus
                                   State Of Rajasthan
                                                                                                           ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 5083/2021 Jitendra Kumar Sharma S/o Sri Brijmohan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Padam Singh Gurajr For Complainant(s) : Mr. Atar Singh For State : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 25/11/2021

1. It is contended by counsel for the petitioners that parties

have entered into compromise.

2. Complainant is present in person in the Court who has not

disputed the fact of parties having entered into compromise.

3. However, the injured is not present in the Court, injured is

required to remain present in the Court on the next date. Till next

date, since parties have entered into compromise, Police is

directed to not to arrest the petitioner in S.B. Criminal

Miscellaneous (Petition) No. 7418/2021.

4. List these matters on 06.12.2021.

5. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J ARTI SHARMA /75-76

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