Sukha Ram vs State Of Rajasthan
2022 Latest Caselaw 12199 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Revision Petition No. 1110/2022

                                   1.       Sukha Ram S/o Dhanna Ram, Aged About 26 Years, R/o
                                            Nevra Road, Police Station Mathaniya, District Jodhpur.
                                   2.       Roopa Ram S/o Dhanna Ram, Aged About 46 Years, R/o
                                            Nevra Road, Police Station Mathaniya, District Jodhpur.
                                                                                                        ----Petitioners
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. M.S. Rajpurohit
                                   For Respondent(s)            :     Mr. Arun Kumar, PP assisted by
                                                                      Mr. Avinash Godara



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                           Order

                                   11/10/2022

                                         Learned counsels for the parties submit that the parties are

                                   real brothers and they have entered into a compromise.

                                         In view of the above, the present revision petition is

                                   disposed of with liberty to the petitioners to file their compromise

                                   before the learned trial court. The learned trial court shall consider

                                   the compromise and decide the application regarding closure of

                                   the case strictly in accordance with law while keeping into

                                   consideration the judgment of Hon'ble Supreme Court rendered in

                                   the case of Gian Singh V/s. State of Punjab & Anr. [(2012)

                                   10 SCC 303].

                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

32-nirmala/-

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