Dharam Dev Verma And Ors vs State Of Rajasthan And Anr
2023 Latest Caselaw 1528 Raj/2

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                         2655/2012

                                   Dharam Dev Verma And Ors.
                                                                                           ----Petitioners
                                                                  Versus
                                   State Of Rajasthan And Anr.
                                                                                     ----Respondents

For Petitioner(s) : Mr. K.N. Sharma, Adv. For : Mr. Sanjeev Mahala, P.P., Respondent(s) Mr. S.S. Sharma, Adv., for Mr. Mahesh Gupta, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

03/02/2023

Learned counsels for the parties submit that

both the parties have entered into a compromise.

Parties are directed to appear before the

Investigating Officer within a period of 10 days.

Learned Public Prosecutor is directed to get the

factum of compromise entered between the parties

verified by the Investigating Officer.

List on 20.02.2023, as prayed.

(UMA SHANKER VYAS),J

DANISH USMANI /59

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