CRLR/118/2018
2021 Latest Caselaw 4446 UK

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                                  CRLR No.118 of 2018
                                  Hon'ble R.C. Khulbe, J.

Mr. Ajay Veer Pundir, learned counsel for the revisionist.

Mr. Piyush Garg, learned counsel for the private respondent.

This criminal revision is preferred against the judgment and order dated 09.02.2018 passed by Principal Judge, Family Court, Dehradun, in Criminal Case No.127 of 2008, "Bharti Jaiswal vs. Major Joydeep Majumdar", under Section 125 Cr.P.C.

The compounding application (IA No.743 of 2021) has been moved on behalf of the parties to compound the case.

The parties are present before this Court today; they fairly submitted that the compromise has taken place between them; the revisionist does not want to pursue the case.

Accordingly, the revision is disposed of on the basis of compromise and the order dated 09.02.2018 passed by the Principal Judge, Family Court, Dehradun, in Criminal Case No.127 of 2008, "Bharti Jaiswal vs. Major Joydeep Majumdar" is set aside.

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) 08.11.2021 BS