CRLR/790/2022
2023 Latest Caselaw 871 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.790 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Saurabh Kumar Pandey, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. for the State.

Instant revision has yet not been admitted.

In the revision preferred by the private respondents, parties have entered into compromise and that revision has been decided on the basis of amicable settlement between the parties.

The impugned judgments and orders, by which the private respondents were convicted and sentenced has been set-aside, therefore, learned counsel for the revisionist would submit that nothing survives in this revision.

Accordingly, the criminal revision stands dismissed.

(Ravindra Maithani, J.) 29.03.2023

AK