AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjay Kumar Dwivedi, J
It has been informed that petitioner no. 1 and complainant have left for their heavenly abode.
Office note suggests that notice upon respondent no. 2 has not been effected. However, compromise petition has been filed before the learned court.
Annexure-A annexed with the counter-affidavit filed by the State suggests that compromise is there.
Learned counsel for the State submits that the petitioners may pursue the matter before the learned trial court. Since the compromise petition has already been filed before the learned court, this petition is disposed of with liberty to the petitioners to pursue the matter before the learned trial court.
This petition stands disposed of. Pending, I.A. if, any stands disposed of.