Kaushal Jayendra Thaker, J. - (1.) Shri R.C. Upadhyay, learned counsel appearing for respondent No.2, Waheed Khan son of late Shiv Charan has filed his Vakalatnama which is taken on record.
(2.) Complaint Case No.7339 of 2016 alleges commission of offences under Sections 323, 504, 506 and 406 I.P.C. but now it should not proceed further as the parties have compromised.
(3.) Looking to the said circumstances of this pandemic, it would not be proper relegate the parties.;