- (1.) Pursuant to the order dated 02.01.2018, petitioner-Radhey Shyam @ Nanhaunu, respondent no.4-Krishna Kant (complainant) and Investigating Officer, Shri Virendra Singh Tomar are present before the Court.
(2.) Pursuant to order dated 02.01.2018 an affidavit has been filed by the learned counsel for the respondent no.4-complainant annexing therewith original copy of the compromise said to have been arrived at between the parties on 12.01.2018 before the Notary. It is also submitted that earlier also affidavits were filed by the parties expressing the compromise before the Investigating Officer.
(3.) The grievance of the petitioner and respondent no.4 is that the Investigating Officer is not taking note of the said compromise arrived at between the parties, which he is obliged to do under law and, therefore, prejudice is being caused between the parties to settle the dispute amicably.;