JUDGEMENT
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(1.) Application is allowed as prayed for.
Crl. Misc. No. 15755 of 2011
(2.) This is an application for grant of permission to place on record compromise i.e. Annexure P-5.
(3.) Application is allowed and compromise (Annexure P-5) is taken on record.
Crl. Misc. No. M-5411 of 2011;
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