B.R. Arora, J. - (1.) THIS leave to appeal is directed against the judgment dated January 5, 1990, passed by the Additional Munsif and Judicial Magistrate, Sri Ganganagar, by which the learned Additional Munsif and Judicial Magistrate, First Class, Sri Ganganagar, allowed the parties to compromise the matter.
(2.) HEARD learned Public Prosecutor and the learned Counsel for the non -petitioners, and perused the order passed by the Court below and the relevant record. After going through the judgment and the record of the case, I am of the opinion that no illegality has been committed by the learned lower Court in passing the order dated January 5, 1990. The order passed by the learned lower Court cannot be said to be in any way, perverse and it does not require any interference.
(3.) THE result is that the Leave to Appeal, filed by the State, is dismissed and the leave prayed -for is refused.;