Delhi District Court
State vs . Rajender@Raja on 15 April, 2023
5
Cr. Case7143/2022
STATE Vs. RAJENDER@RAJA
FIR No 982 /2019
(BINDAPUR)
15.04.23
Present: Ld. APP for the State.
Complainant Raman Kapoor in person. Accused absent.
It is submitted by the complainant that he has compounded the matter with the accused and his statement to this effect has been recorded separately.
In the judgment of Hon'ble High Court of Kerala titled Y.P.Baiju vs. State of Kerala, 2008 CrLJ 928, it was held that matter can be compounded even in the absence of the accused.
At request, let the matter be referred to National Lok Adalat for appropriate proceedings on 13.05.23.
Deeksha Sethi Metropolitan Magistrate03 South West District/New Delhi 15.04.23