AIR 1927 ALLAHABAD 318

Allahabad High Court

Hon'ble Judge(s): Dalal, Pullan , JJ

Contract Act (9 of 1872) , S.23— Withdrawal of criminal prosecution, one of the motives of compromise which was otherwise fair - Compromise is not void. When a withdrawal of a criminal case of a trifling nature is one of the motives but not the consideration for a compromise, which is also otherwise fair, it would not follow that the compromise would for that reason be void