Jharkhand High Court
Kameshwar Sengar Alias Kameshwar Kumar ... vs The State Of Jharkhand on 16 October, 2014
Author: P.P. Bhatt
Bench: P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 604 of 2014
With
I.A. No. 3872 of 2014
1. Kameshwar Sengar @ Kameshwar Kumar Sengar
2. Ranjeet Sengar @ Ranjeet Kumar Sengar
3. Sanjeev Sengar @ Sanjeev Kumar Sengar
4. Vijay Kumar Singh ....Petitioners
Versus
The State of Jharkhand ... Opposite Party.
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CORAM: THE HON'BLE MR JUSTICE P.P. BHATT
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For the Petitioners : Mr. Lukesh Kumar, Advocate.
For the State : A.P.P.
For the Informant : Mr. Gautam Kumar, Advocate.
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416.10.2014: The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing the FIR as well as the entire criminal proceeding initiated against the petitioners in connection with Jharia P.S. Case No. 427/2013, corresponding to G.R. No. 4212/2013 for the alleged offence under Sections 341, 323, 379, 406, 420 and 120B of the Indian Penal Code , pending in the court of learned Chief Judicial Magistrate, Dhanbad.
Heard the learned counsel for the parties and perused the materials placed on record.
Learned counsel for the petitioners submitted that after filing of the present petition, the petitioners as well as the informant have arrived at amicable settlement and accordingly, a joint compromise petition has been filed before this Court by way of I.A. No. 3872 of 2014 stating inter alia that the parties with their free consent have settled the matter out side the court. Therefore, in view of the said settlement, the FIR including the entire criminal proceeding initiated against the petitioners may be quashed.
Learned counsel for the informant is present before this Court and has admitted the contents of the joint compromise petition. It is further submitted that the contents of the compromise petition have been read over and explained to the informant and thereafter, the informant put his signature on the said compromise.
Learned counsel for the State has no objection, if the instant petition is disposed of as the matter is amicably settled between the parties.
In view of the aforesaid compromise petition, the FIR as well as the entire criminal proceeding initiated against the petitioners in connection with Jharia P.S. Case No. 427/2013, corresponding to G.R. No. 4212/2013, pending in the court of learned Chief Judicial Magistrate, Dhanbad is ordered to be quashed.
Accordingly, this Criminal Miscellaneous Petition as well as I.A. (Cr.) No. 3872 of 2014 stands allowed and disposed of.
(P.P. Bhatt, J.) Anu/-