Patna High Court - Orders
Sanjay Kumar Pandey & Anr vs State Of Bihar & Anr on 8 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5864 of 2014
Arising Out of PS.Case No. -204 Year- 2013 Thana -MUZFFARPUR COMPLAINT CASE District-
MUZAFFARPUR
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1. Manoj Tiwary @ Manoj Tiwary Mirdul S/O Late Chandradev Tiwari
Resident Of Village- Atarwalia, P.S.- Mohaniya, District- Kaimur At
Present The Brand Ambassador Of Techno- Cultural Building Centre
Pvt. Ltd. Patna
2. Vinay Kumar Tiwari S/O Late Baleshwar Tiwari Resident Of Peoples
Co- Operative Colony, Hanuman Nagar, P.S.- Patrakar Nagar, Dist.-
Patna The M.L. Techno Cultural Building Centre Private Ltd. Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Manila Devi W/O Sri Shughan Mandal R/O Village- Nakarpur, P.S.-
Kurhni, District- Muzaffarpur
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.16091 of 2014
Arising Out of PS.Case No. -204 Year- 2013 Thana -MUZFFARPUR COMPLAINT CASE District-
MUZAFFARPUR
======================================================
1. Sanjay Kumar Pandey S/O Kameshwar Pandey Resident Of Village -
Garkha, P.S. - Garkha, District - Saran (Chhapra). At Present Resident
Of Bhagwanpur Chauk, P.S. - Sadar, Muzaffarpur, Dist. - Muzaffarpur.
The Representative, Of Techno Cultural Building Centre Pvt. Ltd.
(Hereinafter Referred "Tbcpl"), Patna
2. Mr. Manoj Jha S/O Chunchun Jha R/O Saboo Complex Exhibition
Road, Patna -800001. Permanent Resident Of C/34, Vijay Nagar, P.O. -
Agrico, Jamshedpur.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Manila Devi W/O Sri Shughan Mandal R/O Village - Bakarpur, P.S. -
Kurhni, District - Muzaffarpur
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.5864 of 2014)
For the Petitioners : Mr. Surendra Kishore Thakur
Mr. Ravi Shankar Kumar
For the State : Mr. Pradeep Narain Kumar(App)
For the Complainant : Mr.Udit Narayan Singh
Mr. Gajendra Kumar Singh
(In Cr.Misc. No.16091 of 2014)
Patna High Court Cr.Misc. No.5864 of 2014 (9) dt.08-09-2017 2
For the Petitioners :
Mr. Surendra Kishore Thakur
Mr. Ravi Shankar Kumar
For the State : Mr. Pradeep Narain Kumar(App)
For the Complainant : Mr.Udit Narayan Singh
Mr. Gajendra Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
9 08-09-2017Hear d l ear ned Counsel f or t he pet i t i oner s as wel l as t he l ear ned Counsel appear i ng f or Opposi t e par t y No. 2, t he compl ai nant .
It i s submi t t ed t hat now bot h t he compl ai nant as wel l as t he pet i t i oner s of bot h t he Cr . Mi sc. pet i t i ons have ent er ed i nt o a compr omi se. These mat t er s r el at e t o some di sput e r egar di ng payment of consi der at i on money of t he sal e deed. Now no di sput e exi st s bet ween t he bot h si des i n t hi s mat t er . I .A. No. 1919 of 2017 and 1920 of 2017 have been f i l ed st at i ng t he f act um of compr omi se.
So consi der i ng t he nat ur e of al l egat i ons and i n vi ew of t he t er ms of t he compr omi se, t he cont i nuat i on of t he cr i mi nal pr oceedi ng i n t he mat t er wi l l be an abuse of t he pr ocess of t he Cour t . Ther ef or e, t he cogni zance or der dat ed 1.10.2013 passed by SDJM (West ) Muzaf f ar pur , i n Compl ai nt Case No. 204 of 2013 wi t h r espect t o t he pet i t i oner s of t he af or esai d Cr .Mi sc. pet i t i oner s i s set asi de.
The appl i cat i on st ands al l owed.
(Arun Kumar, J.) Patna High Court Cr.Misc. No.5864 of 2014 (9) dt.08-09-2017 3 Snkumar/-
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