Patna High Court - Orders
Kone Elevator India Pvt Ltd Through Its ... vs The State Of Bihar on 24 April, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.35929 of 2021
Arising Out of PS. Case No.-287 Year-2018 Thana- BYPASS District- Patna
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1. KONE ELEVATOR INDIA PVT LTD THROUGH ITS AUTHORIZED
REPRESENTATIVE having its registered office at Plot No. A28, SIPCOT
industrial Park, Pillaipakkam, Sriperumbudur Taluk, Kancheepuram, Tamil
Nadu - 602105
2. Subhash Kumar Son of Shri. Vaij Nath Sharma Resident of Trishul Kautilya
Nagar, Gokul Cooperative Road, East of Golki More, Khemnichak, Patna,
Bihar.
3. Jay Pradeep Rajendra Son of Shri Rajendra Nath Asuri Resident of Plot NO.
14D, Flat No. -F4, Bhaskar Nagesh Apartment, Borkute Layout, Narenda
Nagar, Vivekanand Nagar, Nagur, Maharashtra.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. Rohit Kumar Jha Son of Late Amiri Lal Jha Manager,Big Healthcare Private
Limited, having its Registered office at Sheetla Mandir Road, Near sump
House, P.S. - Bypass, District - Patna.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shyameshwar Kumar Singh
For the Opposite Party/s : Mr.A.G
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CORAM: HONOURABLE MR. JUSTICE ANSUL
ORAL ORDER
4 24-04-2026Heard learned counsel Mr. Akash Deep assisted by Mr. Shyameshwar Kumar Singh for the petitioners and Mr. Chaitanya Swarup learned counsel for the opposite party no. 2.
2. Learned counsel for the petitioner points out Annexure-5, a certificate, issued by the informant on 15.01.2019 saying that he has no grievance against the petitioner.
3. Learned Counsel for the OP No. 2 does not dispute this letter.
Patna High Court CR. MISC. No.35929 of 2021(4) dt.24-04-2026 2/2
4. Parties have also stated that they have settled their dispute amicably and a joint compromise petition has also been filed.
5. In view of such, there is no justification in allowing this case in which no public policy or public money is involved and it is a dispute which is purely private in nature.
6. Accordingly, the entire criminal prosecution against the petitioner in connection with By-pass P.S. Case No. 287 of 2018 pending in the court of learned ACJM-IV, Patna City in connection with G.R. Case No. 4799 of 2018 registered under Sections 406, 427, 408, 409, 420/34 of the IPC is hereby quashed.
(Ansul, J) amitkr/-
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