AMARENDRA PRATAP SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Opposite Parties.

(2.) At the instance of Opposite Party No.2, the F.I.R. No.0028 dtd. 9/7/2016 for the offences under Ss. 294/341/323/506/379/34 IPC came to be registered against the petitioner. The parties have now settled their dispute and they have filed a joint affidavit dtd. 29/1/2024. In the joint affidavit they have reiterated their stand inter alia stating that the Opposite Party No.2 has settled the dispute with the petitioner and he does not want to proceed with the criminal case against the petitioner. Both the parties are present in Court represented by their respective counsel. They are identified by their respective counsel. They have filed self-attested photocopies of their respective Aadhaar Cards, which are taken on record.

(3.) Mr. Ragada, learned Additional Government Advocate appears for the State and submits that since the parties have now settled the dispute and filed the joint affidavit and they are present in the Court, there is no legal impediment in quashing the proceeding.