SANDEEP SARKAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Learned Counsel for the petitioners and Learned Counsel for the State.

(2.) Petitioner Nos. 1 and 2 are accused in C. T. Case No. 1920/2005 pending in the Court of Learned S.D.J.M., Sambalpur. They are facing trial for com- mission of offence under Section 307 read with Section 34 of the Indian Penal Code. The said case was registered on the basis of an FIR lodged by Petitioner No. 3.

(3.) Similarly, on the basis of an FIR lodged by the mother of Petitioner Nos. 1 and 2 C.T. Case No. 1921 of 2005 has been registered in the Court of Learned S.D.J.M., Sambalpur against Petitioner Nos. 3 and 4 for commission of offence under Sections 448, 294 and 506 of the IPC. Both the case and counter case are pending for adjudication before the same Court. It is submitted that in the mean time the parties have compromised their disputes and as the offences alleged to have been committed by Petitioner Nos. 3 and 4 in C. T. Case No. 1921/2005 are compoundable, a petition is going to be filed by the parties before the Court below for compounding. Similarly as the parties have streamlined their disputes on the intervention of the gentlemen of the locality and they are now leading a peaceful life. Petitioners 3 and 4 are no longer interested to prosecute C, T. Case No. 1920/2005 any further. According to Mr. Ragada as the offence alleged to have been committed is under Section 307 of the IPC and the same is not compoundable, the present C.R.L.M.C. under Section 482, Cr.P.C. has been filed for quashing the proceeding.