LAWS(ORI)-2008-11-22

PYARIMOHAN MOHAPATRA Vs. STATE OF ORISSA

Decided On November 28, 2008
Pyarimohan Mohapatra Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) THIS application under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 29.8.2008 passed in I.C.C. No.2855 of 2005 by the learned S.D.J.M., Bhubaneswar rejecting the prayer for withdrawal of the complaint petition instituted by the petitioner against opposite parties 2,3 and 4. Mr. B. Panda, counsel for the petitioner as well as learned counsel for opposite party No.1 the State, Shri S.C. Mohapatra, learned counsel for the opposite parties 2 and 4 and Shri A.K. Mohapatra (1), learned counsel for the opposite party No.3 were heard.

(2.) IT appears that in the present case opposite parties 2, 3 and 4 are being proceeded for alleged commission of offences under Sections 469/471/500/501/502/34 I.P.C. It also further appears from the depositions of the complainant and his witnesses that dispute between the parties has been settled on compromise. Learned counsel appearing for the petitioner as well as opposite parties before this Court also urged for quashing of the impugned order by allowing withdrawal of the complaint case. In this regard, learned counsel for the petitioner cited two decisions of the Supreme Court in Jagdish Chanana and Others v. State of Haryana and another, (2008) 40 OCR (SC) 381 and Nikhil Merchant v. Central Bureau of Investigation and another, (2008) 41 OCR (SC) 427. In the aforesaid decisions, it has been observed that as in the light of compromise the criminal proceedings were unlikely to succeed the proceedings should be quashed as continuance thereof after compromise would be a futile exercise. Jagdish Chanana (supra) related to a case in which First Information Report had been registered under sections 419,420,465,468,471,472 and 474 read with 34 I.P.C. and Nikhil Merchant (supra) related to a case in which charge -sheet had been submitted under sections 120 -B read with 420,467,468 and 471 I.P.C. read with Sections 5(2) and 5(1)(d) as well as Sections 13(1) read with 13(1)(d) of the Prevention of Corruption Act.