MANAS KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS application under Section 482 Code of Criminal Procedure. has been filed for quashing the proceedings in G.R. No. 228 of 2008 pending the Court of Learned S.D.J.M., Nayagarh.

(2.) HEARD .

(3.) AS the dispute between the parties has been settled amicably and the informant -victim does not want to proceed with the case, no fruitful purpose would be served by allowing the proceeding to continue any further. Taking into account the facts and circumstances of the present case and the principles indicated in the authoritative judicial pronouncements in the cases of Fazle Gaffar Khan and Ors. v. State of W.B. and Anr. : (2000) 10 S.C.C. 10; Betu @ Bijan Kumar Nayak v. State of Orissa and Anr. : 2001 (II) OLR 433; Liaquat Hussen Khan and Anr. v. State of Orissa : (2001) 21 OCR 437; Ajay Kumar Das v. State of Orissa and Two Ors., (2005) 31 OCR 339 ; Ashwini Kumar Behera v. State of Orissa, (2007) 36 OCR 373 ; and Hemanta Kumar Rout v. State of Orissa, (2007) 37 OCR 698 , it is found that the ends of justice and equity will be best served if the proceeding in G.R. Case No. 228 of 2008 is quashed.