MUKANDAR SAHANI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Sentiyanger, learned counsel for the petitioner as well as Mr. K. Angami, learned P.P. for the State respondent No. 1 and Mr. Kiroba, learned counsel appearing on behalf of respondent Nos. 2 & 3.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of the proceedings against the accused/the petitioner in G.R. Case No. 123/2017 corresponding to Kohima North P.S. Case No. 38/2017, registered under Sec. 326/307 IPC.

(3.) The case of the petitioner is that the matter between the petitioner and the respondent Nos. 2 and 3 have already been amicably resolved and as such, they have also entered into a compromise as could be seen from Annexure-E to the said revision application. Further to that, another deed of compromise was also entered into between the petitioner and the respondent Nos. 2 and 3 enclosed as Annexure-G to the said revision application. On the basis of the same, the learned counsel for the petitioner submits that the G.R. Case No. 123/2017 corresponding to Kohima North P.S. Case No. 38/2017 ought to be quashed.