JOOTSNA BHADRA Vs. JATIN KAR

JUDGEMENT

(1.) BY making an application under Section 482 Crpc, the petitioners, who are accused in C. R. Case No. 55/2001 under Sections 384/447/326/307/34 IPC, which is pending in the Court of Shri J. Gohain, learned Judicial Magistrate, Ist Class, Karbi Anglong, Diphu, Assam, have approached this Court seeking to get set aside the orders, dated 02. 06. 2001, and 23. 07. 2001, whereby summons were directed to be issued to the accused-petitioners for their appearance in the said complaint case and also to get set aside and quashed the proceedings of the said complaint case as a whole. This application has given rise to Crl. Revision No. 510/2001.

(2.) COUPLED with the above, by making another application under Section 482 Crpc, the accused/petitioners aforementioned alongwith the legal heirs of the complainant of the C. R. Case No. 55/2001 aforementioned have submitted to the effect, inter alia, that a quarrel between the parties led to the institution of not only C. R. Case No. 55/2001 aforementioned, but also to G. R. Case No. 81/2001 (Corresponding to Bokajan P. S. Case No. 26/2001 under Sections 342/325/354/506/34 IPC), the parties are relatives, they have compromised the disputes existing between them, they wish to live in peace and harmony with each other and, hence, the C. R. Case No. 55/2001 aforementioned as well as G. R. Case No. 26/2001 aforementioned be allowed to be compounded and disposed of.

(3.) I have perused the materials on record. I have heard Mr. B. C. Das, learned counsel for the accused-petitioners, and Mr. A. L. Mandal, learned counsel appearing on behalf of the legal heirs of the complainant above named.