AWANEESH CHANDRA JHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The instant criminal petition under Sec. 482, Code of Criminal Procedure, ['the Code' and/or 'the CrPC', for short] is preferred by the petitioner viz. Awaneesh Chandra Jha, seeking quashment of a First Information Report [FIR] registered as Dimapur Sub-Urban Police Station Case no. 59/2021 [G.R. Case no. 457/2021]; Charge Sheet no. 54/2021, submitted in connection with Dimapur Sub-Urban Police Station Case no. 59/2021; and the criminal proceeding of G.R. Case no. 457/2021, presently pending before the Court of learned Chief Judicial Magistrate, Dimapur, Nagaland where the petitioner is facing the trial as accused.

(2.) The facts leading to the institution of the institution of the instant criminal petition can be, exposited briefly, as follows :-

(3.) The learned counsel for the petitioner has submitted that in the meantime, a Memorandum of Understanding had also been entered into between the respondent no. 2-informant and the present petitioner on 8/9/2021 after amicably settling all the disputes and difference existing between them. A copy of the said Memorandum of Understanding dtd. 8/9/2021 has been annexed as Annexure-D to the instant criminal petition.