SURESH RAI Vs. STATE OF NAGAL

JUDGEMENT

(1.) Heard Mr. ToshitemjenPongener, learned counsel for theapplicant/petitioner and Mr. K. Angami, learned Public Prosecutor (P.P.), Nagaland.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been jointly filed by three (3) applicants, namely; (1) Shri Suresh Rai, (2) Md. Ajay Ruddin and (3) Shri Akouvi Savi. The applicant No.1, Shri Suresh Rai and applicant No.2, Md. Ajay Ruddin are accused persons in Khuzama PS Case No. 04/2023,U/S 279/336/337 IPC read with Sec. 184 MV Act, and applicant No.3, Shri Akouvi Savi is informant of the above PS Case who represents the victim, Shri Nokedu Savi (minor).

(3.) By filing this application, the petitioners are praying for setting aside and quashing of GR Case No. 47/2023, registered under Sec. 279/336/337 IPC read with Sec. 184 MV Act, arising out of Khuzama PS Case No. 04/2023 under Sec. 279/336/337 IPC read with Sec. 184 MV Act pending before the learned Court of Judicial Magistrate First Class, Kohima, Nagaland, on the ground that the accused persons and the victim's family have amicably settled the matter by executing a deed of settlement on 2/4/2023 and subsequently by signing affidavit on 10/10/2023, and the accused side has paid a compensation to the victim who had accepted and acknowledged the receipt in presence of the competent witnesses and well-wishers for the betterment of future of the victim and the family of the accused persons.