SURINDER KUMAR Vs. PARKASH CHAND

JUDGEMENT

(1.) This petition under Sec. 482 of Crimial P.C. is directed against the order dated 28.7.2014 passed by learned Judicial Magistrate, IInd Class, Court No. IV, Hamirpur, H.P., whereby appeal filed by the petitioner was dismissed and the order passed by Gram Panchayat Badehar, Tehsil Bhoranj is affirmed.

(2.) It appears that there was a family dispute between the two brothers and on the instigation of one of the brothers, their father made a complaint before the Gram Panchayat against the present petitioner. However, during the pendency of these proceedings, the petitioner and his father have amicably settled the dispute, as stated by the learned counsel representing the father, who is respondent herein.

(3.) In this view of the matter, the orders passed by the Gram Panchayat, Badehar dated 24.7.2012 and affirmed by the learned Judicial Magistrate on 28.7.2014 are quashed and set aside.