ARUN KUMAR BARNWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Smt. Sudha Ambastha, learned counsel appearing on behalf of the petitioner and Shri Manoj Priyadarshi, learned counsel appearing on behalf of opposite party No. 2 and also heard Shri Sunil Kumar Pandey, learned Additional Public Prosecutor appearing on behalf of the State.

(2.) Four petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of an order dated 22.4.1999 passed by Shri Ravindra Patwari, Judicial Magistrate, Ist Class, Patna in Complaint Case No. 1762(C) of 1998. By the said order, the learned Magistrate has taken cognizance of offences under Sections 452, 323 and 380 of the Indian Penal Code.

(3.) While the matter was pending, good sense has prevailed between the parties. In between two families, several litigations were pending. Now it has been decided to settle and withdraw all the cases pending in between the parties. The complainant i.e. opposite party No. 2, in the present case, has filed affidavit to this effect. It would be better to quote paragraphs 6 and 7 of the affidavit, which was filed on 17.8.2010 :