RAJA RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the opposite party no.2 and learned counsel for the State.

(2.) This is an application under section 482 of the Criminal Procedure Code seeking quashing of order dated 19.01.2006 passed by Sub- Divisional Judicial Magistrate, Hilsa, passed in Complaint Case No. 69C/2002, Tr. No. 883/2004 rejecting the petition dated 05.12.2005 filed under Section 245 Criminal Procedure Code seeking their discharge.

(3.) During the course of arguments, it is submitted that between the parties, there was another case, Hilsa P.S. Case No. 335 of 2001, which resulted into conviction and Criminal Appeal pending before the Appellate Court, Hilsa, it is also submitted on behalf of the Bar that since parties being Bataidars have settled their all disputes outside the court and petitions for compromise are being filed in both the cases i.e. Hilsa P.S. Case No. 335 of 2001 pending in appeal and Hilsa P.S. Case No. 336 of 2001 giving rise to instant application. 4. The parties seeks liberty to get the respective cases in accordance with law before the learned courts below to disposed of in terms of settlement between them and petitions for compromise which are going to be filed soon after disposal of this case. 5. In view of the submissions made above, with the liberty, as prayed, this application stands disposed of without passing any order on merit.