ASHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Earlier the petition was filed by two Petitioners for quashing of an order dated 29.8.2000 passed by Sri R.P. Asthana, Judicial Magistrate, First Class, Aurangabad in G.R. No. 1309 of 1999/Tr. No. 1057 of 2000. By the said order, the learned Judicial Magistrate, Aurangabad had taken cognizance of offence under Sections 420, 406, 341, 323, 504/34 of the Indian Penal Code. During the pendency of this petition, Petitioner No. 2 died and as such the case in respect of opposite party No. 2 abated. To this effect on 9.8.2010, order was passed by this Court.

(2.) At the time of hearing, both the counsel i.e. learned Counsel for the Petitioners and learned Counsel appearing on behalf of opposite party No. 2-complain-aht, submitted before the court that after filing of the complaint petition, good sense has prevailed between the parties and as such a compromise petition was filed before the court below. It was further submitted that the order of cognizance was stayed by this Court by order dated 4.4.2001 and as such, this Court, instead of remitting back the matter to the concerned court for passing order on compromise petition, may finally dispose of the present proceeding.

(3.) Keeping in view, subsequent development as well as in view of the assertion made in the F.I.R., the court is satisfied that it would not be appropriate to direct the Petitioners to participate in the proceeding before the court below where the complainant had also desired not to pursue the matter.