GURINDER PAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present application has been filed for quashing the order dated 10.06.2010 passed in Complaint Case No. 113/2010 corresponding to Trial No. 1894/2010 passed by learned S.D.J.M., Raxaul at Motihari, taking cognizance of offences alleged under Sections 406, 419, 504 and 34 I.P.C.

(2.) According to the complaint, the matter relates to business transaction involving suppjy of grain in which the complainant is aggrieved for non-payment of the price thereof.

(3.) It is the common stand of the learned counsels appearing for the petitioner and the opposite party no.2 that the parties have since arrived at an amicable settlement, in view of which the opposite party is no longer interested in the prosecution case.