DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the petitioners submits that the present quashing application has been filed seeking quashing of the order dtd. 21/3/2022 passed by the learned Sub-Divisional Judicial Magistrate, Sheikhpura in connection with Sheikhpura Mahila P.S. Case No. 38 of 2019, G.R. No. 674 of 2019 whereby charges have been framed against the petitioners under Ss. 341, 323, 354(B), 504, 452 and 506/34 of the Indian Penal Code.

(3.) Learned counsel for the petitioners submits that petitioners have been falsely implicated in the present case. It is further submitted that after the police submitted charge-sheet, cognizance was taken and after framing of the charges, on intervention of the well wishers, the parties have compromised the case. It is next submitted that the opposite party no. 2 herein does not intend to pursue with the case or the trial.