UMESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, the learned A.P.P. for the State as also the learned counsel for O.P. No. 2.

(2.) THE three petitioners who along with others have been impleaded as accused in Complaint Case No. 128 of 2006 are aggrieved by order dated 12.9.2006 passed by the learned Chief Judicial Magistrate, Samastipur, whereby he has taken cognizance of offences under Sections 323 and 313 I.P.C. against these three petitioners only.

(3.) THE learned counsel for O.P. No. 2 has accepted the fact of compromise having -been entered into and he is also agreeable that the matter having been amicably settled and all disputes between the parties having been resolved, the further proceedings in the said case be dropped or an order of acquittal against the petitioners be recorded.