CHANDRA KISHORE SHAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 19.11.2015 passed by learned Judicial Magistrate, 1st Class, Muzaffarpur, in Complaint Case No. 729 of 2015 (Trial No. 1549 of 2015) by which the learned Magistrate after holding enquiry has found prima facie case against the petitioner for the offence under Section 406 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned counsel for the State as well as opposite party No.

(3.) Counsel for the petitioner submits that dispute arose between the parties over sharing of profits of contractual work. The matter was sent to Mediation Centre vide order dated 21.09.2018, where parties have resolved their dispute and Memorandum for compromise and settlement of dispute has been prepared. He further submits that charge has not been framed in the instant case. The matter is pending at the stage of evidence before charge.