SUMIT 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.) The present application has been filed for modification of the common order dated 22.02.2019 passed in Criminal Miscellaneous No. 37905 of 2015; Criminal Miscellaneous No. 39329 of 2015; Criminal Miscellaneous No. 39541 of 2015; Criminal Miscellaneous No. 42182 of 2015; Criminal Miscellaneous No. 38253 of 2015 and Criminal Miscellaneous No. 37928 of 2015.

(3.) Learned counsel for the petitioners submitted that a number of cases were pending between the parties which, as per the common order, stand settled. However, learned counsel submitted that due to inadvertence, the two cases, being Complaint Case No. 28489/C of 2014 and Domestic Violence Case No. 286 of 2014, both filed by the opposite party no. 2 against the petitioners, could not be incorporated in the order, though the same are stated in the compromise between the parties which has also been reproduced in the order, and thus, the aforesaid two cases be also noted in the last paragraph by which criminal proceeding arising out of Rajiv Nagar P.S. Case No. 2 of 2015 has only been quashed. It was submitted that the reference to the aforesaid two cases, which has been noted in the body of the order has inadvertently not been incorporated in the operative portion of the order.