AMITABH KAMAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party no.2 and also learned counsel appearing for the State.

(2.) The order dated 13.8.2012 passed in connection with Lower Bazar P.S. Case no.198 of 2012 whereby and whereunder cognizance of the offences punishable under Sections 467, 468, 469, 471, 472, 406, 420 and 120(B) of the Indian Penal Code has been taken is being sought to be quashed on the ground that the parties having settled their dispute have compromised the case.

(3.) Learned counsel appearing for the petitioner submits that accepting the entire allegations to be true, no case is made out so far offences under Sections 467, 468, 469, 471 and 472 is concerned as the petitioner has never been alleged to have committed any act of forgery and so far the offence under Sections 406, 420 and 120(B) is concerned, the parties have compromised the case and therefore, in view of the decision rendered in a case of Nikhil Merchant vs. Central Bureau of Investigation and another, 2008 9 SCC 677] and also in a case of Madan Mohan Abbot vs. State of Punjan, 2008 4 SCC 582 the order taking cognizance be quashed.