SUBHASH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shekhar Prasad Sinha, learned counsel for the petitioners, Mr. Ashish Kumar, learned counsel for the State and Mr. Nitish Krishna, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of entire criminal proceedings in connection with Katras P.S. Case No.201/2020, corresponding to SC/ST Case No.69/2020, pending in the court of the learned District and Additional Sessions Judge-VI-cum-Special Judge, SC/ST, Dhanbad.

(3.) Mr. Shekhar Prasad Sinha, learned counsel for the petitioners submits that the case is registered under Sec. 341, 323, 427, 379, 506, 34 of the Indian Penal Code read with the offence under Sec. 3(iii)(x) of SC/ST Act. He further submits that the compromise has taken place and both the