SHAMBHU PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amit Kr. Das, learned counsel for the petitioner, Mr. Satish Prasad, learned counsel for the State and Mr. S.K. Laik, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding in connection with Sadar (Chaibasa) P.S. Case No. 66 of 2013, corresponding to G.R. Case No. 440 of 2013 including order taking cognizance dtd. 26/11/2013, pending in the Court of learned Chief Judicial Magistrate, West Singhbhum at Chaibasa.

(3.) Mr. A.K. Das, learned counsel appearing for the petitioner submits that the case is arising out of land dispute as the possession was not granted to the O.P. No. 2 that is why the O.P. No. 2 was compelled to file this case. He further submits that the case is civil in nature. He submits that the matter has been compromised between the parties for that a joint compromise petition has been filed on behalf of petitioner as well as O.P. No. 2 by way of I.A. No. 5801 of 2022 seeking permission to compromise the case. He further submits that the amount in question has been returned to the O.P. No. 2.