S.M. TASLIM ARIF Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K.K. Ojha, learned counsel appearing for the petitioner, Mr. Vibhuti Sahay, learned A.P.P. appearing for the State and Mr. Jawed Sultan, A.C. to Mr. Asadul Haque, learned counsel appearing for the O.P. No. 2.

(2.) This petition has been filed for quashing of the order taking cognizance dtd. 3/1/2018, whereby cognizance for the offence under Ss. 420 / 120(B) / 34 of the Indian Penal Code and Sec. 138 of the N.I. Act, has been taken against the petitioner, in connection with P.C.R. Case No. 214 of 2017 / CC No. 214/2017, pending in the Court of learned Additional Chief Judicial Magistrate, Pakur.

(3.) Mr. K.K. Ojha, learned counsel appearing for the petitioner submits that the case is arising out of a civil dispute and a sum of Rs.3,70,000.00 has already been returned to the O.P. No. 2 and both the parties have reached to a compromise and to that effect I.A. No. 3659 of 2021 has been filed.