AMIYESH RANJAN VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Neeta Krishna, learned counsel for the petitioner, Mrs. Ruby Pandey, learned counsel for the State and Mr. A.K. Das, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of order dtd. 5/5/2018 and order dtd. 16/2/2018 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur in Criminal Revision No. 99 of 2018 and order passed by the learned Judicial Magistrate dtd. 16/2/2018 whereby petition filed under Sec. 239 Cr.P.C. has been rejected and also for quashing of entire criminal proceeding in connection with Bistupur P.S. Case No. 27 of 2014, corresponding to G.R. Case No. 270 of 2014, pending in the Court of learned Judicial Magistrate, Ist Class, Jamshedpur.

(3.) Mrs. Neeta Krishna, learned counsel appearing for the petitioner submits that the case is arising out of partnership firm and for non payment of certain amount, O.P. No. 2 has filed the complaint She further 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. 2154 of 2022 seeking permission to compromise the case.