NAWAL KISHORE PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Kr. Sinha (2), learned counsel for the petitioners, learned counsel for the State and Mr. K.S. Nanda, learned counsel for the O.P. No.2

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 21/2/2015 in connection with Giridih (M). P.S. Case No. 143/2011, corresponding to G.R. No. 1110/2011 arising out of C.P. Case No. 666/2011 pending in the Court of learned S.D.J.M., Giridih.

(3.) Learned counsel appearing for the petitioners submits that there are case and counter case between the parties. He submits that both parties have compromised which has been brought on record by way of supplementary affidavit.