RAKESH KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajiv Ranjan, learned counsel for the petitioner, Mr. Prabhu Dayal Agrawal, learned counsel for the State and Mr. Baibhaw Gahlaut, learned counsel for the O.P. No.2

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding arising out of Complaint Case No. 05/2022 corresponding to Lohardaga SC/ST Case No. 06 of 2022 registered under Sec. 420, 323, 504, 506 of the I.P.C and under Sec. 3(1)(ix) and 3(1) (xii) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 pending in the Court of learned Additional Sessions Judge 1st-cum-Special Judge, Lohardaga.

(3.) Mr. Rajiv Ranjan, learned counsel appearing for the petitioner submits that the case is arising out of civil dispute. He submits that there is allegation against the petitioner for not transferring the land in favour of the informant. He further submits that subsequently the informant and petitioner have compromised the case and compromise petition has been brought on record by way of Annexure-2 to this petition.