MAHESH KUMAR BHADANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Kumar Sinha, learned counsel for the petitioner, Mr. Bishambhar Shastri, learned counsel for the State and Mr. A.N. Deo, 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. 1/12/2016 in connection with Nimiaghat P.S. Case No. 76 of 2016, corresponding to G.R. No. 2438 of 2016, pending in the Court of learned Judicial Magistrate, Giridih.

(3.) Mr. Mahesh Kumar Sinha, learned counsel for the petitioner submits that due to dispute with regard to transfer of land the present case has been lodged. He further submits that now good sense has prevailed between the parties and both the parties have compromised the case and to this effect learned court below has also taken note in order dtd. 18/6/2022. He further submits that the entire criminal proceeding may be quashed as Sec. 420 and 406 of the I.P.C. are compoundable with the permission of the Court.