MANISH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned senior counsel for the petitioners, Mr. Someshwar Rai, learned counsel for the State and Mr. Mukesh Kr. Banka, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of cognizance order dtd. 29/6/2018 including the entire criminal proceeding in connection with Complaint Case No. 143 of 2016 pending in the Court of learned Judicial Magistrate, Garhwa.

(3.) Mr. R.S. Mazumdar, learned senior counsel appearing for the petitioners submits that complaint was filed on the allegation that the complainant was in possession of the land in question since 60-70 years but the landlords put pressure upon the complainant to vacate the said land. He submits that the case is civil in nature. He submits that the matter has been compromised between the parties for that a compromise petition has been filed on behalf of petitioners as well as O.P. No. 2 by way of I.A. No. 1310 of 2020 seeking permission to compromise the case.