ABDUL SHAHID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding in connection with Chandil P.S. Case No.251 of 2022 registered for the offence under Ss. 468/470/471/406 of the Indian Penal Code and Ss. 3(1)(g)/3(1)(r)(s)/3(1)(w)/(i) and Sec. 3(1)(z) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of the learned District and Additional Sessions Judge-I at Seraikella.

(2.) Mr. Vikash Kumar, learned counsel for the petitioner submits that there are case and counter case between the petitioner and opposite party no.2 and now good sense has prevailed between them and the matter has been compromised. He submits that joint compromise petition has been filed which is annexed at Annexure-2 of the petition. On these grounds, he submits that there is dispute between two individuals and there is no societal interest involved in the matter and, therefore, entire criminal proceeding may be quashed.

(3.) Mr. Ritesh Kumar, learned counsel appearing for opposite party no.2 submits that the matter has been compromise between the parties and joint compromise petition has been annexed at Annexure-2 of the petition. He further submits that opposite party no.2 does not want to proceed with the case.