MD. AKIL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Md. Nasik Akhtar, learned counsel for the petitioner, Mr. Vineet Kumar Vashistha, learned counsel for the State and Mr. Sahid Yunus, learned counsel for the O.P. No.2.

(2.) This petition has been filed for quashing of orders dtd. 16/2/2018 and 14/9/2021 whereby warrant of arrest and process under Sec. 82 Cr.P.C. respectively have been directed to be issued against the petitioner in connection with Giridih Town P.S. Case No. 116/2016, corresponding to G.R. No. 1307/2016, pending in the Court of learned Chief Judicial Magistrate, Giridih.

(3.) Learned counsel for the petitioner submits that petitioner is working in Saudi Arabia and petitioner was not knowing about this case. He further submits that allegation is for refund of certain amount taken by the petitioner. He further submits that the wife of the petitioner and O.P. No. 2 have entered into compromise and the wife of the petitioner has paid a sum of Rs.50,000.00 and remaining amount of Rs.25,000.00 shall be paid to the O.P. No. 2 after withdrawal of the case.