HARISH CHANDRA TANDON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all three applications arising out of the same complaint case were heard together, they are being disposed of by this common order. The entire criminal proceeding of C1 Case No. 1111 of 2000, including the order dated 15.12.2000, under which cognizance of the offences punishable under Sections 420/34/120-B of Indian Penal Code has been taken against the petitioners, is being sought to be quashed on the ground that the parties having settled their monetary dispute amicably have entered into a compromise.

(2.) It is the case of the complainant that the complainant had purchased 100 shares of M/s. Sterlite Industries (I) Ltd. through M/s. PCS Industries Ltd. After purchase necessary documents were submitted for transferring the share in his favour but in course of time, it could be known to the complainant that those shares have been transferred to M/s. Biyani Securities (Bombay) Pvt. Ltd. Thereupon, a request was made to transfer the shares in his name but the accused persons did not pay any heed to his request and then a complaint case was lodged which was registered as C1 Case No. 1111 of 2000, in which cognizance of the offences punishable under Sections 420/34/120-B of Indian Penal Code was taken against the petitioners vide order dated 15.12.2000.

(3.) Learned counsel for the petitioners submits that during pendency of criminal proceedings, good sense prevailed upon the parties and thereby, they got their monetary dispute resolved and have arrived at to a compromise and a joint compromise petition has been filed by way of interlocutory applications bearing I.A. Nos. 1690/13, 1914/13 and 1923/13, whereby settlement agreement dated 28.1.2013 has been annexed with.