AJAY PRATAP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. R.S. Mazumdar, learned senior counsel along with Mr. Nishant Kumar Roy, learned counsel appearing for the petitioners, Mrs. Vandana Bharti, learned counsel appearing for the State and Mr. Jitendra Shankar Singh, learned counsel appearing for opposite party no.2.

(2.) Vide order dtd. 24/2/2020, the Coordinate Bench has taken endeavour for settling the matter and even President of Advocates' Association, High Court of Jharkhand, Ranchi was requested to take active part in the mediation process and pursuant to that, mediation took place and on 4/4/2024, it was informed by Mr. Jitendra Shankar Singh, learned counsel for opposite party no.2 that certain talks have already proceeded and there is every likelihood that the matter will be compromised and in view of that, the matter was adjourned on that day. Identical was the position on 2/5/2024 and on the request of the learned counsel for both the sides, the matter was adjourned. Today when the matter was taken up, Mr. Jitendra Shankar Singh, learned counsel for opposite party no.2 submits that in spite of his request, the complainant-opposite party no.2 has not come forward to file the affidavit, however, he has been orally instructed by the complainant that he has compromised the matter with petitioner no.1 only and there is no compromise, so far as petitioner nos. 2 to 6 are concerned. In view of these facts, this matter is being heard on merit with consent of the parties.

(3.) The prayer in the petition is made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 6/4/2019 in connection with Complaint Case No.4954 of 2018, pending in the Court of the learned S.D.J.M., Ranchi.