MD. HAKBAL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer for quashing the entire criminal proceeding including the FIR in connection with Bank More (Bhuli) P.S. Case No. 182 of 2023 registered for the offence punishable under Sec. 307, 385, 387, 120B r/w 34 of Indian Penal Code and under Sec. 27 of Arms Act.

(3.) It is jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 by drawing attention of the court to Interlocutory Application No. 4547 of 2024 that consequent upon a compromise between the parties, a joint compromise petition was filed by the parties before the learned Sessions Judge, Dhanbad in A.B.P. No. 3753 of 2023, the certified copy of which has been annexed with this interlocutory application and submits that therein both the parties have intimated the learned Sessions Judge, Dhanbad that the parties have compromised the case and settled all their dispute with intervention of friends and well-wishers. It is then jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 that both the parties to this case are neighbours and peace and good relationship has been restored between the parties, after the compromise, hence, the parties do not want to contest the case. It is next jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 that though there is allegation of attempting to murder the informant but no injury has been sustained by the informant and the informant erroneously mentioned the name of the petitioners in the FIR. It is lastly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 , that continuation of the criminal proceeding against the petitioners will amount to abuse of process of law. Therefore, it is submitted that the entire criminal proceeding including the FIR in connection with Bank More (Bhuli) P.S. Case No. 182 of 2023, be quashed and set aside.