ANJAN LAKRA 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. 528 of the B.N.S.S., 2023 with the prayer to quash the entire criminal proceeding as also the FIR, including the cognizance order dtd. 11/3/2025 passed by the learned Judicial Magistrate-XIII, Ranchi in connection with Argora P.S. Case No. 19 of 2024, corresponding to G.R. No.599 of 2025 whereby and where under, the learned Judicial Magistrate-XIII, Ranchi has taken cognizance for the offences punishable under Ss. 27 (i) and 30 of the Arms Act.

(3.) Learned counsel for the petitioner and the learned counsel for the informant jointly submits that a settlement has been arrived at between the parties and in this respect, learned counsel for the petitioner and the learned counsel for the informant draws the attention of this Court to the joint compromise application filed on behalf of the parties in the court of Judicial Magistrate, Ranchi in connection with Argora P.S. Case No. 19 of 2024, corresponding to G.R. No.599 of 2025 wherein, it has been contended that due to intervention of family members, the disputes has been resolved between the parties and normalcy is prevailing between the parties. It is next submitted by the learned counsel for the petitioner that the FIR was instituted also for the offence punishable under Sec. 307 of the Indian Penal Code but police after investigation of the case, found only the offence punishable under Ss. 27 and 30 of the Arms Act having been committed. It is further submitted by the learned counsel for the petitioner that no injury has been sustained by anybody in the alleged occurrence and the petitioner is the own paternal uncle of the informant. It is further jointly submitted by the learned counsel for the petitioner and the learned counsel for the informant that no public policy is involved in this case and as compromise has been entered into between the parties, the chances of conviction of the petitioner is remote and bleak. Hence, it is submitted that the prayer as made in this criminal miscellaneous petition be allowed.