SURAJ MAHTO 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 of the Code of Criminal Procedure with a prayer to quash the entire criminal proceeding including the FIR in connection with Bundu P.S. Case No.61 of 2022 registered for the offence punishable under Ss. 406, 420 of the Indian Penal Code.

(3.) Learned counsel for the petitioner and learned counsel for the opposite party No.2 jointly draw attention of this Court towards Interlocutory Application No.4210 of 2025 which is supported by the separate affidavits of the petitioner and the opposite party No.2- informant and submit that therein it has been categorically mentioned that during the pendency of the case, both the parties have settled their dispute outside the court, with the intervention of the family members and well-wishers and they entered into a compromise. In view of the compromise, the opposite party No.2 does not want to proceed with the case. Learned counsel for the petitioner and learned counsel for the opposite party No.2 further submit that the dispute between the parties is basically an economical and personal dispute and no public policy is involved in this case. It is next submitted that in view of the settlement between the parties, continuation of this criminal proceeding will amount to abuse of process of law; as in view of the compromise, the chances of conviction of the petitioner is remote and bleak. Hence, it is submitted that the entire criminal proceeding including the FIR in connection with Bundu P.S. Case No.61 of 2022, be quashed and set aside.