MAHANAND KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer to quash the FIR being Kanke P.S. Case No. 89 of 2024 registered for the offence punishable under Ss. 363 and 366A of the Indian Penal Code.

(3.) Learned counsel for the petitioner and the learned counsel for the respondent no.2 jointly drawing attention of this Court to the Interlocutory Application No.2467 of 2025 which is supported by separate affidavits of the father of the petitioner as well as the respondent no.2-informant and the victim of the case submits that therein it has been categorically mentioned that the parties have entered into a compromise and the victim does not want to proceed with the case. It is next jointly submitted by the learned counsel for the petitioner and the learned counsel for the respondent no.2 that pursuant to the compromise entered into between the parties, the parties have accepted the marriage of the petitioner with the alleged victim hence, the informant and the victim have no grievance against the petitioner and does not want to proceed with the case. It is then jointly submitted by the learned counsel for the petitioner and the learned counsel for the respondent no.2 that because of some misunderstanding and confusion this case was instituted. It is further jointly submitted by the learned counsel for the petitioner and the learned counsel for the respondent no.2 that no public policy is involved in this case and the dispute between the parties is a private dispute. Hence, it is submitted that the FIR being Kanke P.S. Case No. 89 of 2024 be quashed and set aside.