SAHIL ANSARI 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 First Information Report in connection with Kanke P.S. Case No.328 of 2024, registered for the offences punishable under Ss. 191(2)/191(3)/190/127(2)/109/126(2)/115(2) of Bharatiya Nyaya Sanhita, 2023.

(3.) It is jointly submitted by the learned counsel for the petitioners and the learned counsel for the respondent no.2 by drawing attention of the court to Interlocutory Application No.2465 of 2025 which is supported by separate affidavits of the pairvikar of the petitioners and the informant-respondent no.2 that therein it has been mentioned that the genesis of the occurrence was a land dispute between the parties which has already been settled and the parties have agreed to enjoy the peaceful possession of their respective lands. Perusal of the record reveals that because of land dispute, a scuffle took place between the parties and it was alleged that attempt to murder was made to the informant. It is then jointly submitted by the learned counsel for the petitioners and the learned counsel for the respondent no.2 that there is no public policy involved in this case and there is no allegation that the petitioners had any intention to kill the informant. It is then jointly submitted by the learned counsel for the petitioners and the learned counsel for the respondent no.2 that in view of the compromise between the parties, the informant does not want to proceed with the case. Hence, it is submitted that First Information Report in connection with Kanke P.S. Case No.328 of 2024, be quashed and set aside.