SHIDHARTH BIDH 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 B.N.S.S., 2023 with the prayer for quashing the entire criminal proceeding including the order dtd. 18/10/2021 passed by the learned Judicial Magistrate 1st Class, Ranchi in connection with G.R. Case No. 2989 of 2021 (S.T. No.475 of 2025), corresponding to Sukhdeonagar P.S. Case No.512 of 2020 whereby and where under, the learned Judicial Magistrate 1st Class, Ranchi has found prima facie case for the offences punishable under Ss. 341, 323, 307, 504 and 506 of the Indian Penal Code.

(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 this Court to the Interlocutory Application No.15986 of 2025 which is supported by separate affidavits of the petitioners and the opposite party no. 2, that therein it has categorically been mentioned that the parties have compromised the case outside the Court and good relationship has been restored between the parties. It is then jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 that the petitioners do not want to proceed with the case and otherwise also, the offence punishable under Sec. 307 of the Indian Penal Code is not made out as there is no allegation of use of weapon of offence by the petitioners. It is further jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 that some exaggeration has been made in the FIR to make the case a serious one. It is further jointly submitted by the learned counsel for the petitioners and the learned counsel for the opposite party no.2 that in view of the full and final settlement between the petitioners and the opposite party no.2, the chance of conviction of the petitioners is remote and bleak therefore, continuation of the criminal proceeding will amount to abuse of the process of the law. Hence, it is submitted that the prayer as made in this criminal miscellaneous petition be allowed.