RAMESH KUMAR 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 in connection with Sadar P.S. Case No.96 of 2021 including the FIR of the said case registered for the offence punishable under Ss. 406, 420 & 409 of the Indian Penal Code and the said case is now pending before the learned Additional Chief Judicial Magistrate, Ranchi.

(3.) Learned counsel for the petitioner and learned counsel for the opposite party No.2 jointly draw the attention of this Court towards Interlocutory Application No.14533 of 2025 which is supported by the affidavit of the opposite party No.2/informant and the Pairvikar of the petitioner wherein it has been mentioned that a compromise has been entered into between the petitioner and the opposite party No.2. It is next jointly submitted that good sense has prevailed between the parties after intervention of the friends as well as the well-wishers and the dispute between the parties has been settled. Learned Counsel for the petitioner submits that the dispute between the parties is a private dispute and no public policy is involved in this case and the compromise is not opposed to the public policy. Learned counsel for the petitioner next submits that in view of the compromise between the parties, the continuation of this criminal proceeding will amount to abuse of process of law as in view of the compromise, the chance of conviction of the petitioner is remote and bleak. Hence, it is submitted that the entire criminal proceeding in connection with Sadar P.S. Case No.96 of 2021 including the FIR of the same case registered for the offence punishable under Ss. 406, 420 & 409 of the Indian Penal Code, be quashed and set aside.