T.P. MUSTAFA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Antariksh Narayan, learned counsel appearing for the petitioner, Mr. Ashwini Bhushan, learned counsel appearing for the opposite party nos.2 & 3 and Mr. Mahesh Tewari, learned counsel appearing for the opposite party no.5.

(2.) Notice upon opposite party no.4 has been effected, as the paper publication was already made in spite of that he has not appeared and with a view to provide one more opportunity to him, the matter was adjourned on 28/2/2025. Today also, on repeated calls, nobody has responded on behalf of O.P. No. 4, in view of that it appears that he has chosen not to appear, in view of that, this petition is being heard in absence of opposite party no.4.

(3.) This petition has been filed for recalling the order dtd. 1/12/2022 passed by this Court in Cr.M.P. No. 1536 of 2016, whereby on the basis of the compromise, the said Cr.M.P. has been allowed and the entire criminal proceeding has been quashed, arising out of Sakchi P.S. Case No.43 of 2014 corresponding to G.R. No. 681 of 2014.