RAJIV SABLOK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with C.P. Case No. 2449 of 2013 including the order dated 10.11.2014, passed by the learned Judicial Magistrate, 1st class, Dhanbad, whereby and whereunder cognizance has been taken for the offence under sections 418, 406, 477A and 489 of the Indian Penal Code.

(3.) At the outset, it has been submitted by the learned counsel for the petitioner that matter has been compromised between the parties, for which he has referred to I.A. No.4885 of 2017, which contains joint compromise petition filed before the learned Magistrate. It has been submitted that grievance of the petitioner has been redressed and since the matter has been compromised, entire criminal proceeding as against the petitioner deserves to be quashed and set aside.