S.M. TANWEER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar, learned counsel, appearing for the petitioner and Mr. Rishu Ranjan, learned counsel appearing for the opposite party No.

(2.) This application is directed against the order dated 16.02018 passed in S.T. Case No. 684 of 2016 by learned Judicial Commissioner-XVII, Ranchi, whereby the application preferred by the petitioner under section 227 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for discharge was dismissed.

(3.) It has been stated that by the learned senior counsel for the petitioner that the injury suffered by the husband of the informant was opined to be simple in nature. It has been submitted that the dispute was with respect to a water tank which has been settled between the parties. Referring to the supplementary affidavit, it has been submitted that the compromise was arrived at within three weeks from the date of the incident and therefore applying the principles laid down in the case of Narinder Singh and others Vs. State of Punjab and another reported in (2014) Crl.L.J. 2436, this Court under its inherent powers under section 482 Crimial P.C., 1973 has the power to quash the entire criminal proceedings for the ends of justice.