GAUTAM MALAKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding including the orders dtd. 10/4/2018, 18/9/2020 and 17/2/2022 whereby NBW processes under Sec. 82 and 83 Cr.PC respectively have been issued against the petitioner in connection with Lohardaga P.S.Case No.73/2018, G.R.No.258/2018, pending in the court of Chief Judicial Magistrate, Lohardaga.

(2.) The learned counsel appearing for the petitioner submits that the allegation against the petitioner is of cheating a sum of Rs.70,200.00. It is submitted that the content of the FIR is with regard to two individuals. He further submits that the matter between the two individuals has been compromised and the amount in question has been returned back to the O.P.No.2.

(3.) In view of the above facts and the submissions of the learned counsels appearing on behalf of the parties and considering that the dispute is between the two individuals and no societal interest is involved in this case, the amount in question has been received by the O.P.No.2, the O.P.No.2 does not want to proceed in the matter, the aforesaid I.A has been filed for compromise between the parties which is supported by the affidavits of both the parties and also looking into the case of "Narinder Singh and Ors. Versus State of Punjab and Anr.", reported in (2014) 6 SCC 466 and "Gian Singh Vs. State of Punjab and Anr." reported in (2012) 10 SCC 303, the entire criminal proceeding including the orders dtd. 10/4/2018, 18/9/2020 and 17/2/2022, in connection with Lohardaga P.S.Case No.73/2018, G.R.No.258/2018, pending in the court of Chief Judicial Magistrate, Lohardaga is quashed.