RAKESH RANJAN PRASAD, J. - (1.) Heard Learned Counsel appearing for the petitioners and Learned Counsel appearing for the opposite party no.
(2.) Learned Counsel appearing for the petitioners submits that one person by impersonating himself as Gopal Krishna Choudhary, opposite party no.2 executed a sale deed in the name of the petitioners no. 2, 3 and 4 with respect to certain piece of land. When the opposite party no.2 came to know that forgery has been made as someone has executed sale deed in favour of petitioners 2, 3 and 4 with respect to the land belonging to the opposite party no.2, a case was registered as Ghatshila P.S. case no.41 of 2010 wherein apart from the petitioners no.2, 3 and 4, the petitioner no.1 had made accused as he was scribe of the deed whereas the petitioners no.5 and 6 were witnesses but as soon as the petitioners came to know that something wrong has been done as original land holder had never executed the sale deed, the petitioners 2, 3 and 4 re -conveyed the title to the opposite party no.2 and on that basis, even the land was re -mutated in the name of opposite party no.2 and under this situation, opposite party no.2 compromised the matter and a joint compromise petition has been filed.
(3.) Under these circumstances, entire criminal case has been sought to be quashed for the reason that the matter has been compromised and also on account of the fact that no offence is made out as against these petitioners.;