RONGON MUKHOPADHYAY,J. - (1.) Heard the parties.
(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with complaint case no. 258 of 2010 including the order dated 1.5.2014, passed by the learned Chief Judicial Magistrate, Chatra, whereby and whereunder cognizance has been taken for the offence under sections 341, 323 and 504 of the Indian Penal Code.
(3.) At the outset, learned counsel for the petitioners has submitted that matter has been compromised between the parties and the due amount of Rs. 1,64,000/- has been returned back to the company. Learned counsel in support of his contention has referred to the supplementary affidavit filed by the petitioners, in which the joint compromise petition has also been brought on record. Learned counsel therefore submits that in view of the compromise so arrived at between the parties and the dispute being purely commercial in nature, entire criminal proceedings as against the petitioners deserves to be quashed and set aside.;