Amitav K. Gupta - (1.) I.A. No.2625 of 2019 has been filed stating therein that on the intervention of friends and well wishers, the petitioner and the O.P. No.02 have compromised and amicably settled the dispute.
(2.) Learned counsel for the petitioner has submitted that the SC/ ST Case No.10 of 2017 arising out of Complaint Case No.1076 of 2015 was instituted by O.P. No.02 for the offence under Sections 323, 341 and 506 of the Indian Penal Code and Section 3(i)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, (For short 'the Act'). It is submitted that the complaint was lodged with respect to the occurrence dated 07.05.2015 and the complainant in para-1 & 4 of the complaint petition has categorically stated that he was working as the driver of witness No.03 namely, Nand Kishore Sahu, who is an agnate of the present petitioner. That for the same occurrence, Nand Kishore Sahu had lodged Ormanjhi P.S. Case No.81 of 2015 on 09.05.2015 as would be evident from Annexure - 2. That the petitioners had faced the trial in the said case and were acquitted by order dated 16.07.2018, passed in G.R.No.2743 of 2015 by the learned Judicial Magistrate, 1st Class, Ranchi. That the complainant of the present case is an employee of the said Nand Kishore Sahu, i.e., witness No.03, and has admitted that the said case was instituted by him at the behest of Nand Kishore Sahu. It is submitted that as per the allegation made in the complaint, offence under Section 3(i)(x) of the SC/ ST Act, is not made out.
(3.) Learned counsel appearing on behalf of the complainant, i.e., O.P. No.02, has submitted that good sense has prevailed upon both the parties and they have amicably settled the dispute. That O.P. No.02 does not want to proceed further with the prosecution of the case.;