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Judgment
16 paragraphs · 272 wordsSanjay Kumar Dwivedi, J
This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the
situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this
matter has been heard on merit.
Aggrieved with the direction for issuance of warrant of arrest and process under Sections 82 and 83 Cr.P.C. by the court of learned Judicial
Magistrate, 1st Class, Deoghar dated 18.08.2018 in Complaint Case No.587 of 2011, the petitioner went in revision and the said revision was allowed
vide order dated 22.12.2020 in Criminal Revision No.214 of 2018 by the learned Sessions Judge, Deoghar and the petitioner was directed to appear
before the court below within 15 days. Aggrieved with this order, the petitioner has filed the present criminal miscellaneous petition.
Learned counsel for the petitioner submits that in the year 2014, the matter has been settled between the petitioner and the complainant and that is
why this petition has been filed.
The petitioner was directed to appear before the court below within fifteen days. Section 420 of the Indian Penal Code is compoundable under Section
320 of Cr.P.C.
In view of the above facts, the petitioner is directed to comply the order of the revisional court. If the petitioner appear before the concerned court, the
concerned court shall consider that compromise has been taken place between the parties and Section 420 of the Indian Penal Code is compoundable
under Section 320 of Cr.P.C.
With the above observation and direction, this criminal miscellaneous petition stands disposed of.