Rajesh Agarwal vs State Of Jharkhand And Another

Sanjay Kumar Dwivedi, J

This petition has been filed for quashing of the order dated 25.02.2013 passed by learned Chief Judicial Magistrate, Bokaro, pending in the same learned court.

By order dated 12.12.2022, the matter was sent for mediation before the District Legal Services Authority (DLSA), Bokaro. The mediation report is on the record which suggest that the matter has been settled between the parties and the petitioner has agreed to pay a sum of Rs.20 lacs in nine monthly installments to the O.P.No.2 and in view of the said settlement, a sum of Rs.5 lacs has already been paid to the O.P.No.2 as first instalment.

Mr. Mazumdar, the learned Senior counsel appearing on behalf of the petitioner submits that in view of the settlement this matter may be decided and the entire criminal proceeding may be quashed. He further submits that so far the other equal installment is concerned, the petitioner will go on paying in terms of the settlement.

The learned counsel for the O.P.No.2 submits that only Rs.5 lacs has been received and the rest of the amount has not been received and this Court may pass any appropriate order.

In view of the above and considering the settlement which is on the record, this petition is being disposed of with liberty to the parties to bring it in the knowledge of the learned court about the payment of full and final settlement in view of the mediation report.

Once the final payment is made by the petitioner, the learned court shall dispose of the matter in view of the mediation report.

This petition is disposed of accordingly.

Interim order is vacated.

Pending petition if any also stands disposed of accordingly.