Sajan Kumar Saw @ Sajjan Saw vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure with the prayer for direction to be issued to the learned trial court  to  take  into  consideration  the  compromise  entered  into  between the parties and to expeditiously dispose of the Jharia P.S. Case No. 210 of 2016 corresponding to G.R. Case No. 3655 of 2016.

Learned Spl.P.P. appearing for the State and the learned counsel for  the  opposite  party  No.2  have  no  serious  objection  to  the  prayer  of the petitioners.

Considering the aforesaid facts, this Criminal Miscellaneous Petition is disposed of with the direction that the learned trial court will dispose of the Jharia P.S. Case No. 210 of 2016 corresponding to G.R. Case No. 3655 of 2016 in accordance with law expeditiously.

This Criminal Miscellaneous Petition is disposed of with the aforesaid direction.

In  view  of  disposal  of  this  Criminal  Miscellaneous  Petition,  I.A. No.4417 of 2025 is disposed of being infructuous.