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Judgment
4 paragraphs · 239 wordsCounsel for the petitioner, counsel for the O.P.No.2 as well as A.P.P. For the State are present.
It is submitted on behalf of petitioner and O.P. No.2 that matter was referred for mediation before D.L.S.A., Simdega and the parties have amicably settled the dispute. A report to that effect has been forwarded by the Chief Judicial Magistrate-cum-Secretary, District Legal Services Authority, Simdega through his letter No. 2271 dated 12.09.2017. They also relied upon a decision of the Hon''ble Supreme Court pronounced in the case of Narinder Singh & Ors. Vs. State of Punjab & Anr. reported in (2014) 6 SCC 466 and prayed for passing appropriate order in the matter.
Instant application has been filed for quashing of the order dated 23.12.2009 passed by the court of Judicial Magistrate, 1 st Class, Simdega in Complaint Case No. 19 of 2009 taking cognizance of the offence under Section 379/506/147/149 of the Indian Penal Code as well as entire criminal of the Complaint Case as against the petitioner.
It appears that the matter has amicably been settled between the parties before the Mediator at D.L.S.A., Simdega. Copy of the order-sheet is also enclosed with the report of Secretary, D.L.S.A., Simdega. Also basing the ratio of the judgment in the case of Narinder Singh (Supra), the entire criminal proceeding of Complaint Case No. 19 of 2009 is quashed and set aside. Accordingly, instant criminal miscellaneous petition is allowed.