AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the parties.
In Cr. Misc. No. 36614 of 2015, the accused persons have sought for quashment of order of cognizance dated 12.03.2015, passed in Begusarai Town P.S. Case No. 736 of 2013, wherein cognizance has been taken under Sections 379 and 323 of the Indian Penal Code. The aforesaid case was lodged on report of opposite party no. 2 Md. Nassem Ahmad.
Cr. Misc. No. 17980 of 2015 is for quashment of cognizance order dated 09.03.2015, passed in Complaint Case No. 2069(C) of 2013, for offences under Sections 323, 504 and 379 of the Indian Penal Code, against the petitioners brought on the complaint of opposite party no. 2 Shamim Ahmad.
The informant and complainant of the aforesaid cases are accused in some other cases brought by the accused side.
Cr. Misc. No. 51608 of 2015 is for quashment of order dated 24.02.2014, passed in Begusarai Town P.S. Case No. 733 of 2013, wherein cognizance has been taken, for offences under Sections 341, 323, 307, 325 and 506/34 of the Indian Penal Code, against the petitioners on written information of Md. Obbais.
Likewise, Cr. Misc. No. 32219 of 2015 is for quashing the order dated 22.04.2014, passed in Complaint Case No. 2108 of 2013, wherein cognizance has been taken, for offences under Sections 448, 323, 380/34 of the Indian Penal Code, against the petitioners brought by opposite party no. 2 Md. Akthar.
Cr. Misc. No. 32638 of 2015 is for quashing the order dated 04.03.2014, passed in Complaint Case No. 161(C) of 2013, wherein cognizance has been taken, for offences under Sections 417, 465 and 120(B) of the Indian Penal Code, against the petitioners, brought by opposite party no. 2-Md. Anwar and Cr. Misc. No. 34390 of 2015 is for quashing the order of cognizance dated 05.06.2014, passed in Complaint Case No. 2107(C) of 2013, wherein cognizance has been taken under Sections 147, 323, 341, 379 and 504 of the Indian Penal Code, against the petitioners in complaint case brought by opposite party no. 2 Md. Obbais.
Since the parties are agnates and the aforesaid criminal cases and other criminal cases were brought within a short span of two weeks against each other for land dispute, the parties are agreeable considering the compoundable nature of offences that the criminal proceeding be quashed as none of the parties want to proceed with the case.
Learned counsel for the petitioners has drawn attention of the Court towards order dated 08.11.2017, passed in Cr. Misc. No. 49786 of 2014, whereby cognizance order passed in Complaint Case No. 2040(C) of 2013, was quashed considering the merit of the case as well as order of quashment passed by this Court in earlier criminal miscellaneous application.
Since, the offences alleged are compoundable and the parties are agreeable not to go against each other, for substantial justice, all the impugned orders and the subsequent criminal proceeding against the petitioners stands quashed and all the criminal miscellaneous application stands allowed.