Laxman Kumar Dewangan vs State Of Chhattisgarh
2021 Latest Caselaw 219 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                     CRMP No. 403 of 2021
                        Laxman Kumar Dewangan Versus State Of Chhattisgarh




09.06.2021       Ms. Aditi Singhvi, counsel for the petitioners.
                 Shri Gurudev I. Sharan, Government Advocate for the State.
                 Shri Hari Om Rai, counsel for respondent No. 2.

Learned counsel for the petitioners submits that FIR has been lodged on 19.12.2021 by the complainant-respondent No. 2 for registration of the offence under Section 420, 34 IPC.

Learned counsel for the petitioners further submits that after filing of the FIR, they have entered into a settlement with the complainant and an application has also been submitted as Annexure P/2 to the Superintendent of Police, Balod for closure of the case.

As challan has not been produced so far and since settlement has arrived at between the petitioners and the complainant, learned counsel for the petitioners prayed for quashment of FIR. In this regard she has referred the judgment of the Hon'ble Supreme Court in Parbatbhai Aahir v State of Gujrat (2017) 9 SCC 641, Gian Singh v. State of Punjab (2012) 10 SCC 303 and Narinder Singh v. State of Punjab (2014) 6 SCC 466.

Learned counsel for respondent No. 2 has entered appearance before this Court.

Since the party has settled their grievances, it is directed that respondent No. 2 and the petitioners shall appear before the Registry on 24 th June, 2021 for recording of their statements and thereafter, the matter be listed on 29 th June, 2021 for further consideration by this Court. Meanwhile, learned counsel for the State is also directed to verify whether on the basis of the FIR No. 563/2017 registered at the police station - Balod challan has been submitted by the police officers before the concerned Court or not on the next date of hearing.

List this case on 29th June for further consideration.

Sd/-

(Narendra Kumar Vyas) JUDGE

kishore