M/S Electro Mech Engineers ... vs The State Of Jharkhand & Others
2023 Latest Caselaw 2631 Jhar

                                                                  1

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P. no. 4167 of 2022

 M/s Electro Mech Engineers through its partner Shreyans Jain
                                                    ...........Petitioner
                        Versus
 The State of Jharkhand & Others                      ...........Respondents

 CORAM:         HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

 For the Petitioner : Mr. Gaurav Abhishek, Advocate
 For the State      : Mr. Ravi Prakash, Spl. P.P.

                       .............

09/ 04.08.2023 This petition has been filed for modification of order dated

30.08.2022 passed in Cr.M.P. No. 2584 of 2021.

2. The complaint case was filed for supply of defective motorcycle.

The company has already refunded the amount. In view of compromise a

demand draft of Rs. 18,51,997/- was handed over to Mr. Deepankar Roy,

learned counsel for the informant who handed over the said cheque to

the informant-Shreyans Jain in course of proceeding who accepted the

same. The terms and condition of compromise has been adduced in

para no. 4 of order dated 30.08.2022 and considering the two judgments

of the Hon'ble Supreme Court the entire criminal proceeding was

quashed wherein prayer in this petition has been made to modify that

order on the ground that there are other accused persons also.

3. It appears that modification petition is filed with ill motive to

blackmail the other persons who have been made accused in the said

F.I.R.

4. There is no apparent error in order dated 30.08.2022 passed in

Cr.M.P. No. 2584 of 2021. Accordingly, this petition is dismissed. Pending

I.A, if any, stands disposed of.

( Sanjay Kumar Dwivedi, J.)

satyarthi/