Jagdish Singh & Ors vs The State Of Jharkhand
2023 Latest Caselaw 380 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 423 of 2018
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Jagdish Singh & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Pammi Singh ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Rishikesh Giri, Advocate For the State : Mr. A.P.P.

For O.P. No. 2 : Mr. Lukesh Kumar, Advocate

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Order No. 06 / Dated: 20th January, 2023 Learned counsel for the petitioners and counsel for the State as also learned counsel for opposite party No. 2, are present.

Learned counsel for the petitioner and learned counsel for opposite party No. 2 has submitted that a compromise has taken place between both the parties and to that effect a petition has also been filed by the opposite party No. 2 to withdraw the complaint case in the learned Court below by the complainant as far back as in the year 2018 under Section 257 of the Cr.P.C.

Learned counsel for the petitioners and learned counsel for opposite party No. 2 seek adjournment to file a joint compromise petition.

In the meantime, let the present status of this case be called for from the concerned Court particularly in the light of the application filed by opposite party No. 2 / complainant Pammi Singh under Section 257 of the Cr.P.C. and also in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299.

The report must be received within four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. Put up this case on 23.02.2023.

      J.Minj                                               (Navneet Kumar, J.)