Orissa High Court

Abdul Riyaz vs State Of Odisha ..... Opp. Parties on 13 May, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLMC No. 415 of 2025
1. Abdul Riyaz
2. Abdul Imtiyaz
3. Abdul Raju
4. Abdul Aeyshan @ Aejham
5. Rizwana Khatun
6. Safia Riyaz @ Riaz
7. Aisha Begum            .....                                      Petitioners
                                                  Mr. Nalini Kanta Dash, Advocate
                                    -versus-
1.State of Odisha                .....                                  Opp. Parties
2.Taruna Begum                                             Mr. S. N. Biswal, A.S.C
                                               Mr. Ranjan Kumar Nayak, Advocate
                                                         (for O.P. No.2-informant)


              CORAM:
                    HON'BLE MISS JUSTICE SAVITRI RATHO

                                           ORDER

13.05.2025 Order No. (Through hybrid mode)

05.

1. CRLMC No. 415 of 2025 has been filed for quashing the order of cognizance dated 03.07.2024 passed by the learned JMFC-II (Cog. Taking), Cuttack in G.R. Case No. 742 of 2024 arising out of Dargha Bazar P.S. Case No. 130 of 2024 for the commission of offences under Section 341,323,294,506,34 of IPC.

2. On 05.05.2025, the petitioner and the informant in CRLMC had appeared and pursuant to the order dated 30.04.2025, the informant- opposite party no.2 has filed an affidavit stating that on account of civil dispute between the accused persons and her family member, F.I.R. had been lodged but at present they are having a cordial relation and peace and harmony is prevailing amongst them

for which she does not want to proceed with the criminal case against her brother-in-law, sister-in-law and nephew. He further submits that the petitioners in response to the notice under Section 41-A of the Cr.P.C., have executed bond for their appearance.

3. The report dated 12.05.2025 of the IIC, Darghabazar Police Station is submitted by Mr. S. N. Mishra, learned Additional Standing Counsel in Court. The same is taken on record. It is stated in the report that in presence of both the parties he inquired in to the matter and both the parties stated that civil dispute created between them has been resolved and they filed their respective affidavit vide CRLMC No. 415 of 2025 and 422 of 2025 on 30.04.2025 and that they are maintaining a cordial relation and peace and harmony between them. This report dated 12.05.2025 is taken on record.

4. Heard Mr. N. K. Dash, learned counsel for the petitioner and Mr. R. K. Nayak, learned counsel for the Opp. Party No.2.

5. In view of the amicable settlement between the parties, the proceedings in G.R. Case No. 742 of 2024 by the learned JMFC-II (cog. taking), Cuttack arising out of Dargha Bazar P.S. Case No. 130 of 2024 is quashed.

6. Common judgment passed in separate sheets in CRLMC No. 415 of 2025 and CRLMC No. 422 of 2015.

7. The order be communicated to the learned JMFC-II (cog. taking), Cuttack by the Registry.

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Judge Reason: Authentication Subhalaxmi/puspa Location: Orissa High Court Date: 25-May-2025 15:21:02