Shyam Sundar Jindal vs M/S. Quartz Infra And Engineering
2026 Latest Caselaw 773 Ori

Citation : 2026 Latest Caselaw 773 Ori
Judgement Date : 30 January, 2026

[Cites 3, Cited by 0]

Orissa High Court

Shyam Sundar Jindal vs M/S. Quartz Infra And Engineering on 30 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLMC No. 2698 of 2024
                                                With CRLMC No.2600 of 2024

                              Shyam Sundar Jindal                         ........     Petitioner(s)
                                                                          Mr. S.P. Mishra, Sr. Adv.
                                                                                 along with associate
                                                         -Versus-

                             M/s. Quartz Infra and Engineering
                             Pvt. Ltd.                                   ....... Opposite Party(s)
                                                                          Mr. Subir Palit, Sr. Adv.
                                                                              along with associate
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

30.01.2026 Order No.

01.

1. These matters are taken up through hybrid arrangement.

2. Since both the CRLMC are inter-linked, the same are heard

together and are being disposed of by this common order.

However, this Court felt it apposite to deal the CRLMC No.2698

as the leading case for proper adjudication of both the cases.

3. Heard learned counsel for the parties.

4. The Petitioner has filed this CRLMC with a prayer to quash the

criminal proceeding in 1CC Case No.74 of 2017 pending in the

Court of learned Sub-Divisional Judicial Magistrate, Talcher.

5. Learned counsel for both the parties submits that in the

meantime, the matter has amicable been settled between the

Petitioner and the informant. In this regard, a joint affidavit dated

20.01.2026 has been filed by both the parties.

6. The relevant portion of the joint affidavit filed by both the parties

is extracted hereunder:

"xxx xxx xx

7. That in view of the bonafide settlement, the substratum of the complaint does not survive, and no useful purpose would be served by continuing the criminal proceedings. The continuation of the proceedings would only amount to an abuse of the process of the court.

8. That both parties respectfully submit that once the complainant is no longer willing to support the prosecution and has settled the dispute which gave rise to the complaint, this Hon'ble Court, in exercise of its inherent powers under Section 482 of the Cr.P.C., may quash the proceedings to secure the ends of justice.

9. That both parties pray that in light of the compromise and in the interest of justice, the proceedings in I.C.C. Case No.74 of 2017 pending before the learned S.D.J.M., Talcher, along with the order dated 05.12.2025 be quashed."

7. Considering the contents of the affidavit filed by the informant/

Opposite Party No.2 and following the ratio laid down by the

Supreme Court in Gian Singh v. State of Punjab and another1,

and two other reported cases of this Court in Lokanath @ Anadi

Sethi and four others v. State of Orissa and four others2, and

Sansuri alias Khageswar Lenka and another -vrs.- State of

(2012) 10 SCC 303

2 Signed

Orissa and Another3, wherein this Court is of the opinion that no

useful purpose will be served in allowing such proceedings to

continue the criminal proceeding in the aforesaid case as it will

only lead to abuse the process of law.