S.S. Mishra, J
1. Heard.
2. At the instance of the opposite party no.2, the FIR dated 25.08.2023 in connection with Harichandanpur P.S. Case No.119 of 2023 corresponding to G.R. Case No.581/2023 under Sections 341/294/323/506 of IPC has been registered against the petitioner.
3. On the advanced notice, Mr. Manoj Kumar Pati learned counsel appears on behalf of the opposite party no. 2 and filed Vakalatnama, which is taken on record.
4. Both the learned counsels appearing for the parties conjointly state that their clients have settled their dispute. The opposite party no.2 has filed an affidavit dated 22.12.2023 inter alia stating that they have settled their dispute. Therefore, he does not want to proceed with the matter against the petitioner anymore.
5. Mr. Ragada, learned Additional Government Advocate for the State submits that the offences are minor in nature. Since the parties have settled their dispute amicably, therefore, there is no legal impediment in quashing the F.I.R.
6. Taking into consideration the aforementioned facts and submission at the Bar, the FIR dated 25.08.2023 in connection with Harichandanpur P.S. Case No.119 of 2023 corresponding to G.R. Case No.581/2023 pending in the Court of learned S.D.J.M., Keonjhar and the consequential proceedings arising therefrom are quashed.
7. Accordingly, the CRLMC is disposed of.
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