SHYAM NANDAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These petitions are disposed of with this common order as they arise out of the same police case and parties have prayed for similar relief(s).

(2.) Heard learned counsel for the petitioners, the State and the respective opposite parties in both petitions. These petitions have been filed for setting aside order dtd. 19/2/2016, passed by the learned Chief Judicial Magistrate, Jehanabad in Complaint Case No. 792 of 2015, by which cognizance has been taken against the petitioners for the offences punishable under Ss. 323 and 498 (A) of Indian Penal Code and Sec. 3 and 4 of Dowry Prohibition Act.

(3.) Learned counsel for the petitioners submits that on joint prayer of the parties, this Court vide order dtd. 3/2/2017 had referred the matter to Mediation and Conciliation Centre of Bihar State Legal Services Authority and due to well wishes prevailed upon the them the issue got reconciled between the parties and both sides decided to part ways on payment of one time settlement amount of Rs.11,50,000.00 by the petitioners to the opposite party no.2. In terms of the said agreement, petitioners have already paid the aforesaid amount which fact has also come in order of this Court dtd. 31/8/2017, passed in Cr.Misc.No. 46815/2016 while allowing anticipatory bail to petitioner Chandan Kumar, who happens to be husband of opposite party no.2. Learned counsel for opposite party no.2 as also learned State counsel are present in the Court. They do not controvert the aforesaid facts.