PRATIMA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the petitions arise out from a common impugned order dtd. 3/7/2019, as such, they have been heard together and are being disposed of by this common judgment.

(2.) Heard learned counsels for the petitioners and the opposite party no.2 as well as learned APP for the State.

(3.) Both the petitions have been filed by the petitioners, for quashing the order dtd. 3/7/2019 passed in Kotwali P.S. Case No. 303 of 2018 (corresponding to G.R. No.3084 of 2018) by which discharge application filed by the petitioners has been dismissed by the learned Sub-divisional Judicial Magistrate, Patna. Later on, after compromise between the parties, further prayer for quashing the criminal prosecution has been made by filing a joint affidavit.