ARUN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 19.09.2013 passed by the Sub-Divisional Judicial Magistrate, Bhagalpur, in Complaint Case No.720 of 2013 by which learned Magistrate after holding enquiry has found prima facie case against the petitioner and others for the offence under Section(s) 498-A, 494 Indian Penal Code and Section ¾ of the Dowry Prohibition Act.

(2.) Counsel for the petitioner as well as Opposite Party No.2 are present.

(3.) Counsel for the petitioner has submitted that matter has been settled outside the Court between the parties. In terms of the aforesaid settlement, petitioner is making payment of Rs.1,50,000/- (One lac fifty thousand) by Demand Draft prepared in the name of the Opposite Party No.2, which has been handed over to the counsel for the Opposite Party No.2 in the Court itself, and the same has been accepted by him.