ARCHANA KUMARI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners have invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure for quashment of their criminal proceedings including the order dated 17.1.2009 by which cognizance of the offence was taken against them alleged under Sections 498A/34 of the Indian Penal Code as also under Sections 3/4 of the Dowry Prohibition Act by the SDJM, Ranchi in Namkum P.S. Case No.71 of 2008, corresponding to G.R. No.1445 of 2008.

(2.) Informant Shivangi @ Julie i.e. the opposite party No.2 herein having received the notice, entered appearance by executing vakalatnama, who is represented through Mr. Nilesh Kumar, Advocate.

(3.) A joint petition of compromise on behalf of the informant-opposite party No.2 and the accused-petitioners has been filed on 28.3.2011, supplemented by another counter-affidavit on 8.4.2011. Again a joint petition of compromise on behalf of the parties has been filed on 6.5.2011 and all the three petitions are taken up together for consideration on the issue of compromise proposed on behalf of the parties in the background of the law settled by the Apex Court in B.S. Joshi and others v. State of Haryana and another, 2003 4 SCC 675.