RAM SAMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. J.J.Sanga, the learned counsel for the petitioner, Mr.V.N.Jha, the learned APP for the State and Mr. Bibhash Sinha, the learned counsel for the O.P.No.2.

(2.) Pursuant to the order dated 22.02.2021, the petitioner who happened to be the husband of the opposite party no.2 and O.P.No.2 are present in person before the Court.

(3.) The petitioner has filed this case for quashing the entire criminal proceeding arising out of Lalpur P.S.Case No.376/2017, corresponding to G.R.Case No.6410/2017, registered under sections 498(A) and 495 of the Indian Penal Code.