PRITESH RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel for the petitioner, Mr. S.K. Srivastava, learned counsel for the State and Ms. Sonal Jaiswal, learned counsel for the O.P. No. 2.

(2.) The present petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 5/5/2018 in connection with Nirsa P.S. Case No. 203 of 2017, corresponding to G.R. No. 3388 of 2017, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

(3.) Mr. Shailesh, learned counsel appearing for the petitioner submits that the marriage of the petitioner and O.P. No. 2 was solemnized in accordance with Hindu rites thereafter some dispute arose between the petitioner and O.P. No. 2 which resulted in filing the case under Sec. 498A I.P.C and under Sec. 3/4 of the D.P. Act. He further submits that the matter has been compromised between the parties for that a joint compromise petition has been filed on behalf of petitioner as well as O.P. No. 2 by way of I.A. No. 4139 of 2022 seeking permission to compromise the case. The settlement dtd. 7/5/2022 has been annexed as Annexure-A to the interlocutory application.