BIBHASH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard A.K. Das, learned counsel for the petitioner, learned A.P.P. appearing for the State and Mr. Jai Shankar Tripathi, learned counsel for the O.P. No.2

(2.) This criminal miscellaneous petition has been filed for quashing of order dtd. 24/11/2016 passed by learned Judicial Magistrate, Jamshedpur whereby bail of the petitioner was cancelled and also quashing of order dtd. 7/3/2017 and 24/3/2018 whereby processes under Sec. 82 and 83 Cr.P.C. have been directed to be issued against the petitioner. Further prayer has been made for quashing of entire criminal proceeding in connection with Telco (Birsanagar) P.S. Case No. 282 of 2013, corresponding to G.R. Case No. 2464 of 2013, pending in the Court of learned Judical Magistrate, Jamshedpur.

(3.) Mr. A.K. Das, learned counsel appearing for the petitioner submits that the case is arising out of matrimonial dispute and both parties have compromised the case 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. 5281 of 2020 seeking permission to compromise the case. He submits that as per terms and condition compromise has taken place. He submits that petitioner has already complied the terms and conditions.