DHANANJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Santosh Kumar Soni, learned counsel for the petitioners, Mr. P.D. Agrawal, learned counsel for the State and Mr. Santosh Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the FIR including the order taking cognizance dtd. 5/9/2017 passed by the learned Sub Divisional Judicial Magistrate, Bermo at Tenughat in connection with Kasmar P.S. Case No.98 of 2016, G.R. No.1216 of 2016, pending in the court of the learned Sub Divisional Judicial Magistrate, Bermo at Tenughat.

(3.) Mr. Santosh Kumar Soni, learned counsel for the petitioners submits that the petitioners are relatives of the informant. He further submits that now the petitioner no.1 has married with opposite party no.2. He also submits that the case has been compromised between the parties and now they reside happily and living conjugal life peacefully.