RAHUL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitesh Kumar, learned counsel for the petitioner, Mr. Satish Prasad, learned counsel for the State and Mr. Arun Kumar Pandey, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceedings including the order dtd. 10/2/2022 in connection with Golmuri P.S. Case No.223 of 2018 corresponding to G.R. No.347 of 2022, pending in the court of the learned Judicial Magistrate, 1st Class, Jamshedpur.

(3.) Mr. Jitesh Kumar, learned counsel for the petitioner submits that the petitioner and opposite party no.2 are major and physical relationship was established between them while the talk of marriage was going on. He further submits that now both the parties have compromised the case and it has been agreed that sum of Rs.10.00 Lakhs will be paid by the petitioner to opposite party no.2. He also submits that sum of Rs.3.00 Lakhs has already been paid by the petitioner to opposite party no.2 and bank draft of Rs.7.00 Lakhs has been handed over to opposite party no.2, who is present in the Court.