AMRESH KUMAR KARAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Singh, learned counsel for the petitioners, Mrs. Priya Shrestha, learned counsel for the State and Mr. Vikas Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceeding including the order dtd. 15/2/2019 passed in connection with Complaint Case No.1181 of 2018, pending in the court of the learned S.D.J.M., Jamshedpur.

(3.) Mr. Rajesh Kumar Singh, learned counsel for the petitioners submits that the petitioner nos.1, 2 and 3 are husband, father-in-law and mother-in- law of opposite party no.2 respectively. He further submits the case is arising out of matrimonial dispute, which was registered under Sec. 498A of the Indian Penal Code. He also submits that the compromise has reached between the parties. He further submits that both the parties have filed Original Suit No.164 of 2022 before the learned Principal Judge, Family Court, Jamshedpur in which the marriage has been dissolved between the parties vide order dtd. 23/6/2022.