MD. IRSHAD HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel appearing for the petitioners, Mr. Prabhu Dayal Agrawal, learned Spl.P.P. for the State and Mr. Uttam Kumar Das, learned counsel appearing for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of the entire criminal proceedings as well as order dtd. 7/3/2022, passed by the learned Chief Judicial Magistrate, Dhanbad, whereby cognizance for the offences under Ss. 498-A, 341, 323, 504, 506/34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act, has been taken against the petitioners, in connection with Bankmore P.S. Case No. 149 of 2021, corresponding to G.R. No. 651 of 2022, pending in the Court of learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) Mr. Shailesh, learned counsel appearing for the petitioners submits that the case is arising out of matrimonial dispute. He submits that there are two marriages between the family of the petitioners and the O.P. No. 2. He further submits that now both the parties have entered into a compromise and have settled their dispute, for which, I.A. No. 3384 of 2022 has been filed. He submits that the settlement between the parties has been annexed as Annexure-3 to the petition. He also submits that the petitioners and the O.P. No. 2 have filed cases against each other. It has also been submitted that both the parties have closed all the cases, filed against each other.