REKHA MAHENDRU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikas Kumar, learned counsel for the petitioner, Mr. Prabhu Dayal Agrawal, learned counsel for the State and Mr. Ankit Kumar, learned counsel for the O.P. No. 2.

(2.) The present petition has been filed for quashing of entire criminal proceeding including First Information Report in connection with Golmuri P.S. Case No. 154 of 2020 registered for the offence under Sec. 406, 407, 420, 418, 34 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate at Jamshedpur.

(3.) Mr. Vikas Kumar, learned counsel appearing for the petitioner submits that transaction has taken place pursuant to agreement dtd. 31/10/2019. He further submits that the matter has been compromised between the parties 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. 4390 of 2022 seeking permission to compromise the case.