ABHIMANYU GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel for the petitioners, learned A.P.P. appearing on behalf of the State and Mr. Ashish Kumar, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 2/4/2016 passed in connection with C.P. Case No. 2511 of 2015, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

(3.) Mr. Shailesh, learned counsel appearing for the petitioners submits that husband has filed case against her wife and her family members. He further submits that there is matrimonial dispute. He further submits that the matter has been compromised between the parties for that a compromise petition has been filed on behalf of petitioner as well as O.P. No. 2 by way of I.A. No. 3668 of 2020 seeking permission to compromise the case. He submits that petitioner no. 4-wife and O.P. No. 2-husband are living together peacefully.