MD. SABIR AZAD Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) Heard Md. Zaid Ahmed, learned counsel for the petitioners, Mr. Abhay Kumar Tiwari, learned counsel for the State and Mr. Vishal Kumar, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding in connection with Giridih Mahila P.S. Case No. 06 of 2017, corresponding to G.R. No. 331 of 2017 registered for the offences under Sec. 341, 323, 354, 498(A) and 34 of the I.P.C. and under sec. 3/4 of Dowry Prohibition Act, pending in the Court of learned Chief Judicial Magistrate, Giridih.

(3.) Md. Zaid Ahmed, learned counsel appearing for the petitioners submits that the present case is arising out of matrimonial dispute lodged under sec. 498A I.P.C. and 3/4 of Dowry Prohibition Act along with other Sec. of I.P.C. He further submits that good sense has prevailed between the parties and petitioner no. 1- husband and O.P. No. 2-wife are residing together happily. He submits that the matter has been compromised between the parties.