HARSH SUMAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Chandana Kumari, learned counsel for the petitioner, Mr. Rajneesh Vardhan, learned counsel for the State and Ms. Ruby Yadav, learned counsel for the O.P. No.2

(2.) This criminal miscellaneous petition has been filed for quashing of cognizance order dtd. 12/12/2018 including the entire criminal proceedings in connection with Complaint Case No. 399 of 2018, pending in the Court of learned Judicial Magistrate, Ist Class, Saraikella.

(3.) Ms. Chandana Kumari, learned counsel appearing for the petitioner submits that the case is arising out of matrimonial dispute and both parties have compromised the case by filing joint petition under Sec. 13(B) of the Hindu Marriage Act for mutual divorce which has been brought on record by way of I.A. No. 4740 of 2022 filed for seeking permission to compromise the case.