MD. JAMIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shravan Kumar, learned counsel for the petitioner, Mr. Rajneesh Vardhan, learned counsel for the State and Mr. Bhanu Kumar, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding arising out of Mayurhand P.S. Case No. 04/2017, corresponding to R.N.F. No. 235/2017 including order dtd. 13/12/2018 passed in connection with Mayurhand P.S. Case No. 04/2017, corresponding to R.N.F. No. 235/2017 whereby process under Sec. 82 Cr.P.C. has been issued against the petitioner, pending in the Court of learned Chief Judicial Magistrate, Chatra.

(3.) Mr. Shravan Kumar, learned counsel appearing for the petitioner submits that case is arising out of matrimonial dispute and the case has been registered under Sec. 498A I.P.C and 3/4 of D.P. Act along with other Sec. of I.P.C. He further submits that now good sense has prevailed between the petitioner and O.P. No.2. He 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. 6252 of 2022 seeking permission to compromise the case. I.A. is supported with separate affidavit.