JAGDAM LAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the entire criminal proceeding including the First Information Report in connection with Baliapur P.S.Case No.141 of 2021, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.

(2.) Mr. Suraj Singh, the learned counsel appearing for the petitioner submits that the case is arising out of matrimonial dispute and it has been filed under sec. 498-A and other Sec. of the IPC as well as sec. 3/ 4 of the Dowry Prohibition Act. He further submits that the dispute arose between the parties and both the parties have compromised the issue. The petitioner no.2-husband and the O.P.No.3 are residing together. He submits that the matter has been compromised and the entire criminal proceeding may kindly be quashed.

(3.) Mr. J.N. Upadhyay, the learned counsel appearing for the O.P.No.3 appears suo motu and submits that compromise has been taken place and for that I.A. No.6745 of 2022 has been filed. He also accepts the submission of the learned counsel for the petitioners. He submits that both the parties are residing together.