SURAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kanti Kr. Ojha, learned counsel for the petitioners, Mr. Prabbhu Dayal Agrawal, learned counsel for the State and Mr. P.K. Choudhary, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including order dtd. 25/9/2020 passed in Sindri P.S. Case No. 40/2019 whereby cognizance has been taken against the petitioners for the offences under Sec. 498(A), 323, 377, 504, 506 of the Indian Penal Code and under Sec. 3/4 of the D.P. Act, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

(3.) Mr. Kanti Kr. Ojha, learned counsel for the petitioner submits that the case is arising out of matrimonial dispute and cognizance has been taken under Sec. 498(A) I.P.C. and other Sec. of I.P.C. He further submits that compromise has entered into between the petitioners and O.P. No. 2 who is wife of petitioner no. 1.