LAWS(JHAR)-2022-7-17

MANISH KUMAR Vs. STATE OF JHARKHAND

Decided On July 06, 2022
MANISH KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Ms. Saumya Pandey, learned counsel for the petitioners, Mrs. Priya Shrestha, learned counsel for the State and Mr. Jai Mohan Mishra, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceeding including the order taking cognizance arising out of Complaint Case No.5970/2019, whereby, cognizance has been taken against the petitioners vide order dtd. 1/3/2021 under Sec. 498A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act, pending in the court of the learned Judicial Magistrate, 1st Class, Ranchi.

(3.) Ms. Saumya Pandey, learned counsel for the petitioners submits that petitioner nos.1, 2 and 3 are the husband, father-in-law and mother-in-law of opposite party no.2 respectively. She further submits that during the pendency of this petition, the matter was referred for mediation between the parties by the court below while hearing the anticipatory bail petition and in mediation, both the parties have come to a settlement. She also submits that the terms and conditions of settlement has been brought on record by way of filing supplementary affidavit on behalf of the petitioners, which is contained in Annexure-3. She further submits that as per the terms and conditions, the payment has been made and ornaments have been returned to opposite party no.2. She also submits that the other cases including the maintenance case have been withdrawn and this case is also required to be closed in view of the settlement between the parties in the mediation.