LAWS(JHAR)-2022-5-6

INDAL SINGH Vs. STATE OF JHARKHAND

Decided On May 09, 2022
INDAL SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This petition has been filed for quashing of order dtd. 14/3/2019 passed by the learned Additional Sessions Judge-I Garhwa by which cognizance has been taken and the entire criminal proceeding arising out of Complaint Case No.69/2018, pending in the court of learned Additional Sessions Judge-I, Garhwa.

(2.) The case was instituted on the complaint filed by the O.P.No.2 against the sole accused who is the petitioner in this case alleging that forcibly the petitioner has entered in the house of the O.P.No.2 and he has assaulted and molested.

(3.) Mr. Pankaj Shrivastava, the learned counsel appearing for the petitioner submits that now the good sense has been prevailed between the parties and they have entered into compromise. He submits that the compromise petition has been filed in the concerned court contained in Annexure-3.