BHAGWAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner, Mr. Prabhu Dayal Agrawal, learned counsel for the State and Mr. Kumar Amit, learned counsel for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including F.I.R. in connection with Khunti P.S. Case No. 81 of 2018, corresponding to G.R. No. 195 of 2018, pending in the Court of learned Chief Judicial Magistrate, Khunti.

(3.) Mr. Nilesh Kumar, learned counsel appearing for the petitioner submits that the petitioner and O.P. No. 2 are husband and wife. He further 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. 2962 of 2022 seeking permission to compromise the case. He further submits that O.P. No. 2 has received a sum of Rs.40.00 lakhs from the petitioner in terms of compromise.