AJAY MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Modi learned counsel for the petitioner, Mrs. Priya Shrestha, learned counsel for the State and Mr. Abhinay Kumar, learned counsel for the O.P. No.2.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 17/1/2022 in connection with Mahila Thana 31/21, corresponding to G.R. No. 194/2022 pending in the Court of learned Judicial Magistrate, Ist Class, Ranchi.

(3.) At the outset, learned counsel appearing for the petitioner submits that the case is arising out of matrimonial dispute. He further submits that pursuant to order passed in A.B.P. No. 1889/2021 mediation was held between the parties and in the mediation both the parties have compromised the case on certain terms and conditions. He further submits that in terms of compromise both the parties decided to obtain divorce from each other with mutual consent and one time alimony was also fixed which the petitioner will pay to O.P. No. 2 and the manner of such payment was also mentioned in para 2 and 3 of mediation report wherein it has been admitted that total amount of Rs.7,00,000.00 was required to be paid to the O.P. No. 2. He submits that Rs.4,00,000.00 has already been paid to the O.P. No. 2 by the petitioner and today he has brought a bank draft of Rs.1,50,000.00.