JIVITESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding in Complaint Case No.220 of 2018 including the order taking cognizance dtd. 19/1/2019 passed by learned Additional Chief Judicial Magistrate, Ghatshila, pending in that learned court.

(2.) The learned counsel for the petitioners submits that the matter is arising out of matrimonial dispute between the petitioner no.1 who is the husband and the O.P.No.2 and the petitioner no.2 is the mother in law of the O.P.no.2. He further submits that now both the parties have settled their dispute and by mutual consent divorce is taken place under sec. 13(B) of the Hindu Marriage Act and he submits that for that a compromise petition being I.A. No.1994 of 2021 has been filed.

(3.) Mr. Soni, the learned counsel appearing on behalf of the O.P.No.2 also accepts the submission of the learned counsel for the petitioners and he submits that mutual divorce has been taken place and permanent alimony has been received by the O.P.no.2 in terms of decree.