ARNAV CHAKRABORTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioners, Mr. Prabhu Dayal Agrawal, learned counsel appearing on behalf of the State and Mr. Shubham Gautam, 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. 16/8/2017 passed in connection with Doranda (Argora) P.S. Case No. 735 of 2014, corresponding to G.R. Case No. 6938 of 2014, S.T. No. 394/2018, pending in the Court of learned A.J.C.-XV, Ranchi.

(3.) Mr. Nilesh Kumar, learned counsel appearing for the petitioners submits that the case is arising out of matrimonial dispute and now petitioner no.1-husband and O.P. No. 2-wife have compromised the matter in the Mediation Centre, Ranchi which was conducted pursuant to direction of the court while deciding petition under Sec. 125 Cr.P.C. He further submits that the compromise and other aspect of the matter has been recorded in order dtd. 14/12/2021 in O.M. No. 212/2015 by the learned Additional Principal Judge, Additional Family Court, Ranchi. He further submits that O.P. No. 2 has received Rs.15.00 lakhs in terms of settlement. He further submits that with the mutual consent both the parties have filed a petition under Sec. 13(B) of the Hindu Marriage Act for mutual divorce.