PRERNA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhishek Singh, learned counsel for the petitioners, Mr. Fahad Allam, learned counsel for the State and Mr. Akhouri Awinash Kumar, learned counsel for the O.P. No. 3.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding in connection with Ranchi (Sadar) P.S. Case No. 300 of 2011, corresponding to G.R. No. 6341 of 2011, pending in the Court of learned A.C.J.M., Ranchi. Orders dtd. 19/12/2012 and 5/12/2014 are also under challenge.

(3.) Learned counsel appearing for the petitioners submits that petitioner no.1 herein is the wife of O.P. No. 3. He further submits that there is matrimonial dispute between the parties and petitioner no.1 has filed case under Sec. 498 A I.P.C. which was challenged before this court and considering that compromise has taken place the said case was quashed by this Court. He submits that in the first appeal arising out of divorce case a petition filed on behalf of husband, compromise has taken place between the parties and both parties have agreed that cases filed by them shall be withdrawn by them. He submits that I.A. No. 2041 of 2023 has been filed seeking permission to compromise the case. The said I.A. is supported with separate affidavit of the petitioners as well as O.P. No.3.