SANJAY KUMAR CHOURASIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. S. Bhowmik, learned counsel for the petitioner, Mr. Deepankar Roy, learned counsel for the State and Mr. Swapan Maji, learned counsel for the O.P. No. 2.

(2.) This petition has been filed for quashing of entire criminal proceeding in connection with Giddi P.S. Case No. 70 of 2004, corresponding to G.R. No. 3062 of 2004. Further prayer has been made for quashing of orders dtd. 9/11/2009, 2/6/2010 and 24/7/2013. Prayer has also been made to quash orders dtd. 12/11/2013 and 26/6/2014 wherbey processes under Sec. 82 and 83 Cr.P.C. have been issued against the petitioner.

(3.) Learned counsel appearing for the petitioner submits that the matter is arising out of matrimonial dispute. He submits that the O.P. No. 2 is wife of petitioner no.1. He submits that the matter was sent to the JHALSA for mediation wherein the dispute has been settled. Mediation report is annexed as Annedure-4 to the main petition. He submits that on that basis a compromise petition has also been filed before the learned court. He submits that I.A. No. 574 of 2016 has been filed seeking permission to compromise the case. The said I.A. is supported with affidavit of the O.P. No.2.