MD. SHAMIN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K.S. Nanda, learned counsel appearing for the petitioners, Mr. Shiv Shankar Kumar, learned A.P.P. for the State and Mr. Soumitra Baroi, learned counsel appearing for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of the entire criminal proceeding as well as the order dtd. 18/5/2012, by which, cognizance for the offence under Sec. 498A of the Indian Penal Code has been taken against the petitioners, in connection with Complaint Case No. 914 of 2011, pending in the court of learned Judicial Magistrate, Ranchi.

(3.) Mr. Nanda, learned counsel appearing for the petitioners submits that the matter is arising out of matrimonial dispute and good sense has prevailed between the parties and both the parties have reached to a compromise and to that effect, I.A. No. 2275 of 2023 has been filed. He submits that it has been agreed that a sum of Rs.6,00,000.00 shall be paid at the time of quashing of the complaint to the O.P. No. 2 by petitioner No. 1 and O.P. No. 2 has no objection in disposal of the said complaint case. It has also been disclosed that the status of O.P. No. 2 as wife of the petitioner No. 1 shall be maintained.