ANIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rohan Mazumdar, learned counsel for the petitioners, Mr. Rakesh Ranjan, learned counsel for the State and Mrs. Chailtali C. Sinha, 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. 4/3/2017 passed in connection with C/1-1299/2016, pending in the Court of learned Judicial Magistrate, Ist Class, Jamshedpur.

(3.) Mr. Rohan Mazumdar, learned counsel appearing for the petitioners submits that the present case is arising out of matrimonial dispute lodged under Sec. 498A I.P.C. and 3/4 of Dowry Prohibition Act along with other Sec. of I.P.C. He submits that O.P. No. 2 is the wife of petitioner no. 1. He submits that this Court by order dtd. 13/9/2022 referred the matter before the Member Secretary, JHALSA and pursuant to that the dispute has been settled between the parties and mediation report is on record.