PRASHANT KUMAR MANDILWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rohan Mazumdar, learned counsel for the petitioner, Mr. Tapas Roy, learned counsel for the State and Mr. Rakesh Kr. 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 dtd. 23/10/2017 passed in connection with Madhuban P.S. Case No. 13 of 2016, corresponding to G.R. No. 1810 of 2016 by the learned Chief Judicial Magistrate, Giridih whereby the learned court has been pleased to allow the prayer made by the Investigating Officer of the present case under Sec. 173 (8) of the Cr.P.C., pending in the court of learned Chief Judicial Magistrate, Giridih.

(3.) Mr. Rohan Mazumdar, learned counsel appearing for the petitioner submits that there was relation between the petitioner and O.P. No. 2 and subsequently, the O.P. No. 2 solemnized marriage with the petitioner on 11/1/2016 and further it transpired that the informant is already married earlier and she has filed maintenance case against the person with whom she was married earlier. He further submits that another case was filed by the O.P. No. 2 in Indore against the petitioner, for the same allegation in which the petitioner has been acquitted and judgment has been brought on record by way of supplementary affidavit. He further submits that the compromise has reached between the parties.