SHIV KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Writ Application has been filed with a prayer for issuance of an appropriate writ, order or direction to quash the entire criminal proceeding against this petitioner in Koderma (Tilaiya) P.S. Case No. 134 of 2003, corresponding to G.R. No. 199 of 2003, initiated under Sections 420/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, pending in the Court of learned Chief Judicial Magistrate. Koderma.

(2.) Respondent No. 2 Deepak Kumar Sharma (complainant/informant) in Complaint Case No. 84 of 2003 has alleged that he negotiated the marriage of his sister with this petitioner for which he paid Rs. 85.000/- on 17-3-2003 (o ihe lather of this petitioner, namely Jiwlal Thakur, but subsequently the marriage' could not be mate riallsed.

(3.) In course of hearing it is submitted that both the parties have entered into a compromise by filing joint compromise petition in the Court below.