SHASHI PRAKASH SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Ashok Nath Roy, learned counsel for the petitioner, Mr. Vishwanath Roy, learned counsel for the State and Mr. Vikash Kumar, learned counsel for opposite party no.2.

(2.) The prayer in the petition is made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 18/11/2016 arising out of Adityapur P.S. Case No.189/2016, corresponding to G.R. Case No.896/2016, pending in the Court of the learned Chief Judicial Magistrate, Seraikella.

(3.) Learned counsel for the petitioner submits that the petitioner is the husband of opposite party no.2 and the matter is arising out of Sec. 498A of the Indian Penal Code. He submits that subsequently good sense has prevailed between the parties and now both the husband and wife are residing together and for that, I.A. No.5931 of 2024 has been filed on behalf of both the sides, which is meant for compromise. On these grounds, he submits that the entire criminal proceeding may kindly be quashed.