SURESH KUMAR AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh Kumar Singh, learned counsel for the petitioners, Mr. Mukesh Kumar, learned A.P.P. for the State and Ms. Jasvindar Mazumdar, learned counsel for the opposite party no.2.

(2.) In this application the petitioner has prayed for quashing the entire criminal proceeding in connection with C.P. Case No.2619 of 2015 including the order dated 24.02016 passed by the learned Judicial Magistrate, Ist Class, Dhanbad whereby and where-under cognizance has been taken for the offence punishable under Sections 489A, 323 of the I.P.C and Section 4 of the Dowry Prohibition Act.

(3.) The petitioners are the in-laws of the opposite party no.2 who are alleged to have subjected the opposite party no.2 to torture on account of non-fulfilment of dowry. It has been stated by the learned counsel for the petitioners that the matter has been compromised between the parties and the terms and conditions agreed upon has already been fulfilled by the petitioners.