ANWAR HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Tandwa P.S. Case No. 56/2014 including the order dated 3.7.2015, passed by the learned Additional Chief Judicial Magistrate, Chatra, whereby and where under cognizance has been taken for the offence under sections 366, 498A/34 of IPC and 3/4 of D.P. Act.

(3.) It has been submitted by the learned counsel for the petitioners that the petitioners are inlaws of the opposite party no. 2 and in fact the husband of the opposite party no. 2 has already been acquitted by the learned trial court based on the compromise effected between the parties. It has further been submitted that opposite party no. 2 as well as her husband are residing together and since good relations have been restored and the matter has been compromised, entire criminal proceedings as against the petitioners should be quashed.