NARENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I. A. No. 1452 of 2008 heard the counsel for the parties on the interlocutory application jointly filed by the parties which has been placed today.

(2.) IN the main application of quashing the petitioners have prayed for the quashing of the order dated 17-1-2007 in G. R. Case No. 2357 of 2006, whereby the Chief judicial Magistrate, Jamshedpur took cognizance of the offences under Sections 498-A, 406, 307/34, IPC against the accused persons.

(3.) NOW, by filing a joint interlocutory application the petitioners as well as O. P. No. 2 (the informant) prayer has been made therein to quash the criminal proceeding of the aforesaid G. R. Case No. 2357 of 2006 in view of compromise arrived at between the parties.