CHANDI PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this petition, the petitioners have prayed for quashing the order taking cognizance dated 30.7.2004 and the entire criminal proceedings.

(2.) This petition has been filed by the husband (petitioner No. 1) and his relatives. The complainant-O.P. No. 2, who is the wife, has appeared. It has been jointly submitted by the learned counsel for both the parties that leaving aside their differences, the complainant-O.P. No. 2 and the petitioner No. 1 are living together and leading a happy conjugal life.

(3.) By order dated 12.7.2007, this Court, on the joint submission, has stayed the proceeding in the Court below for about a year in order to allow sufficient time to the parties to decide as to whether they will stick to their resolution.