PRATIK BANERJEA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners seek quashing of the criminal proceeding arising out of Complaint Case No.472 of 2017 in which cognizance of the offence under sec. 498-A IPC has been taken on 29/8/2017 (modified vide order dtd. 30/1/2018).

(2.) During pendency of this quash-petition, a statement was made on behalf of the petitioners that the parties have amicably settled their dispute amongst themselves. On such statement, further proceeding in Complaint Case No.472 of 2017 was stayed by this Court vide an order dtd. 30/11/2018.

(3.) In "Narinder Singh and Ors. Vs. State of Punjab and Anr." reported in (2014) 6 SCC 466 , the Hon'ble Supreme Court has held as under: