MADHUBALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Let name of Mr. Rajesh Kumar Mahtha, the learned counsel for the O.P. No. 2-husband appear in the cause-list.

(2.) Mrs. Jashodhara Tripathy, the learned counsel appears for the petitioner-wife, who has preferred Transfer Petition (Cr.) No. 2 of 2016 and Mr. Rajesh Kr. Mahtha, the learned counsel appears for the petitioner-husband, who has filed Cr. M. P. No. 917 of 2016 seeking quashing of the entire criminal proceeding arising out of the complaint case being C/1 Case No. 1843 of 2015.

(3.) The learned counsels appearing for both the parties submits that the parties have amicably settled their disputes and the complainant-wife now does not intend to prosecute the matter further. Both the learned counsels have referred to decision in "Gian Singh vs. State of Punjab and anr." reported in (2012) 10 SCC 303 .