IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Revision No. 770 of 2014 with Cr. Revision No. 844 of 2014 1.Prashant Kumar @ Prashant Kumar Jha 2.Satish Chandra Jha 3.Usha Devi 4.Nishant Kumar Jha @Nishant Kumar . Petitioners (Petitioners in both the cases) Versus 1.The State of Jharkhand 2.Minakshi Jha ..... Opposite Parties (Opposite Parties in both the cases) CORAM: HON'BLE MR. JUSTICE ANANDA SEN
--------- For the Petitioner : Mr. Shailesh, Advocate For the State : A.P.P For the O.P. No.2. : Ms. J. Majumdar, Advocate
--------- 13/Dated: 29 th April, 2016 In Criminal Revision No. 770 of 2014, the order dated 23.06.2014 passed in the said C.P.Case No. 705 of 2012 is under challenge.
2. In Criminal Revision No. 844 of 2014, the order dated 05.08.2014 passed in Dhanbad C.P.Case No. 1923 of 2009 is under challenge.
3. The discharge application under Section 245 of the Code of Criminal Procedure refusing the accused-petitioners to discharge them for offence under Sections 498A, 323, 506 and 34 of the Indian Penal Code and under Section 3/9 of the Dowry Prohibition Act has been rejected.
4. During the pendency of these two applications before this Honble Court the parties have resolved the dispute amicably. It has been submitted by the counsel for the parties that they have filed a joint petition for divorce which was also allowed and the parties do not have any grievance at this stage and now also prayed that in view of the compromise arrived by the parties they do not pursue the respective cases.
5. They further submitted that the Mediator JHALSA has also informed this Court vide Letter No. 1878 dated 10.03.2015, that the matter has been amicably settled between the parties and the terms of the compromise has been mentioned therein.
6. The parties jointly prays that the proceedings before the Court below be quashed.
7. In view of the submissions and in view of the settlement arrived at, both these petitions i.e. Criminal Revision No. 770 of 2014 and Criminal Revision No. 844 of 2014 stands allowed.
8. The order dated 23.06.2014 and the entire proceedings in C.P.Case No. 705 of 2012 stands quashed.
9. Similarly, the order dated 5.8.2014 passed by the C.P.Case No. 1923 of 2009 passed by Judicial Magistrate, Dhanabd is set aside and the entire criminal proceedings of C.P.Case No. 1923 of 2014 is quashed.
10. Both these applications are disposed of. (Ananda Sen, J.) Amar