MD. SONU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anuj Kumar Trivedi, learned counsel for the petitioner, Ms. Saman Ahmad, learned counsel for opposite party no.2 and Mr. Zaid Imam, learned counsel for opposite party no.3.

(2.) This petition has been filed for quashing the entire criminal proceeding in connection with Jugsalai P.S. Case No.07 of 2022 registered under Sec. 366-A and 120-B of the Indian Penal Code, pending in the court of the learned Judicial Magistrate, 1st Class-VIII, Jamshedpur.

(3.) Learned counsel for the petitioner submits that opposite party no.3 is the father of girl i.e. opposite party no.2 and under misconception, he has lodged the FIR alleging that his daughter is missing. He further submits that good sense has prevailed between the parties and marriage of petitioner along with opposite party no.2 has been accepted and Nikahnama contained in Annexure-2 of the supplementary affidavit filed on behalf of the petitioner, has been brought on record.