- (1.) Heard Mr. R.C.P. Sah, learned counsel appearing on behalf of the petitioners and Mr. Ravi Kumar Singh, learned counsel appearing on behalf of opposite party No. 2.
(2.) In this application, the petitioners have prayed for quashing the entire criminal proceedings in connection with Raj Nagar P.S. Case No. 55 of 2004 corresponding to G.R. No. 991 of 2014, registered u/s 498A of the Indian Penal Code (IPC) and Section 3/4 of the Dowry Prohibition Act, pending in the Court of learned Judicial Magistrate, Seraikella.
(3.) It appears that a complaint was made by the opposite party No. 2 before the Mahila Thana, Seraikella and on being noticed, the petitioner No. 1 had appeared and the matter was finally settled which would be evident from the noting made in the notice issued by the Mahila Thana, Seraikella. However, it appears that prior to the compromise, the First Information Report (F.I.R.) was instituted being Raj Nagar P.s. Case No. 55 of 2014 by the opposite party No. 2 herein against the petitioners.;