SOMNATH CHOWDHURY Vs. STATE & ANR

JUDGEMENT

(1.) CRL.M.A. 12058/2014 Exemption, as prayed for, is allowed, subject to all just exceptions. The application stands disposed off. CRL.M.C. 3483/2014 1. This petition has been moved under Section 482 of the Code of Criminal Procedure Code by Shri Somnath Chowdhury, one of the coaccused in FIR No. 218/2005 registered under Section 406/498A/34 IPC at Police Station Sarojini Nagar on 04.05.2005. It is prayed that the proceedings emanating out of the said FIR in connection with which the trial court has framed charges, inter alia, against the petitioner under Section 498A of the IPC alone, be quashed on the ground that the petitioner has settled and compromised the matter with the complainant.

(2.) Issue notice.

(3.) Counsel for the State, as well as counsel for the second respondent, enter appearance and accept notice. Both the complainant and the petitioner are also identified by the Investigating Officer, Shri Manoj Kumar, Police Station Sarojini Nagar.