KALYANMOY ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in ACGR Case No. 1350 of 2017 pending before the learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas, in which a charge-sheet was submitted under Sections 406, 498A, 506 and 509 read with Section 34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

(2.) A report filed on behalf of the State is taken on record along with the copy of a letter given by the defacto-complainant/victim lady is taken on record.

(3.) Learned counsel appearing on behalf of the petitioners submits as follows. At the intervention of common friends and relatives, all the disputes between the private parties that had led to the initiation of the present proceeding have been settled between the private parties. A mutual divorce as prayed for by the couple was decreed and a permanent alimony amount of Rupees Fifty lakhs was also duly paid. A joint compromise application has been preferred by the accused and the victim/defacto-complainant praying for quashing of the impugned proceeding on the ground of compromise and settlement.