RAJ KISHAN SHAW Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These are applications seeking quashing of two connected criminal proceedings, one under Sections 323 and 498A of the Penal Code and the other under Sections 323, 341, 506 and 34 of the Penal Code.

(2.) A report dated 27.02.2020 filed by the Inspector-in-Charge of Howrah Police Station is taken on record.

(3.) It appears that there was a miscommunication between the police authorities and the private parties in this case. As per the police report and as admitted by the learned counsels appearing on behalf of the private parties, the private parties actually went to Howrah Women Police Station to file their letter of compromise and they did not go to the Howrah Police Station for such purpose. However, subsequently a letter of compromise was given to Howrah Police Station and in the latest police report, the Inspector-in-Charge of Howrah Police Station has stated that he contacted with the defacto complainant over mobile phone when the defacto complainant stated that she would not like to proceed with the criminal case lodged at the Howrah Police Station.