ARABINDA NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking quashing of a proceeding in which a charge sheet was submitted under Sections 325, 406 and 498A of the Penal Code against the husband/ petitioner.

(2.) Affidavit of service filed on behalf of the petitioner is taken on record.

(3.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner is the husband of the opposite party no.2. During pendency of the impugned proceeding, a compromise and settlement has been arrived at between the accused and the de facto complainant/victim of all disputes that had led to the registration of the First Information Report. No evidence has been recorded as yet. The husband and wife are presently staying together and leading a peaceful married life. A reference is made to paragraph nos.3 and 4 of the joint compromise application.