BAPI MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in which a charge-sheet was submitted under section 498A of the Penal Code.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is the accused husband in this case. During the pendency of the proceeding an amicable settlement and compromise has been arrived at between the accused and the de facto complainant/victim of all disputes that had led to the initiation of the impugned proceeding. Accordingly, a joint compromise application has also been filed. In the interest of justice, the present proceeding ought to be quashed on the ground of compromise.

(3.) Learned counsel appearing on behalf of the de facto complainant submits as follows. As would be evident from paragraph 6 of the joint compromise application, a final settlement and compromise has indeed been arrived at between the private parties. As such, the proceeding ought to be quashed forthwith.