CHIRANJIT MONDAL 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 406 and 498A of the Penal Code.

(2.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioners are the husband and the other in-laws of the opposite party no.2/de facto complainant. During pendency of the impugned proceeding a compromise and settlement was arrived at between the private parties of all disputes that had led to the registration of the First Information Report. The husband and wife have filed for divorce. A reference is made to paragraphs 6 and 7 of the joint compromise application.

(3.) Learned Counsel appearing on behalf of the de facto complainant/victim submits as follows. A compromise and settlement has indeed been arrived at between the accused and the victim of all disputes that had led to the commencement of the present case. A joint compromise application has also been filed in this regard. In the interest of justice, the impugned proceeding ought to be quashed on the ground of compromise and settlement.