SUMAN PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding under Sections 307, 324 and 498A read with Section 34 of the Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

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

(3.) Learned counsel appearing on behalf of the petitioners submits as follows. During the pendency of the impugned proceeding, a settlement and compromise has been arrived at between the defacto complainant/victim and the accused regarding all disputes that had led to the filing of the impugned proceeding. A joint compromise petition has been filed to that effect by the private parties. There is no element of Section 307 of the Penal Code as would be evident from a plain reading of the First Information Report.