NILANJAN BHATTACHARYA Vs. STATE OF W.B.

JUDGEMENT

(1.) This is an application praying for quashing of a proceeding in which a charge-sheet was submitted under Sections 323, 406, 498A and 506 of the Indian Penal Code.

(2.) Learned counsel appearing on behalf of the petitioners submits as follows. During the pendency of the impugned proceeding, a compromised and settlement has been arrived at between the private parties as regards all the disputes that had led to the initiation of the impugned proceeding. A joint compromise application has also been filed by the private parties. The husband and wife in question had earlier obtained divorced by mutual concerned.

(3.) Learned counsel appearing on behalf of the defactocomplainant/victim submits as follows. The disputes between the private parties have indeed been settled and compromised as would be evident from the statements contained in paragraphs 6, 7, 8, 9, 10 and 11 of the joint compromise application. The impugned proceeding ought to be quashed on the ground of compromise.