GAURAV AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court:

(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 who happened to be the purported victim and the defacto-complainant in this case. During pendency of the impugned proceeding, a settlement and compromise has been arrived at between the petitioner and the opposite party no.2 of all disputes that had led to the registration of the First Information Act. A memorandum of understanding was entered into by the private parties. A joint compromise application has also been filed by them.