BHANJA SARKAR 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 323, 406, 498A of the Penal Code.

(2.) A report filed by the Inspector-in-Charge, Habra Police Station regarding the purported compromise and settlement arrived at between the private parties, as filed in Court, is taken on record.

(3.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner is the accused in this case. During pendency of the proceeding, a compromise and settlement has been arrived at between the private parties of all disputes that had led to the registration of the First Information Report. In the interest of justice, the impugned proceeding ought to be quashed on the ground of compromise and settlement.