ANAND BHAGCHANDKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking quashing of a proceeding being GR Case No. 1333 of 2018 presently pending before the learned Metropolitan Magistrate, 4 th Court, Calcutta in which a charge sheet was submitted under Sections 406 and 498A read with Section 34 of the Penal Code.

(2.) Learned Counsel appearing on behalf of the accused /petitioners submits as follows. In course of the proceeding, at the behest of common friends and family members, a compromise and settlement was arrived at between the private parties and a joint compromise application has also been filed in this regard. In view of the same, the impugned proceeding may be quashed on the ground of compromise and settlement.

(3.) Learned Counsel appearing on behalf of the de facto complainant/victim lady submits as follows. The disputes and differences that had led to the initiation of the impugned proceeding have indeed been amicably settled and compromised between the accused/ petitioners and the de facto complainant/opposite party. The opposite party no.2 does not have any objection if the proceeding is quashed on the ground of compromise and settlement.