SUDIPTA MAHADANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking a quashing of a proceeding being G.R. Case No. 1325 of 2010 pending before the Learned Chief Judicial Magistrate, Serampore, Hooghly in which the charge-sheet was submitted under Sec. 406 and 498A read with Sec. 34 of the Indian Penal Code.

(2.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are the husband and the other in-laws of the opposite party no.2. The disputes that had led to the initiation of the impugned proceeding have all been settled between the private parties. In fact, the husband and the wife are staying together

(3.) Learned counsel appearing on behalf of the victim/opposite party no.2 submits as follows. A compromise and settlement has indeed been arrived at between the accused and the de facto-complainant/victim. In view of the same the impugned proceeding may be quashed.