DINESH KUMAR PATEL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in which a charge-sheet was submitted under Sections 376, 417 and 506 of the Indian Penal Code.

(2.) The learned counsel appearing on behalf of the petitioner submits as follows. The prime grievance of the defacto-complainant/opposite party no.2 was that despite giving promise, the petitioner did not marry her. During pendency of the revisional application, all the disputes that had led to the initiation of the impugned proceeding have been settled and compromised between the private parties. In fact, the petitioner and the defactocomplainant have got married. Reliance is placed on the copy of the marriage certificate dated 18.10.2019 appended to the joint compromise application. The husband and wife are leading a happy married life and in view of the above, the impugned proceeding ought to be quashed.

(3.) Learned counsel appearing on behalf of the defactocomplainant/opposite party submits as follows. The disputes between the private parties that had led to the registration of the First Information Report have been compromised and settled between the accused and the victim. In fact, the accused has got married to the victim. In view of the same, the impugned proceeding ought to be quashed on the ground of compromise and settlement.