SUJIT KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding under Sections 498A and 34 of the Penal Code in G.R. Case No. 105 of 2014 pending before the learned Additional Chief Judicial Magistrate, Tehatta, Nadia on the ground of compromise and settlement arrived at between the private parties.

(2.) Report filed on behalf of the State containing, among other things, statements of the husband and the wife, is taken on record.

(3.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are the husband and the in-laws of the defacto complainant-opposite party. During pendency of the proceeding, at the intervention of common friends and family members, a compromise and settlement was arrived at between the accused and the defacto complainant of all disputes that had led to the initiation of the impugned proceeding. In fact, the couple has decided stay together and lead a happy conjugal life.