PADAM LOHARIWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept with the record.

(2.) This is an application praying for effectuating settlement of G.R. Case No. 410/2020 arising out of Bidhannagar East Police Station Case No. 48/2020 dtd. 10/7/2020 under Ss. 498A/506 of the Indian Penal Code. Both the petitioner and the private opposite party are personally present in Court. It is submitted by the parties that the matrimonial dispute between them has been amicably settled. The petitioner does not want to proceed with the instant revisional application.

(3.) By filing the instant application the petitioner has prayed for quashing further proceeding of GR Case No. 410/2020, pending before the Learned Additional Chief Judicial Magistrate at Bidhannagar on the ground of amicable settlement.