RAHUL JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in G.R. Case No. 528 of 2021 under Ss. 406, 498A and 34 of the Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act presently pending before the learned Chief Metropolitan Magistrate, Calcutta.

(2.) Learned counsel appearing on behalf of the accused petitioners submits as follows. The petitioners are the husband and the other in-laws who have been made an accused in this case while the opposite party no. 2 is the wife/de facto complainant. In the course of the proceeding, a settlement and compromise was arrived at between the private parties of all disputes that had led to the registration of the First Information Report. The couple in question decided to part ways.

(3.) Learned counsel appearing on behalf of the de facto complainant/opposite party no. 2 submits as follows. The opposite party no. 2 has settled the issue with the accused petitioners and does not want to continue the impugned proceeding. She has already entered into a joint compromise application to this effect and has also given statement to the police in terms of Sec. 161 of the Code. In view of the compromise and settlement arrived at between the private parties, the impugned proceeding may be quashed.