DHEERAJ YADAV Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Asansol (Women) Police Station Case No. 20 of 2021 dtd. 7/2/2021 was registered under Ss. 498A/406/34 of the Indian Penal Code against the opposite parties on the basis of a written complaint submitted by Smt. Nilam Yadav, opposite party No.2 herein.

(2.) In the instant application it is stated by both the parties that the opposite party No.2 and her husband are living peacefully. At present there is no dispute between them. The dispute has been amicably settled and accordingly, the instant revision may be disposed of on compromise.

(3.) Having heard the learned advocates and on perusal of paragraph 10 of the application I find that since the parties are living peacefully, the instant revision ought to be disposed of on compromise.