SHER BAHADUR JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a criminal proceeding being G.R. Case No. 1523 of 2017 presently pending before the learned Judicial Magistrate, 4th Court, Durgapur, Paschim Bardhaman in which a charge-sheet was submitted under Sec. 379 of the Indian Penal Code and Ss. 37, 51, 63 and 65 of the Copyright Act.

(2.) Learned counsel appearing on behalf of the accused petitioner submits as follows. During pendency of the proceeding, a compromise and settlement was arrived at between the private parties of all disputes that had led to the initiation of the impugned proceeding. The parties have decided to bury the hatchet and move forward. In view of the compromise, the impugned proceeding may be quashed.

(3.) Learned counsel appearing on behalf of the defactocomplainant/opposite party submits as follows. A compromise has indeed been arrived at between the private parties of all disputes that had led to the registration of the First Information Report. In fact, the case was a result of temporary misunderstandings between the private parties. This is purely a private dispute between two parties and therefore, the impugned proceeding may be quashed on the ground of compromise and settlement.