SHUKLA ACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner and the private opposite party have filed a joint petition for compromise and prayed for quashing of the proceedings of G. R. Case No. 378/2021 pending before the Learned Additional Chief Judicial Magistrate at Sealdah arising out of Maniktala Police Station Case No. 20/2021 dtd. 12/2/2021 under Ss. 379/411 of the Indian Penal Code on the ground that an amicable settlement has been arrived at by and between the parties.

(2.) The question as to whether a case can be disposed of on a joint petition for compromise involving non-compoundable offence came up for consideration before the Hon'ble Supreme Court in Gian Singh ' Vs.- State of Punjab and Anr. reported in (2012) 10 SCC 303. In paragraph 58 of the said judgment the Hon'ble Supreme Court observed as follows:-

(3.) In view of such circumstances, the joint petition for compromise is accepted.