DEBANGSHU CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application under Sec. 482 of the Criminal Procedure Code has been filed to quash the proceedings being A.C.G.R. Case No. 906 of 2012 arising out of Regent Park P.S. Case No. 29 of 2012 dtd. 31/1/2012 under Ss. 420/406/120B of the Indian Penal Code pending before the Court of the Learned 8th Judicial Magistrate, Alipore.

(2.) The Learned Advocate Mr. Sourav Chatterjee appearing for the petitioners submits that the Opposite Party No. 2 herein filed a complaint, resulting in the registration of Regent Park Police Station Case No. 29 of 2012 dtd. 31/1/2012 under Ss. 420/406/120B of the Indian Penal Code. On completion of investigation charge sheet no. 98 of 2012 dtd. 2/8/2012 under Ss. 420/406/120B of the Indian Penal Code was submitted. The Learned Advocate for the petitioners further stated that the instant proceeding being A.C.G.R. Case No. 906 of 2012 pending before the learned Judicial Magistrate, 8th Court, Alipore, South 24 Parganas arising out of Regent Park Police Station Case No. 29 of 2012 dtd. 31/1/2012 under Ss. 420/406/120B Indian Penal Code was stayed for a period of six weeks vide order dtd. 24/7/2013 passed by this Court which got extended from time to time. It was further submitted during pendency of the instant application a compromise has been effectuated between the petitioners and the opposite party no. 2 being the defacto complainant. The misunderstanding between the parties has been resolved. Consequently, an application being CRAN 10 of 2023 has been jointly filed by the petitioners and the opposite party no. 2 stating that the dispute between the parties was personal in nature without the involvement of any public policy to be frustrated and submitted that the instant criminal revisional application may be allowed and the proceedings pending before the Trial Court be quashed.

(3.) The Learned Advocate Mr. Tarique Quasimuddin appearing on behalf of opposite party no. 2 concedes to the submission of the Learned Advocate for the petitioners stating that the opposite party no. 2 has affirmed the application being CRAN 10 of 2023 on 18/1/2023. The Opposite Party No. 2 does not desire to pursue the case further against the petitioners on the basis of an amicable settlement of the disputes between the parties.