PRASENJIT DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application has been preferred praying for quashing of Dinhata Women Police Station Case No. 99/2019 dated the 24/12/2019 (State vs. Prasenjit Das and Ors.) under Sec. 498A/506 of the Indian Penal Code read with Sec. 3 and 4 of Dowry Prohibition Act, pending before the learned Additional Chief Judicial Magistrate-I, Dinhata, Cooch Behar.

(2.) The petitioner's case is that he is the husband of the opposite party no. 2/complainant. The other petitioners are his relatives. The complaint filed by the opposite party no. 2 is to the effect that their marriage took place six years prior to filing of the case. That she was tortured for dowry and then was driven out from her matrimonial home. Case diary has been produced by the learned Counsel for the State. CRAN 1 of 2022 has been filed jointly on affidavit by the parties in this case stating that the dispute between them has been compromised by way of settlement. A copy of the joint petition of compromise has been annexed to the CRAN application. The parties have prayed for quashing of the case under revision.

(3.) Learned Counsels for both sides have submitted that a settlement has been arrived at between the parties and on the basis of the said settlement the joint applicants have submitted that the present revisional application be allowed by setting aside of the judgment and order under revision.