KASHMIRA BEGUM Vs. SAYAD MOSIAR RAHMAN

JUDGEMENT

(1.) The revisional application is preferred praying for quashing of the proceedings in G.R. 3318/2011 in Connection with Bagnan P.S. Case No. 553/2011 dtd. 16/12/2011, pending before the Learned Additional Chief Judicial Magistrate, Uluberia, Howrah.

(2.) The said case was started on the basis of an incident which occurred on 16/12/2011 at about 4.35 pm when Sakib Ahmed was allegedly assaulted by the petitioner, when he was passing the petitioner's house with one Mainuddin Sakib and was then treated at Uluberia Sub-divisional Hospital.

(3.) At the time of hearing, a report has been submitted by S.I. Sudipta Chakraborty of Bagnan Police Station through the Learned Counsel for the state where in it has been stated that the matter/dispute has been amicably settled between the parties and the defacto complainant has no allegations/grievances now against the petitioners. And the defacto complainant is not intending to continue the prosecution in the present case in Bagnan P.S. Case 553/11 under Ss. 341/323/506/34 of the Indian Penal Code and has submitted a written declaration to that effect and wants to with draw the same.