PRABHAKAR RAO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings being G.R. Case No. 1890 of 2019, pending before the Court of the learned Additional Chief Judicial Magistrate at Barrackpore, District North 24 Parganas arising out of MP Case No. 372 of 2019 subsequently registered as Baranagar Police Station Case No. 179 of 2019 dated April 5, 2019 under Ss. 323/506/509/354/120B/34 of the Indian Penal Code, 1860, which is pending before the Additional Chief Judicial Magistrate at Barrackpore.

(2.) The parties to the revision have now jointly filed CRAN 2 of 2023 on affidavit praying for disposal of the present case on the basis of the compromise effected between the parties.

(3.) The applicants state that applicants have mutually and out of their own will and volition decided and agreed to amicably settle and compromise the disputes pending between them.