DEBASHISH GHATAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioners who happen to be husband and the relations of the husband of the de facto complainant, the opposite party no. 2 herein, have approached this court invoking its inherent jurisdiction for quashing of the charge sheet under section 498A/34 IPC arising out of Kotwali, Nadia, P.S. Case No. 435 of 2012 on the ground the dispute by and between the parties has been compromised out of court. In this regard a joint compromise petition has been filed and on the last occasion the de facto complainant as well as the petitioner nos. 2 and 3 were present in court and were identified by their respective lawyers.

(2.) HAVING regard to the facts that the matrimonial dispute by and between the parties has been settled out of court and the de facto complainant -wife is no longer desirous to proceed against her husband and his relations and consequently, there is no likelihood of the impugned proceedings to reach to its logical conclusion, no useful purpose will be served by keeping the impugned proceeding alive further and continuation of the same will bring a situation which is completely an abuse of process of court. Accordingly, this criminal revision is allowed and the impugned proceedings is quashed.

(3.) IN view of disposal of the main criminal revision, the CRAN No. 2134 of 2014 stands disposed of accordingly.