SILA BHOL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Report submitted by the State is taken on record.

(2.) It appears from the report that the dispute has been amicably settled and the private opposite party/defacto complainant does not intend to proceed with the matter any further.

(3.) Placing reliance on the authority in Gian Singh Vs. State of Punjab and Another reported in (2012) 10 SCC 303, learned counsel for the State submits that since the offence is under Sec. 376 of the Indian Penal Code and involves mental depravity of the accused, the matter cannot be settled amicably though the victims/victim's family and the offender have settled the dispute.