SARMISTHA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Mr. Gooptu, learned Counsel for the petitioner. This relates to an application 482 of the Code of Criminal Procedure filed by the petitioner who is the de facto complainant in the case under reference being Khardah P.S. Case No. 320 of 2000 under section 498A of IPC (G.R. Case No. 3214 of 2000).

(2.) It is submitted by Mr. Gooptu on behalf of the said petitioner/victim/ de facto complainant that the dispute between the parties has subsequently been amicably settled. The petitioner who is physically present in Court on being asked submits that she also does not like to proceed further with the said case in which cognizance has already been taken under section 498A of IPC.

(3.) Private opposite parties are represented by the learned Counsel and vakalatnama filed in this regard be kept with the record. Copy of the application has already been served upon Mrs. Krishna Ghosh who represents opposite party/State.