SRIVANT MORE Vs. ASHWINI KUMAR

JUDGEMENT

(1.) This revisional application has.been preferred under Sections 397, 401 and 482 of the Cr, P.C. praying for quashing of the proceeding in connection with Case No..C-5914 of 2004 pending before the Court of 9th Judicial Magistrate, Alipore.

(2.) Case of petitioners is thaD.the O.P. filed a complaint before the Chief Judicial Magistrate, Alipore being Case No. C-5914 of 2004 alleging commission of offence by the accused/petitioners punishable under Sections 406, 420, 467, 468, 471 and 120B of IPC. Subsequently the case was transferred to the file of the Id. 9th Judicial Magistrate, Alipore for disposal.

(3.) The petitioners preferred an application under Section 482 of the Cr. P.C. before this Court praying for quashing of the criminal proceeding and the said revisional application was numbered as CRR 436 of 2005. At the instance of the petitioner No. 1, another case was filed against the O.P. and it was pending in the Court of 1d. 14th "Metropolitan Magistrate Court. Against the continuation of the said proceeding the O.P. preferred an application under section 482 Cr. P.C. before this Court praying for quashing of the said criminal proceeding and the revisional application was numbered as CRR 1342 of 2005. At the instance of the petitioner No. 1, another case was filed against the O.P. and it was pending in the Court of 1d. 9th Judicial Magistrate Court, Alipore. Against the continuation of the said proceeding the O.P. preferred an application under Section 482 Cr. P.C. before this Court praying for quashing of the said criminal proceeding and the revisional application was numbered as CRR 1342 of 2005. During the pendency of the said revisional application both the parties arrived at an amicable settlement amongst themselves and decided not to continue with the different initiated in different forums against each other.