RITIKA SINGH Vs. VISHAL SINGH

JUDGEMENT

(1.) The application being CRR 355 of 2018, under Section 482 of the Code of Criminal Procedure has been filed by the petitioner for quashing of the proceeding, being Complaint Case No. 378- C/2016, pending before the learned 3rd Judicial Magistrate at Howrah, under Section 465/466/469/474/500/504 of the Indian Penal Code.

(2.) Learned Advocate appearing for the petitioner submits that the parties have amicably resolved their matrimonial dispute and in that regard, a compromise application being C.R.A.N. N.O. 3253 of 2018 has been filed by both the parties for quashing of the criminal proceedings in view of the compromise arrived at between the parties.

(3.) Learned Advocate appearing for the petitioner/wife submits that in view of the compromise arrived at by and between the petitioner and the opposite party no. 1, direction may be given for quashing of the proceedings being Complaint Case No. 378- C/2016, pending before the learned 3rd Judicial Magistrate at Howrah, under Section 465/466/469/474/500/504 of the Indian Penal Code against the petitioner.