(1.) THIS Criminal misc. Case is being disposed of at the admission stage on the consent of the parties.
(2.) HEARD learned counsel for the petitioner, learned Addl. Standing Counsel as well as learned counsel appearing for O. P. No. 2-the victim lady.
(3.) THE petitioner has come with a prayer for quashing of a criminal proceeding in G. R. Case No. 183/1998 under Section 376, Indian Penal Code pending in the Court of j. M. F. C. , Nimapara on the ground that this matter has become very old as the occurrence took place in the year 1998 and, in the meantime, the victim lady has got herself married to a person and living as housewife with offspring out of the said marriage and so also the petitioner in this case has also married elsewhere and is living with his wife peacefully and due to intervention of gentlemen of the locality the matter has been settled long since.