Babish Agarwal vs Unknown
2021 Latest Caselaw 3565 Cal

    84
02.07.2021

Ct.35 AKG CRR 1372 of 2021 With CRAN 01 of 2021 (Through Video Conference)

In Re: - An application under Section 482 of the Code of Criminal Procedure, 1973 And In the matter of: Babish Agarwal .... Petitioner

Mr. Prantick Gshoh ... For the Petitioner Mr. Siddhartha Sarkar ...For the Defacto Complainant.

This is an application for quashing of the criminal proceedings

being G.R. Case No. 846 of 2020 under Section 498A of the Indian

Penal Code, 1860, pending before the learned Additional Chief

Judicial Magistrate, Bidhannagar, North 24 Parganas. The accused

and the defacto complainant have come up before this court with a

joint application in view of the settlement of their disputes, and the

compromise arrived at, outside the court.

A joint prayer has been made for quashing of the proceedings

pending before the learned court below. In view of the judgments

delivered by the Supreme Court reported at (2013) 4 SCC 58

(Jitendra Raghuvanshi v. Babita Raghuvanshi), the present

criminal proceeding, arising out of the matrimonial disputes, is

quashed.

The revisional application being CRR 1372 of 2021 and the

application being CRAN 01 of 2021 are disposed of accordingly.

(Kausik Chanda, J.)