Mithun Sardar @ Mithun Sarder vs Unknown
2021 Latest Caselaw 3676 Cal

    61
09.07.2021

rrc

CRR 1366 of 2021 with CRAN 1 of 2021 In re : An application under Section 482 of the Code of Criminal Procedure, 1973.

In the matter of : Mithun Sardar @ Mithun Sarder ..... petitioner

Mr. Suman De .....For the petitioner

Mr. Madhusudan Sur, ld. APP Mr. Dipankar Pramanick .....For the State

Mr. Parvej Anam .....For the opposite party no. 2

This is an application for quashing on the joint prayer of the

accused and the de-facto complainant.

A proceeding was initiated against the petitioner being G.R.

Case No. 31 of 2021 arising out of Bhangore Police Station Case No.

438/2020 dated 31.12.2020 under Sections 195A/323/354/34 of

the Indian Penal Code 1860, pending before the learned Additional

Chief Judicial Magistrate at Baruipur.

Before this Court, it has been jointly submitted by the parties

that a compromise has been arrived at between the parties, and the

continuation of proceedings will be a miscarriage of justice.

It appears that the dispute between the parties are private in

nature and do not have any serious impact on the society. The

accused has no criminal antecedents.

In view of the nature of allegations involved in the case, I am

of the opinion that when the parties have decided not to proceed

with the prosecution further, there will be no justification in

dragging the criminal case. In view of the paragraph 15.5 of

judgment reported at (2019) 5 SCC 688 (State of Madhya Pradesh

Vs. Laxmi Narayan & Ors.) this case can be quashed by this

Court in exercise of power under Section 482 of the Code of

Criminal procedure, 1973.

The proceeding being G.R.Case No. 31 of 2021 arising out of

Bhangore Police Station Case No. 438/2020, therefore, stands

quashed.

(Kausik Chanda, J.)