Kkalpana Industries (India) ... vs The State Of West Bengal & Ors
2022 Latest Caselaw 1979 Cal

12.04.2022 Item No.02 Suman Ct.42

CRA (SB) 15 of 2022

Kkalpana Industries (India) Limited Vs.

The State of West Bengal & Ors.

Mr. Mayukh Mukherjee Mr. Francis Samson Correa Mr. Sarthak Mondal Ms. Kiran Kumari Mahato ...for the appellant

Mr.Narayan Prasad Agarwala Mr. Pratick Bose ...for the State

It is submitted by the learned advocate for the

petitioner that the dispute between the parties has been

amicably settled. The application for special leave to

appeal was filed challenging the judgment and order of

acquittal in a proceeding under Section 138 of the

Negotiable Instruments Act.

It is needless to say that an offence under Section

138 of the N.I. Act has been made compoundable. Since

the parties have amicably settled the dispute between

themselves and the appellant does not want to proceed

with the instant appeal, the appeal be dismissed for

non-prosecution on the prayer of the appellant.

(Bibek Chaudhuri, J.)