Ritika Saha vs The State Of West Bengal & Ors
2022 Latest Caselaw 8262 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                             Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri


                             CRR 3613 of 2022

                                 Ritika Saha
                                     Vs.
                         The State of West Bengal & Ors.



      Mr. Gautam Chakraborty
      Mr. Kartik Kumar Ray
                       ...for the petitioner

      Mr. J. N. Manna
                  ...for the respondent No.2



Item No. 03


Heard & Judgment on:         13.12.2022


Bibek Chaudhuri, J.

Both the petitioner and the private opposite party are present

in Court. The opposite party No.2 is the ex-husband of the petitioner

and the marriage between the parties was amicably dissolved by a

decree of divorce under Section 13(b) of the Hindu Marriage Act.

On the complaint submitted by the petitioner police submitted

charge sheet under Sections

326/307/351/379/411/386/426/506/34/120B of the Indian Penal

Code against the opposite party. At present the parties have filed a

joint petition for compromise stating, inter alia, that the dispute has

been amicably settled and the de facto complainant does not want to

proceed with the said police case. It appears from the charge sheet

that the penal provisions for which the accused /opposite party No.2

was put to trial are compoundable in nature. Therefore, I do not find

any predicament in recording compromise in the instant case on the

basis of the joint compromise petition. It is submitted on behalf of the

petitioner/de facto complainant that she voluntarily put her signature

on the joint compromise petition without having any undue influence

or coercion.

Considering such aspect of the matter the instant revision is

disposed of on the basis of the joint petition for compromise.

Further proceedings in connection with G.R. Case No.1232 of

2020 arising out of NTSPS Case No.105 of 2020 pending before the

learned Judicial Magistrate, 4th Court at Durgapur be quashed on the

basis of the compromise arrived at by and between the parties before

this Court.

The parties are at liberty to act on the server copy of the order.

The instant revision is disposed of.

(Bibek Chaudhuri, J.)