Bappaditya Basu And Anr vs The State Of West Bengal & Anr
2022 Latest Caselaw 3963 Cal

Form J(2)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                            Appellate Side

Present :
The Hon'ble Justice Bibek Chaudhuri


                           CRR 2721 of 2021
                                With
                             CRAN 3 of 2022
                                With
                           CRAN 4 of 2022

                        Bappaditya Basu and Anr.
                                   Vs.
                      The State of West Bengal & Anr.


For the petitioner:    Mr. Sabyasachi Banerjee
                       Mr. Indradip Das
                       Mr. Vishwarup Acharya
                       Ms. Sruti Datta

For the de facto complainant:    Mr. Tanmoy Roy

For the State :        Mr. Sudip Ghosh
                       Mr. Bitasok Banerjee


Item No.01.



Heard & Judgment on:        05.07.2022


Bibek Chaudhuri, J.

The instant criminal revision is for quashing of the

criminal proceeding in connection with New Alipore Police Station

Case No.205 of 2021 dated 25th November, 2021 under Sections

420/467/468/471/120B of the Indian Penal Code presently

pending before the learned Chief Judicial Magistrate, Alipore,

South 24 Parganas.

By filing an application on 4 th July, 2022 both the parties,

viz., the de facto complainant and the accused persons have file

a joint petition of compromise informing, inter alia, that the

dispute between the parties have been amicably settled.

In view of the said application being filed, without going

through the question involved as to whether the offences are

compoundable or not, this Court finds that continuation of the

proceeding will be a fruitless effort on the part of the trial Court,

though not entirely perverse.

In view of such circumstances, this Court on the basis of

the joint compromise petition filed by the parties quashes the

criminal proceeding being New Alipore Police Station Case

No.205 of 2021 dated 25th November, 2021 under Sections

420/467/468/471/120B of the Indian Penal Code and the

connected proceedings arising out of the above mentioned case.

The instant revisional application is disposed of on the

basis of the petition dated 4th July, 2022.

In view of the above order, the instant criminal revision is

disposed of.

(Bibek Chaudhuri, J.)