Kasturi Hazarika vs The State Of West Bengal & Ors
2022 Latest Caselaw 4033 Cal

Form J(2)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                              Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                      IA No: CRAN/1/2022
                               In
                      C.R.R. 1119 of 2022

                        Kasturi Hazarika
                               Vs.
                 The State of West Bengal & Ors.

For the petitioner     :   Mr. Syed Nurul Arfin, Adv.
                           Mr. Rahul Singh, Adv.


For the State          :   Mr. Saswata Gopal Mukherjee, Ld.P.P.
                           Mr. Ranabir Roy Chowdhury, Adv.
                           Mr. Sandip Chakrabarty, Adv.

Heard on               : 06.07.2022

Judgment On            : 06.07.2022.

Bibek Chaudhuri, J.

This is an application filed jointly by the petitioners and

opposite party No.2, stating, inter alia that the dispute between

parties has been amicably settled and they want not to proceed with

the case in connection with Bidhannagar South Police Station Case

No.19 of 2021 dated 11th January, 2021 and charge sheet being No.57

of 2021 dated 14th March, 2021 which was registered as G.R. Case

No.53 of 2021.

It is submitted by the learned Advocates for the parties that

the case is now pending before the learned Additional Chief Judicial

Magistrate at Bidhannagar.

On perusal of the charge-sheet I find that it was filed against

the petitioner under Sections 341/323/325/506 of the Indian Penal

Code. All the offences are compoundable in nature. Therefore, there

is no predicament to accept the instant petition for compromise. The

above-mentioned proceedings being G.R. Case No.53/2021 be

quashed on the basis of compromise between the parties.

The instant revision and connected application are, thus,

disposed of.

(Bibek Chaudhuri, J.)