Biswajit Sikdar & Ors vs State Of West Bengal & Anr
2022 Latest Caselaw 4088 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/2/2022
                                 In
                         C.R.R. 557 of 2022

                        Biswajit Sikdar & Ors.
                                  Vs.
                     State of West Bengal & Anr.

For the petitioners      :   Mr. Moyukh Mukherjee, Adv.
                             Mr. Abhijit Singh, Adv.


For O.P. No.2            : Mr. Kaustav Lal Mukherjee, Adv.
                           Mr. Fauzia Ahmed, Adv.

For the State            : Mr. Saswata Gopal Mukherjee, Ld.P.P.
                           Ms. Debjani Sahu, Adv.

Heard on                 : 08.07.2022

Judgment On              : 08.07.2022.

Item No.                 : 4.

Bibek Chaudhuri, J.

On the basis of the written complaint filed by the opposite

party No.2/de facto complainant, Golf Green Police Station Case

No.134 dated 4th August, 2021 under Sections 498A/406/506/34 of

the Indian Penal Code, corresponding to ACGR 2962 of 2021 was

registered. The petitioners being the accused persons in the aforesaid

case has filed the instant application praying for quashing of the said

criminal proceeding. During the pendency of the instant criminal

revision, a joint petition for compromise was filed, stating, inter alia,

that the petitioner does not want to proceed with the case on the

ground that the dispute has been amicably settled.

In view of such application being filed, the Investigating Officer

of the case was directed to examine the de-facto

complainant/opposite party No.2 and record her further statement.

The Investigating Officer recorded the statement of the de-facto

complainant on 17th June, 2022 where she stated that she does not

want to proceed with the aforesaid criminal case as the dispute

between the parties has been amicably settled. In view of such

circumstances, the joint petition for compromise be taken on record.

Further proceeding in respect of ACGR 2962 of 2021 pending

before the learned Additional Chief Judicial Magistrate at Alipore

arising out of Golf Green Police Station Case No.134 dated 4 th August,

2021 be quashed.

The statement of the de-facto complainant recorded by the

Investigating Officer on 17th June, 2022 be kept with the record.

The instant revision is accordingly disposed of.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).