Jaijit Ganguly & Anr vs Susanta Kumar Sadhukhan
2022 Latest Caselaw 4095 Cal

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

                            C.R.R. 405 of 2022

                       Jaijit Ganguly & Anr.
                                 Vs.
                    Susanta Kumar Sadhukhan.

For the petitioners     :    Mr. Subhankar Chakraborty, Adv.
                             Ms. Ruchira Manna, Adv.

Heard on                : 08.07.2022

Judgment On             : 08.07.2022.

Item No.                : 7.

Bibek Chaudhuri, J.

In the instant revision the petitioners have prayed for quashing

of the proceeding being complaint Case No.416C of 2021 under

Sections 138/141 of the Negotiable Instrument Act.

The learned Advocate for the petitioners has filed a copy of

email sent by the constituted attorney of the petitioners, stating, inter

alia, that they did not want to proceed with the instant application.

Accordingly, the instant criminal revision is dismissed for non-

prosecution.

Further proceeding of complaint case No.416C of 2021 is

quashed on the ground of settlement between the parties.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).