Anil Kumar Damodar @ Mr. Anil ... vs The State Of West Bengal & Anr
2022 Latest Caselaw 6483 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri


                       CRR 2809 of 2022
                           With
                        CRAN 1 of 2022


        Anil Kumar Damodar @ Mr. Anil Damodar Kurup
                             Vs.
                The State of West Bengal & Anr.




      Mr. Apalak Basu
      Mr. Subhankar Chakraborty
                      ..for the petitioner

      Mr. Srinjoy Sengupta
      Mr. R. Makur
            ..for the opposite party

      Mr. Saswata Gopal Mukherjee, Ld. P.P.
      Mr. Sandip Chakraborty
                 ...for the State




Item No.03


Heard & Judgment on:          12.09.2022
                                    2




Bibek Chaudhuri, J.

The petitioner/accused has filed the instant revision praying for

quashing of the proceeding in connection with Anandapur Police

Station Case No.15 of 2021 dated 12 th January, 2021 under Sections

408/468/471 of the Indian Penal Code corresponding to ACGR case

No.195 of 2021 presently pending before the learned Additional Chief

Judicial Magistrate, Alipore, South 24 Parganas. Be it noted here that

in connection with the above mentioned case, the Investigating

Officer submitted a charge sheet against the petitioner only under

Section 408 of the Indian Penal Code.

During pendency of the instant revision the parties have settled

their dispute amicably because of the fact that the dispute arose out

of a commercial transaction and such dispute has been amicably

settled. The Officer-in-charge of Anandapur Police Station was

directed to examine and record a statement of the de facto

complainant /opposite party to ascertain as to whether the dispute

has been voluntarily settled by the de facto complainant or not.

The Officer-in-charge of Anandapur Police Station has filed a

report, on perusal of which it is ascertained that the dispute between

the parties has been settled and the parties do not want to proceed

with the above mentioned criminal case.

In view of such circumstances, ACGR case No.195 of 2021

presently pending before the learned Additional Chief Judicial

Magistrate, Alipore, South 24 Parganas be quashed.

It is pointed out by Mr. Apalak Basu, learned advocate for the

petitioner that in order dated 22nd August, 2022 his name was

recorded as an advocate representing the opposite party. However,

Mr. Basu and Mr. Subhankar Chakraborty, advocates represent the

petitioner. On the other hand, Mr. Srinjoy Sengupta, advocate

represents the private opposite party and Mr. Sandip Chakraborty,

advocate represents the State of West Bengal, opposite party No.1.

Order dated 22nd August, 2022 be read as hereinabove so far as it

relates to representation of the parties on 22 nd August, 2022 as well

as this day.

The instant revision and the connected application are, thus,

disposed of.

(Bibek Chaudhuri, J.)