Govind Singh vs The State Of West Bengal & Anr
2023 Latest Caselaw 2260 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                             Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                      IA No: CRAN/3/2023
                                In
                       C.R.R. 1713 of 2022
                         Govind Singh
                              Vs.
                The State of West Bengal & Anr.

For the petitioner     : Mr. Karan Dhudhewala, Adv.
                         Md. D. Khan, Adv.
                         Mr. Kamran Hussain, Adv.

For O.P. No.2          : Mr. Manjit Singh, Adv.
                         Mr. Gaganjyot Singh, Adv.
                         Mr. Biswajit Mal, Adv.

For the State         : Mr. N. Ahmed, Adv.
                        Ms. Amita Gaur, Adv.

Heard on               : 03.04.2023.

Judgment On            : 03.04.2023.

Bibek Chaudhuri, J.

It is submitted jointly by the learned Advocate for the petitioner

as well as the learned Advocate for the opposite party No.2 that the

dispute between the parties has been amicably settled.

On the last occasion, the learned Public Prosecutor-in-Charge

was requested to direct the Officer-in-Charge of the jurisdictional

police station to submit a report after examining the de-facto

complainant to ascertain as to whether the compromise has been

effected freely and voluntarily.

The concerned police officer has submitted a report along with a

statement made by Neha Singh, opposite party No.2 herein. It is

stated by her that she has no dispute as the matter has been

amicably settled out of Court.

In view of such circumstances, the case being G.R. Case No.296

of 2020 under Sections 498A/406 of the Indian Penal Code pending

before the learned Chief Judicial Magistrate be quashed.

The learned Chief Judicial Magistrate, Howrah is directed to

pass appropriate order discharging the accused from the case.

The report submitted by the Officer-in-Charge of the concerned

police station be kept with the record.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.03.

D/L.