Samit Das vs Susmita Das
2023 Latest Caselaw 2418 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/1/2023
                               in
                        CRR 959 of 2023

                                Samit Das
                                   Vs.
                               Susmita Das

For the petitioner     :        Mr. Anirban Dutta,
                                Mr. Abir Chakraborty
For the opposite
Party                  :        Ms. Priyanka Mukherjee

Judgement on               :    10.04.2023.

Bibek Chaudhuri, J.

An application under Section 125 of the Code of Criminal Procedure is sought to be compromised by and between the parties on the ground that the petitioner does not want to proceed with the said petition on receipt of final maintenance allowance. In view of such circumstances, the Court cannot stand on the way. Therefore, the instant application is allowed. CRR/959/2023 be allowed and further proceeding in Misc. Case No. 124/2022 and the final judgment delivered in Misc. Case No. 124/2022 dated 13 th December, 2022 be quashed.

(Bibek Chaudhuri, J.)

Srimanta, A.R.(Ct.) Item No. 05.