Rahul Bhoumick And Others vs The State Of West Bengal & Anr
2023 Latest Caselaw 108 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                             CRR 4307 of 2022
                                 With
                             CRAN 1 of 2022

                              Rahul Bhoumick and others
                                     Vs.
                            The State of West Bengal & Anr.


            Mr. Awadhesh Kumar Rai
                 ..for the petitioner

            Mr. Kishore Mukherjee
            Mr. Soumyajit Mukherjee
                        ..for the O.P. No.2/de facto complainant



Item No. 04.


Heard & Judgment on:         04.01.2023



Bibek Chaudhuri, J.

Matrimonial discord between the parties gave rise to G.R.

Case No.36 of 2019 under Sections 498A/406/323/506/34 of the

Indian Penal Code read with Sections 3 and 4 of the Dowry

Prohibition Act.

Besides the instant revision opposite party No.2 also filed a

civil revision being C.O. No.234 of 2021. The said matter was

referred to the High Court Mediation Committee. The final

report of the Mediation has been filed by the parties. It appears

from the final report of the Mediation that the matrimonial

dispute has been amicably settled and the parties have agreed

to withdraw all pending civil and criminal cases.

Let a copy of this final report of the Mediation be kept with

the record.

In view of such settlement, G.R. Case No. 36 of 2019

under Sections 498A/406/323/506/34 of the Indian Penal Code

read with Sections 3 and 4 of the Dowry Prohibition Act

presently pending before the learned Judicial Magistrate, 3 rd

Court, Sealdah be quashed.

The instant revision is, thus, disposed of.

All connected applications are also disposed of.

The trial Court while recording the final order in the above

mentioned case in terms of the order passed in the instant

revision shall take into account the matter regarding release of

gold ornaments to its lawful owner.

(Bibek Chaudhuri, J.)