Vedant Bhagat And Others vs The State Of West Bengal & Anr
2023 Latest Caselaw 2091 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                            CRR 620 of 2023
                                 With
                             CRAN 1 of 2023


                         Vedant Bhagat and others
                                  Vs.
                       The State of West Bengal & Anr.



Mr. Sandipan Ganguly, Sr. Adv.
Mr. S. Dutta Majumder
Mr. Dipanjan Dutt
                  ...for the petitioner

Mr. Ayan Bhattacharjee
Mr. Soumen Mohanty
Mr. P. Ray
Mr. Agnish Basu
Mr. Kush Agarwal
Mr. Aakash Mishra
                 ..for the opposite party

Item No. 06


Heard & Judgment on:          29.03.2023

Bibek Chaudhuri, J.

Ballygunge Police Station Case No. 122 of 2019 dated 2 nd

August, 2019 under Sections 498A/420/406/509/34 of the Indian

Penal Code read with Sections 3 and 4 of the Dowry Prohibition Act

was instituted against the petitioners on the basis of a written

complaint submitted by the private opposite party. On conclusion of

investigation police submitted charge sheet in the month of

December, 2022. In the meantime, the good sense between the

parties prevailed and the parties have settled their dispute out of

Court. After filing of a joint petition for compromise the learned P.P.-

in-charge was requested to obtain a report from the Investigating

Officer to ascertain as to whether the compromise was made freely,

voluntarily without any threat, coercion or undue influence. Such

report has been submitted by the Investigating Officer stating, inter

alia, that the parties have voluntarily settled their dispute.

In the said report it is stated that the petitioners are entitled to

ornaments and gold coins seized by the Investigating Officer on 3 rd

September, 2019 by two separate seizure lists. Therefore, the above

mentioned proceeding being Ballygunge Police Station Case No. 122

of 2019 dated 2nd August, 2019 be quashed. The seized ornaments be

returned in favour of the persons from whom these were seized

without executing any bond. The locker standing in the name of Mrs.

Archita Bhagat, wife of Aushotosh Bhagat which was freezed be

defreezed and the said Archita Bhagat is allowed to operate the said

locker bearing No. 335 in Axis Bank, Kolkata Main Branch.

With the above order the instant revision is disposed of.

(Bibek Chaudhuri, J.)