Honeywell Automation India Ltd vs The State Of West Bengal & Anr
2023 Latest Caselaw 2106 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                              CRR 3332 of 2022

                          Honeywell Automation India Ltd.
                                        Vs.
                          The State of West Bengal & Anr.


Mr. Sakabda Roy
Ms. S. Jha
Mr. Chetan Kabra
                   ..for the petitioner

Mr. Pratik Shanu
            ..for the O.P. No.2

Mr. Rudradipta Nandy
Ms. Sonali Das
Ms. Sreeparna Das
                 ..for the State

Item No. 03


Heard & Judgment on:           29.03.2023


Bibek Chaudhuri, J.

On the basis of the application filed on behalf of the petitioner

that the dispute between the parties has been amicably settled, the

learned P.P.-in-charge was requested to obtain a report from the

Inspector of NSCBI Air Port as to whether the dispute has been

amicably settled by and between the parties voluntarily and without

any threat, coercion or undue influence.

I.C., NSCBI Air Port has submitted a report stating, inter alia,

that the parties have voluntarily settled the dispute and there was no

coercion on the part of the opposite party. Let the report be kept with

the record.

In view of such circumstances, the instant criminal revision be

disposed of on the basis of settlement and the FIR No. 92 of 2019

dated 19th November, 2019 registered by the NSCBI Air Port P.S. for

the offence punishable under Sections 406/409 of the Indian Penal

Code be quashed.

The parties are directed to act upon the server copy of this

order.

(Bibek Chaudhuri, J.)