Gopal Some And Ors vs The State Of West Bengal & Anr
2023 Latest Caselaw 3146 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri



                            CRR 1282 of 2023
                                 With

                             CRAN 1 of 2023

                            Gopal Some and Ors.
                                  Vs.
                       The State of West Bengal & Anr.


Mr. Siddhartha Sarkar
           ..for the petitioner

Mr. S. G. Mukherjee, Ld. P.P.
Mr. Imran Ali
Ms. Debjani Sahu
           ..for the State

Mr. Prasad Bhattacharyya
           ..for the O.P.

Item No.07

Heard & Judgment on:            02.05.2023


Bibek Chaudhuri, J.

Affidavit of service be kept with the record.

During pendency of the instant revision the parties have come

up with a joint application praying for recording an order of

compromise as the dispute has been amicably settled by and between

the parties. After receiving the application, Investigating Officer's

report was called for through the learned P.P.-in-charge. The

Investigating Officer has submitted a report stating, inter alia, that

the parties have settled the dispute amicably and there is no need to

proceed with G.R. Case No. 3545 of 2022 pending before the learned

Chief Judicial Magistrate, Krishnanagar any further. It appears from

the record that the said case was instituted under Section

447/325/506 of the Indian Penal Code. The offences are also

compoundable in nature.

In view of such circumstances, the application for effectuating

compromise filed jointly by the parties is allowed.

G.R. Case No. 3545 of 2022 be quashed.

The instant revision is accordingly disposed of on compromise.

(Bibek Chaudhuri, J.)