And Ors vs The State Of West Bengal & Anr
2023 Latest Caselaw 3620 Cal

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

Present :

The Hon'ble Justice Bibek Chaudhuri

CRR 1314 of 2023 With CRAN 1 of 2023

Sk. Nizamuddin @ Sk. Khaju @ Sentu and Ors.

Vs.

The State of West Bengal & Anr.

Mr. Biswajit Manna ..for the petitioner

Mr. Soumya Basu Roy Chowdhuri

Ms. Anasuya Sinha Ms. Subhasree Patel ..for the State

Heard and Judgment on: 19.05.2023

Bibek Chaudhuri, J.:

The petitioner No.3/accused has expired during the pendency of

the case. Therefore, criminal case abates as against the petitioner

No.3. The remaining petitioners and the opposite parties have filed a

joint petition for compromise stating, inter alia, that the dispute

between the others has been amicably settled. After receiving the

application the learned P.P.-in-charge was directed to obtain a report

from the Officer-in-charge of Pandua P.S. The Officer-in-charge has

submitted a report admitting the fact that the dispute has been

amicably settled. The missing person returned his home and it was

ascertained that the accused persons were in no way connected with

the kidnapping/abduction of the victim.

In view of such circumstances, the instant compromise petition

is accepted.

In view of acceptance of the instant compromise petition, G.R.

Case No. 60 of 2008 is quashed.

The learned Chief Judicial Magistrate, Hooghly is directed to

pass a formal order dropping the G.R. Case No. 60 of 2008 and

discharging the accused from the case.

The instant revision and the connected application are disposed

of.

(Bibek Chaudhuri, J.)