Arindam Roy Chowdhury & Ors vs State Of West Bengal & Anr

Jay Sengupta, J

This is an application praying for quashing of a proceeding under Sections 406, 498A, 506 read with Section 34 of the Penal Code and Sections 3 and

4 of the Dowry Prohibition Act.

Learned Counsel appearing on behalf of the petitioners submits as follows. The petitioners are the husband and the parents-in-law of the de facto

complainant/opposite party no.2. During pendency of the proceeding, a compromise and settlement was arrived at between the private parties of all

disputes that had led to the registration of the First Information Report. The couple in question decided to part ways. A reference is made to

paragraphs 4 and 5 of the joint compromise application. In the interest of justice, the impugned proceeding ought to be quashed on the ground of

compromise and settlement.

Learned Counsel appearing on behalf of the de facto complainant/victim submits as follows. A compromise and settlement has indeed been arrived at

between the accused and the de facto complainant of all disputes that had led to the initiation of the impugned proceeding. It is prayed that the

impugned proceeding may be quashed on the ground of compromise and settlement.

Learned Counsel appearing on behalf of the State relies on the case diary and, in his usual fairness, submits that the State would not come in the way

if a compromise and settlement is arrived at between the private parties.

I have heard the submissions of the learned Counsels appearing on behalf of the accused/petitioners, the de facto complainant/victim and the State and

have perused the revision petition, the joint compromise application and the case diary.

It appears that the disputes that had led to the initiation of the impugned proceeding have indeed been settled and compromised between the private

parties.

In view of the decision of the Hon’ble Apex Court in the case of Gian Singh Vs. State of Punjab reported in (2012) 10 SCC 303 I, consider this to

be an appropriate case where the impugned proceeding ought to be quashed on the ground of compromise and settlement.

In view of the above and in the interest of justice, I quash the impugned proceeding on the ground of compromise and settlement arrived at between

the private parties.

With these observations, the revisional application and the connected application being CRAN 1 of 2019 (Old No. CRAN 4214 of 2019) are disposed

of.

Urgent photostat certified copy of this order may be supplied to the parties expeditiously, if applied for.