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Judgment
Jay Sengupta, J
This is an application praying for quashing of a proceeding in G.R. Case No. 981 of 2022 arising out of Titagarh P.S. Case No. 101 dated 02.02.2022 where charges have been framed under Sections 498A, 506 and 323 of the Penal Code.
Learned counsel appearing on behalf of the accused petitioner submits as follows. During pendency of the proceeding, an amicable settlement has been arrived at between the private parties of all disputes that had led to the initiation of the impugned proceeding. The couple decided to part ways. In fact, in the proceeding for mutual divorce, a permanent alimony of Rs. 15 lakhs is to be paid by the husband petitioner to the wife private opposite party.
Learned counsel appearing on behalf of the private opposite party supports the contention of the petitioner and submits that in view of the settlement and compromise arrived at between the private parties, she wants the impugned proceeding to be quashed.
Learned counsel appearing on behalf of the State relies on the case diary and submits that the State does not have any objection, if the private parties decide to come to a settlement.
From a perusal of the case diary, it does not appear that there is any injury report to support the prosecution case.
In view of the settlement and compromise arrived at between the private parties, I quash the impugned proceeding in G.R. Case No. 981 of 2022 arising out of Titagarh P.S. Case No. 101 dated 02.02.2022.
CRAN 1 of 2025 is disposed of.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.