Calcutta High Court (Appellete Side)
Shanowaz Mallick @ Sanwaj Mullick & Ors vs State Of West Bengal & Anr on 31 August, 2022
S/L-10 31-08-2022
KOLE CRR 285 of 2014 With CRAN 4 of 2016 (Old No. 2780 of 2016) With CRAN 5 of 2022 Shanowaz Mallick @ Sanwaj Mullick & Ors.
-Vs.-
State of West Bengal & Anr.
Mr. Swapan Mallick, Mr. S. Das, ... for the petitioners.
Mr. Prosum Kumar Dutta, Ld. APP, Md. Kutubuddin, ... for the State.
Mr. Soumen Banerjee, ... for the opposite party no. 2.
All parties are represented including the State. In this revisional application the petitioners prayed for quashing of the proceeding being GR Case No. 1836 of 2013 pending in the Court of Additional Chief Judicial Magistrate, Arambag, Hooghly. The case arose in connection with Khanakul Police Station Case No. 507 of 2013 dated 2nd December 2013 under Sections 498A/323/504/509/34 IPC.
At initial stage, the parties had been litigating to ventilate grievance to each other, as the opposite parties filed FIR alleging infliction of torture by the present petitioners whereas the petitioners preferred the instant revisional application alleging frivolous allegation against them by the opposite parties/complainant.
2Be that as it may, this court is informed that presently the dispute between the members of the family have been mitigated and they are living peacefully at present.
As per direction of this court, Mr. Dutta, appearing for the State, has produced today copies of statement of witnesses recorded under Section 161 Cr. P.C. which are indicating settlement of dispute between the parties. Let the same be taken on record. Under such circumstances, accepting the submissions made on behalf of the parties, it is directed that let the revisional application be disposed of as there is no issue to be adjudicated in it any further.
In view of the compromise arrived at between the parties, it is found appropriate that the proceedings in the court below being GR Case No. 1836 of 2013 be quashed.
The revisional application and the connected application, if any, are accordingly disposed of.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.
( Rai Chattopadhyay, J. )