Calcutta High Court (Appellete Side)
Sunil Kumar Kakrania & Ors vs State Of West Bengal & Anr on 14 July, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
C.R.R. 960 of 2017
40 14.07.2017
rkd Ct. No.28 (CRAN 1392 of 2017) Sunil Kumar Kakrania & Ors.
-vs-
State of West Bengal & Anr.
Mr. Rohan Ojha .....for the petitioner.
Mr. Rajdeep Majumder ....for the opposite party.
Ms. F. Hossain .....for the State.
Parties have amicably resolved their commercial dispute wherefrom the criminal proceeding has arisen.
Report is filed on behalf of the State endorsing such fact be kept with the record.
Having considered the averments made in CRAN 1392 of 2017 and the report filed on behalf of the State, I am of the opinion that continuation of the impugned proceeding would be an abuse of the process of Court. Proceeding being G.R. No.452 of 2016 pending before the Court of Learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas, arising out of East Bidhannagar P.S. Case No.47/16 dated 30.05.2016 under Sections 420/467/406/341/323/325 of IPC stands quashed.
The petition as well as application are, accordingly, allowed.
Certified copy of this order, if applied for, be given to the parties on priority basis.
(Joymalya Bagchi, J.)