Calcutta High Court (Appellete Side)
Kausik Pal & Anr vs Unknown on 8 April, 2022
08-04-2022 IN THE HIGH COURT AT CALCUTTA Subha Criminal Revisional Jurisdiction Item no.03 Ct no.34 C.R.R 3279 of 2019 In the matter of : Kausik Pal & Anr.
.....petitioners.
In Re : An application under 482 of the Code of Criminal Procedure.
Mr. Sandipan Ganguly, Sr. Advocate Mr. Somopriya Chowdhury Mr. Soumitra Datta ....for the petitioners.
Mr. Ayan Bhattacharyya, Mr. Rajat Roy Chowdhury, Mr. Subhajit Manna Mr. Suman Majumder ....for the opposite party.
Vakalatnama filed by Mr. Suman Majumder, learned advocate for the opposite party be kept with the record.
Mr. Ayan Bhattacharyya, learned advocate appearing on behalf of the complainant/opposite party submits that the complainant is not interested in pursuing the criminal case being Complaint Case No. 4179 of 2019 pending before the learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas under Sections 499/500 of the Indian Penal Code.
Learned advocate for the complainant/opposite party files written instructions to that effect. Let it be kept with the record.
Mr. Ganguly, learned senior advocate appearing on behalf of the petitioners submits that he has instruction that the petitioners 2 would not proceed in any other forum in respect of the dispute referred to in the petition of complaint.
In view of the submissions advanced by Mr. Bhattacharyya, learned advocate for the opposite party, let the proceedings being Complaint Case No. 4179 of 2019 pending before the learned A.C.J.M, Alipore, South 24 Parganas be quashed.
Accordingly, the present revisional application being CRR 3279 of 2019 is allowed.
All pending applications, if any, in connection with the revisional application, are consequently disposed of.
Interim order, if any, is hereby made absolute. All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J]