Calcutta High Court (Appellete Side)
Anita Kumari Shaw & Ors vs The State Of W. B. & Anr on 20 August, 2015
Author: R. K. Bag
Bench: R. K. Bag
16 20.08.2015 CRR 2170 of 2015
GB Court No.10
With
CRAN 2673 of 2015
Anita Kumari Shaw & Ors.
Vs.
The State of W. B. & Anr.
Mrs. Rituparna Ghosh
.......For the Petitioners
Mr. Chitra Bhanu Gupta
......For the O. P. No.2
Mr. Imran Ali
......For the State
The application being CRAN 2673 of 2015 filed by both the parties is treated as on day's list.
The petitioners have preferred this revisional application under Section 482 of the Code of Criminal Procedure, 1973 praying for quashing the proceeding being G. R. No. 378 of 2015 arising out of Bidhannagar Cyber Crime Police Station Case No. 07 of 2015 dated 29.04.2015 under Sections 419/420 of the Indian Penal Code pending before the court of learned Additional Chief Judicial Magistrate, Bidhannagar.
Both the petitioners and the opposite party no.2 have filed one joint application being CRAN 2673 of 2015 praying for quashing the said criminal proceeding on the ground that the dispute is settled amicably between the parties and that no fruitful purpose will be served in continuation of the criminal proceeding. The said joint application is supported by the affidavit of petitioner no.3 and the opposite party no.2.
Having heard the learned counsel for the petitioners, learned counsel for the opposite party no.2 and learned counsel for the opposite party/State and in view of the proposition of law laid down by the Supreme Court in the case of "Gian Singh V. State of Punjab and Another" reported in (2013) 1 Supreme Court Cases (Cri) 160, I am of the opinion that the criminal proceeding may be quashed, because the dispute is settled amicably between the parties and the dispute is private in nature and the same will not have much impact on the society. Accordingly, the criminal proceeding being G. R. No. 378 of 2015 arising out of Bidhannagar Cyber Crime Police Station Case No. 07 of 2015 dated 29.04.2015 under Sections 419/420 of the Indian Penal Code pending before the court of learned Additional Chief Judicial Magistrate, Bidhannagar is quashed.
The criminal revision and the application being CRAN 2673 of 2015 are, thus, disposed of.
The department is directed to send down a copy of this order to the learned court below for favour of information and necessary action.
Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis after compliance with all necessary formalities.
( R. K. Bag, J. )