Calcutta High Court (Appellete Side)
CRR-2081-2016 on 5 October, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 120 05.10.2016
C.R.R. 2081 of 2016 SB Ct. No. 28 In Re : Rafikul Islam & Anr.
Mr. S.Banerjee Ms. Keya Nag ... For the petitioners Mr. Swagata Dutta .....For O.P. nos.2 & 3 Mr. Ranadeb Sengupta, ..... For the State It is submitted on behalf of the petitioners that parties have amicably resolved their dispute and the proceeding being G.R. Case No. 1024/15 arising out of Harish Chandrapur Police Station Case No. 425 dated 17.07.2015 under Sections 498A /326/307/34 of Indian Penal Code be quashed in the interest of the justice.
Report is filed on behalf of the State wherefrom it appears that the de facto complainant is not willing to proceed with this matter. The offence relates to causing acid attacks upon the opposite party no. 2. In view of the gravity of the offence I am not inclined to quash the proceeding. However, it is open to the petitioners to lead evidence in the course of trial and the trial court shall take the proceeding to its logical conclusion in accordance with law.
With the aforesaid observation, the petition is disposed of.
(Joymalya Bagchi, J.)