Calcutta High Court (Appellete Side)
Sanjukta Ghosh vs Unknown on 16 October, 2023
16.10.2023 10 cm CRR 2453 of 2019 In the matter of : Sanjukta Ghosh.
.... petitioner.
Mr. Arindam Das Ms. S. Saba Yasmin .... for the petitioner. Mr. Soumitra Dev ... for the O.P. Nos. 2 & 3.
The learned advocates for both the parties are present. The learned advocate for the petitioner submits a settlement between the parties to have been achieved on the basis of the memorandum of settlement which has been a part of the decree of divorce granted by the 1st Additional Principal Judge, Family Court, Bangalore. The marriage between the parties which had been solemnised on 23.01.2007 and registered on 24.10.2007 was dissolved. The memorandum of settlement as stated above in Paragraph 4 stipulates as follows:
"4. The parties have agreed that the following matters filed by them against each other are pending before the various courts at Kolkata and Bangalore. The parties agree to withdraw/get quashed/disposed off by the respective parties as mentioned below.
Sl. Case No. Provision of Court before To be
No. Law which it is withdrawn/
pending closed by
1 G.R. Case No. Sec. 498A ACJM Petitioner
219/2008 IPC Bidhan No.2
Nagar,
Kolkata
2
2. CC NO. 22981/12 Sec. 498A VIII ACMM Petitioner
&420 IPC Bengaluru No.2
3. Crl. P. No. 2776/13 Sec 482 High Court Petitioner
Cr.Pc of no.2
Karnakata
4. E.X. No. 76/2014 U/o. 21, I Addl. Petitioner
Rule 11 of Family No.1
C.P.C. Court Judge
at
Bangalore
5. CC No. 17088/15 Sec. IV ACMM Petitioner
120B,384, Bangalore no.1
406 & 420
6. Crl. R.P. 651/2015 Sec. 397 CCH-6 City Petitioner
Cr.p.c. Civil Court, No.1
Bangalore
7. Crl. Misc. 594/15 Sec. 125 I Addl. Petitioner
Cr.P.C. Family No.2
Court Judge
Bangalore
8. OS No. 495/16 Partition CH-53 City Petitioner
Suit Civil Court, No.2
Bangalore
9. RP No. 01/2016 Revision I. Addl. Petitioner
Petition Family No.2
Judge,
Bangalore
10. RP No. 02/2016 Revision I. Addl. Petitioner
Petition Family No.2
Judge,
Bangalore
3
11. Writ petition No. High Court Petitioner
17971/2018 of No.1
Karnataka
12 Crl. P. No. Sec 482 High Court Petitioner
7193/2015 Cr.P.C. of No.1
Karnataka
The learned advocate for the opposite party Nos. 2 and 3 submits apart from the instant revisional application arising out of G.R. Case No. 219 of 2008 pending before the learned Additional Chief Judicial Magistrate, Bidhannagar, the other cases mentioned in Serial No. 2 to 12 of the aforesaid memorandum of settlement have been withdrawn.
In the above premise, based on the memorandum of settlement the instant revisional application is not interfered with .
The proceeding being G.R. No. 219 of 2008 arising out of Lake Town Police Station Case No. 29 of 2008 dated 22.04.2008 under Section 498A/406 of the Indian Penal code pending before the learned Additional Chief Judicial Magistrate, Bidhannagar is quashed.
The instant revisional application is disposed of. Copy of the order be sent to the Department and learned trial court for compliance.
Parties are to act on a server copy of this order duly downloaded from the official website of this Court.
(Ananya Bandyopadhyay, J.)