KURIAN,J. - (1.) Leave granted.
(2.) The appellant approached this Court since the High Court declined to exercise its jurisdiction under Section 482 Cr.P.C. The appellant sought quashing of proceedings in GR Case No. 634 of 2001 pending on the file of Metropolitan Magistrate, 4th Court, Kolkata. It is the case of the appellant that the disputes between the parties have been settled.
(3.) Despite service of notice, the second respondent, who is the de-facto complainant, is not present. There is no appearance as well. The learned counsel appearing for the State, however, points out that the trial is in progress. We are afraid, this contention cannot be appreciated. This Court had granted stay of the proceedings by order dated 10.08.2018.;