Kanchan Chakraborty, J. - (1.) This application, being C.R.A.N.1714 of 2011, which bears signature of all the parties to this revisional application is pertaining to a criminal proceeding being F.I.R. No. 77 dated 22.4.2009 under Ss. 420/406/467/468/469/471 of the I.P.C. wherein M/s. Citicorp Finance India Ltd. and its Directors were made accused for the offences alleged.
(2.) The action was initiated by Vishal Agarwal of Bhagwandas Auto Finance Ltd. The dispute between the parties was cropped up over a loan transaction and ultimately the matter was referred to arbitration wherein on the basis of the settlement between the parties, an award was passed by the learned Arbitrator. All the parties have come up with this joint application praying for noting compromise between them and dismissal of the revisional application as well as the criminal proceeding pending against the Citicorp Finance India Ltd. and its DirectOrs. Mr. Manjit Singh, learned Counsel appearing for the Petitioner is present. Mr. Kallol Mondal, learned Counsel appearing for the opposite party/State is present. Ms. Rituparna De, learned Counsel appearing for the opposite parties No. 2 and 3 is also present.
(3.) Heard the learned Counsels for the parties. Perused the C.R.A.N. application and the annexure thereto.;