JAY SENGUPTA,J. - (1.) The Court:This is an application for quashing of a proceeding in which charge sheet was submitted under section 498A read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
(2.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are the husband and the in laws of opposite party no. 2. During pendency of the proceeding a settlement and compromise has been arrived at between the accused/petitioners and the de facto complainant/opposite party of all disputes that had led to the registration of the F.I.R. A joint compromise application has been filed in this regard. The husband and wife have amicably decided to part ways. In view of the settlement arrived at, the impugned proceeding ought to be quashed.
(3.) Learned counsel appearing on behalf of the de fact complainant submits as follows. A compromise and settlement has indeed been arrived at between the private parties of all disputes that had led to the commencement of the impugned proceeding. It would be in the interest of justice that the impugned proceeding is quashed on the ground of compromise and settlement.;