JAY SENGUPTA,J. - (1.) The Court: This is an application seeking quashing of an investigational proceeding under Sections 498A and 34 of the Indian Penal Code.
(2.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are the husband and the father-in-law of the defacto-complainant/victim in this case.
(3.) During pendency of the proceeding, a compromise and settlement has been arrived at between the private parties of all disputes that had led to the registration of the First Information Report. In fact, the husband and the wife are staying together. In the interest of justice, the impugned proceeding ought to be quashed on the ground of compromise and settlement.;