RAJARSHI BHARADWAJ,J. - (1.) The application, being CRR 388 of 2018, under section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioners for quashing of the proceeding, being G.R. 3401 of 2017, pending before the learned Chief Judicial Magistrate at Burdwan arising out of Women Police Station Case No. 291 of 2017 dated 1st November, 2017 under Sections 498A/406/384/307/34 of the Indian Penal Code.
(2.) Learned Advocate appearing for the petitioners submits that the parties have amicably resolved their matrimonial dispute and in that regard, a compromise application being C.R.A.N. No. 521 of 2018 has been filed by both the parties for quashing of the criminal proceedings in view of the compromise arrived at between the parties.
(3.) Learned Advocate appearing for the opposite party no.2/wife submits that in view of the compromise arrived at by and between the petitioners and the opposite party no.2, direction may be given for staying all further proceedings being G.R. 3401 of 2017, pending before the learned Chief Judicial Magistrate at Burdwan, arising out of Women Police Station Case No. 291 of 2017 dated 1st November, 2017 under sections 498A/406/384/307/34 of the Indian Penal Code against the petitioners.;