Siddhartha Chattopadhyay, J. - (1.) This revisional application has been filed by the petitioner/ husband praying for quashing of the entire proceeding on the ground that the allegations levelled against them are absolutely false. According to him, the marriage between him and the complainant held on 05.08.2009. The opposite party/complainant is a quarrel some lady and always picked up quarrel with him and also with her family members unreasonably. Some family disputes cropped up due to such behaviour of the complainant. No property was entrusted to him by the opposite party/wife.
(2.) At the time of hearing, learned Counsel appearing on behalf of the private opposite party contended that charge-sheet has been submitted in this case. Learned Counsel appearing on behalf of the state submitted that some persons raised allegations against the present petitioner before the Investigating Officer and their statements were recorded. He also candidly admitted that some other witnesses had given a clean chit to the present petitioner.
(3.) However, in course of hearing of the argument, a proposal was floated from the petitioner, side to pay a lumpsum amount to the opposite party/wife. The wife responded to but there was a dispute regarding the quantum of such lumpsum amount. The present petitioner agreed to pay of Rs.10 lakhs at a time and on condition that the matrimonial disputes and this criminal case be withdrawn. The opposite party wife contended that she is already getting 10,000/- per month as maintenance from the present petitioner and that she wants to get the same amount by way of interest and only in that case she would withdraw all the litigations pending against the accused petitioner at her behest.;