Jay Sengupta,J. - (1.)This is an application praying for quashing of a proceeding under Sections 406, 498A, 506 read with Section 34 of the 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 parents-in-law of the de facto complainant/opposite party no.2. During pendency of the proceeding, a compromise and settlement was arrived at between the private parties of all disputes that had led to the registration of the First Information Report. The couple in question decided to part ways. A reference is made to paragraphs 4 and 5 of the joint compromise application. In the interest of justice, the impugned proceeding ought to be quashed on the ground of compromise and settlement.
(3.)Learned Counsel appearing on behalf of the de facto complainant/victim submits as follows. A compromise and settlement has indeed been arrived at between the accused and the de facto complainant of all disputes that had led to the initiation of the impugned proceeding. It is prayed that the impugned proceeding may be quashed on the ground of compromise and settlement.