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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S).  1408 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 6082 OF 2018]

RAJEEB KOTHARI                                Appellant (s)

                               VERSUS

THE STATE OF WEST BENGAL & ANR.               Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The  appellant  approached  this  Court  since  the

High  Court  declined  to  exercise  its  jurisdiction

under  Section  482  Cr.P.C.   The  appellant  sought

quashing of proceedings in GR Case No. 634 of 2001

pending on the file of Metropolitan Magistrate, 4th

Court, Kolkata.  It is the case of the appellant that

the disputes between the parties have been settled.

3. Despite service of notice, the second respondent,

who  is  the  de-facto  complainant,  is  not  present.

There is no appearance as well.  The learned counsel

appearing for the State, however, points out that the

trial is in progress.  We are afraid, this contention

cannot be appreciated.  This Court had granted stay

of the proceedings by order dated 10.08.2018.

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4. We  find  that  the  appellant  was  chargesheeted

under Sections 406, 420 and 120B IPC.  Now that the

parties  have  settled  their  disputes  outside  the

court, we do not find that there is any need for the

criminal proceedings to continue any further since in

any  case,  the  trial  court  will  have  to  take  into

consideration the settlement.  The appeal is, hence,

allowed.  

5. Proceedings in GR Case No. 634 of 2001 on the file

of  Metropolitan  Magistrate,  4th Court,  Kolkata  are

quashed.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ HEMANT GUPTA ]  

New Delhi; November 16, 2018.