Veereshwar Singh vs State Of U.P. And Others
2012 Latest Caselaw 2628 ALL

Citation : 2012 Latest Caselaw 2628 ALL
Judgement Date : 3 July, 2012

Allahabad High Court

Veereshwar Singh vs State Of U.P. And Others on 3 July, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 1981 of 2003
 

 
Petitioner :- Veereshwar Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ranjit Saxena
 
Respondent Counsel :- Govt. Advocate, G.K.Srivastava, P.K.Sharma, R.K.Ojha
 

 
Hon'ble Yogesh Chandra Gupta,J.

Shri Ranjit Saxena, learned counsel for the applicant is present.

Compromise Application filed today is taken on record.

On the perusal of the order dated 12.04.2012 passed by the learned Additional Session Judge, Court No. 13, Agra, which is annexed with the Compromise Application, it is found that the Case No. 66 of 2000 for the quashing of which this application under Section 482 Cr.P.C. has been filed has already been compromised by the parties in the Appellate Court and on the basis of compromise the accused-applicant has been acquitted.

In view of this, this application under Section 482 Cr.P.C. has become infructuous and is dismissed accordingly.

Order Date :- 3.7.2012

M/A.