Mahendra Kumar Yagyasaini And ... vs The State Of U.P And Another
2013 Latest Caselaw 4537 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- U/S 482/378/407 No. - 1891 of 2011
 

 
Applicant :- Mahendra Kumar Yagyasaini And Others
 
Opposite Party :- The State Of U.P And Another
 
Counsel for Applicant :- Vijay Mishra
 
Counsel for Opposite Party :- Govt. Advocate,S P Maurya,Yugul Kishore Sharma
 

 
Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the opposite party no.2 and the learned AGA.

None is present on behalf of the petitioner.

It has been informed by the learned counsel for the opposite party no. 2 that mediation has succeeded.

The settlement and agreement has been annexed as Annexue No. D to the report of  mediation centre.

Hence this petition is disposed of finally with direction to  the parties to file compromise  arrived at in between the parties in terms of the settlement and agreement before trial court. After verification of the compromise the trial court shall  proceed to accept the same in accordance with law irrespective of the fact that  some of the offences  are non compoundable.

Order Date :- 25.7.2013

GSY