Ram Kailash Patel @ Hari Kailash ... vs State Of U.P. And Another
2014 Latest Caselaw 9148 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 47111 of 2014
 

 
Applicant :- Ram Kailash Patel @ Hari Kailash Patel And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar,R.B. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicants and perused application moved under section 482 Cr.P.C. 

Shri Manoj Kumar Verma appeared for opposite party no.2.Notice for opposite party no.1 was accepted by learned A.G.A.

Heard learned counsel for parties.

Learned counsel for applicants contended that parties have entered into compromise. Therefore proceeding of S.T. No.818 of 2010 (State Vs. Ram Kailash and others) arising out of Case Crime No.29 of 2005, under sections 323, 504, 506 I.P.C. and (i)  (x) S.C./S.T. Act, police Station Utraon, District Allahabad pending in the court of Additional District Judge, Court No.15, Allahabad should be quashed. 

Parties have filed compromise alowgwith application and learned counsel for opposite party no.2 also conceded that parties have  entered into compromise.

Let compromise be sent to trial court for verification.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 19.2.2015 for hearing. 

Till next date of listing further proceeding of aforesaid criminal case shall remain stayed except verification of compromise.

Order Date :- 25.11.2014

RU