Shiv Kumar And Ors. vs The State Of U.P Thru S.P., Distt ...
2015 Latest Caselaw 894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 2715 of 2015
 

 
Applicant :- Shiv Kumar And Ors.
 
Opposite Party :- The State Of U.P Thru S.P., Distt Bahraich And Ors.
 
Counsel for Applicant :- Manoj Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Manoj Kumar Singh, learned counsel for the applicants and learned A.G.A. for the State of U.P.

This application under Section 482 Cr.P.C. has been filed for quashing the entire the proceedings of Sessions Trial No. 319 of 2005, State vs. Deen dayal & Ors. in Case Crime No. 117/95, under Sections 147, 308, 323, 504 and 506 I.P.C., P.S. Jarwal Road, Bahraich, pending before the learned Additional Sessions Judge-II, Bahraich in the light of compromise arrived between the parties.

Learned counsel for the applicants submits that the all dispute between the parties are settled and as such, the proceedings of the Sessions Trial No. 319 of 2005 in Case Crime No. 117/95, under Sections 147, 308, 323, 504 and 506 I.P.C., P.S. Jarwal Road, Bahraich be quashed in the light of the compromise arrived between the parties.

Learned A.G.A. prays for and is granted two weeks time to seek instructions.

List in the month of July, 2015.

Till the next date of listing, the proceedings of Sessions Trial No. 319 of 2005, State vs. Deendayal & Ors. in Case Crime No. 117/95, under Sections 147, 308, 323, 504 and 506 I.P.C., P.S. Jarwal Road, Bahraich, pending before the learned Additional Sessions Judge-II, Bahraich shall remain stayed.

Order Date :- 12.6.2015

Monika