Smt. Chhohari And Others vs State Of U.P. And Another
2018 Latest Caselaw 4453 ALL

Citation : 2018 Latest Caselaw 4453 ALL
Judgement Date : 19 December, 2018

Allahabad High Court

Smt. Chhohari And Others vs State Of U.P. And Another on 19 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 19270 of 2011
 

 
Applicant :- Smt. Chhohari And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- B.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Rajeev Chaddha
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

This application under Section 482 Cr.P.C. has been filed for quashing the proceeding of Complaint Case No. 172/2011 ( Vishwanath Vs. Raj Kuamr and others) under Sections 323, 504, 506, 452, 427 and 147 IPC pending before the Court of J.M. 3rd Gorakhpur.

Learned counsel for the applicant states that the parties have settled their dispute out of Court.

Sri Rajeev Chaddha, learned counsel appearing on behalf of respondent no. 2 affirms the same.

In view of the settlement between the parties, this application filed under Section 482 Cr.P.C. is partly allowed. The proceedings of Complaint Case No. 172/2011 ( Vishwanath Vs. Raj Kuamr and others) under Sections 323, 504, 506, 452, 427 and 147 IPC pending before the Court of J.M. 3rd Gorakhpur is hereby quashed.

Order Date :- 19.12.2018

Mukesh