Sachin @ China vs State Of U.P. & Another
2019 Latest Caselaw 4654 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- U/S 482/378/407 No. - 3698 of 2019
 

 
Applicant :- Sachin @ China
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Bhupendra Nath Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Anant Kumar,J.

On behalf of opposite party no.2 Mohd. Ateeq Khan, Advocate has filed vakalatnama.

It is stated by the learned counsel for the applicant that there has been a compromise between the parties. Now they do not want to proceed with the case. A copy of the compromise has been filed before this Court. Victim herself has filed an affidavit in support of this petition. A prayer has been made that the chargesheet and non-bailable warrant may be quashed after accepting the compromise.

The parties are directed to appear before the trial court within one month from today and file a compromise before the court concerned. The court concerned shall verify the compromise and prepare a report and the trial court shall permit the parties to obtain a certified copy of the report as well as the compromise. The said compromise and report of the court concerned shall be filed before this Court through a separate petition. Till the verification of the compromise or one month, whichever is earlier, no coercive action shall be taken. Petition is finally disposed of. The original compromise filed in this case shall be returned to the petitioner after detaining a photocopy.

Order date :-16.5.2019

mks