Sayed Mohammad Azeem Umar vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 1486 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 30
 

 
Case :- U/S 482/378/407 No. - 249 of 2021
 

 
Applicant :- Sayed Mohammad Azeem Umar
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko & Another
 
Counsel for Applicant :- Kamal Kishore Tewari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Kunvar Srivastav,J.

The case is called out.

Learned counsel for the applicant Sri Kamal Kishore Tewari, Advocate and learned A.G.A. for the State are present in the Court.

Sri Sabih Ahmad, Advocate put in appearance on behalf of complainant with power, which is duly executed in his favour. The power is taken on record.

Office is directed to duly register the power, filed by learned counsel for the complainant and place the same on record of the case.

The present application under Section 482 Cr.P.C. is filed to quash the impugned charge sheet dated 23.01.2018 and cognizance taken by learned Magistrate in Criminal Case No.4649 of 2018, arising out of Case Crime No.0352 of 2017, under Sections 498-A, 323, 504, 506 of I.P.C. and Sections 3/4 of D.P. Act, registered at Police Station Saadatganj, District Lucknow (State Vs. Sayed Mohammand Azeem Umar and another), pending before the learned Chief Judicial Magistrate, Lucknow.

Learned court below is directed to consider the compromise between the parties settled out of court, for the purpose of disposing of the case, pending before it within thirty days from the date the certified copy of the order of this Court is placed before it, in view of the judgment of Hon'ble the Apex Court in the case of Gian Singh Vs. State of Haryana reported in 2008 CriLJ 2471.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 22.1.2021

Saurabh