Rahul Tomar @ Atul Tomar And ... vs State Of U.P. And Another
2021 Latest Caselaw 1656 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 14673 of 2009
 

 
Applicant :- Rahul Tomar @ Atul Tomar And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- H.N. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Bhatia,J.

Compromise Affidavit filed today is taken on record.

Heard Shri O.P. Singh, learned Senior Advocate assisted by Shri Indrajeet Singh, learned counsel for the applicants and Shri Akhilesh Pandey, learned counsel for the opposite party no.2 and learned AGA for the State.

The present application has been filed seeking quashing of the proceedings in S.T. No. 328 of 2019 arising out of Criminal Case no. 23207 of 2007, by case crime no. 671 of 2007, under Sections 323/504/506 IPC read with Section 3(1) (10) of SC/ST Act, State Vs. Lal Singh Tomar and others, P.S. Chakeri, District Kanpur Nagar, on the basis of the compromise arrived at between the parties, which in on record.

Counsel for the parties states that they have verified the signatures of the compromise in their presence.

In view of the fact that the matter has been compromised, no useful purpose would be served in keeping the matter pending.

Considering the judgment of the Supreme Court in the case of Gian Singh Vs. State of Punjab and Another reported in (2012) 10 SCC 303, the proceedings of the aforementioned case are quashed.

The application is accordingly disposed of.

Order Date :- 27.1.2021

pks