Raman Bhan And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 671 ALL

Citation : 2021 Latest Caselaw 671 ALL
Judgement Date : 11 January, 2021

Allahabad High Court

Raman Bhan And 2 Others vs State Of U.P. And Another on 11 January, 2021

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- APPLICATION U/S 482 No. - 15847 of 2020
 

 
Applicant :- Raman Bhan And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sunil Vashisth
 
Counsel for Opposite Party :- G.A.,J.B. Singh
 

 
Hon'ble Ajit Singh,J.

Heard learned counsel for the applicants, Sri J.B. Singh, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

The present 482 Cr.P.C. petition has been filed for quashing the proceeding of Case no. 19852 of 2018 (State vs. Raman Bhan and others), under Sections 420, 468 and 506 I.P.C., P.S. Noida Sector-39, district-Gautam Budh Nagar, pending in the Court of Chief Judicial Magistrate, Gautam Budh Nagar, as well as summoning order dated 20.8.2018.

Learned counsel for the applicant has argued that the parties have entered into compromise, copy of which has been filed as Annexure-SA1 to the supplementary affidavit accompanying present petition.

Sri J.B. Singh, learned counsel for the opposite party no. 2 states that the matter has been compromised and the opposite party no. 2 does not want to pursue the matter any further as the matter has been amicably settled between the parties, therefore, the present case be finally decided.

In view of the fact that the applicant and opposite party no. 2 do not want to pursue the case any further as stated by them. The matter has been mutually settled between the parties, therefore, no useful purpose would be served in proceeding with the matter further.

Thus, in view of the well settled principles of law as laid down by the Hon'ble Apex Court reported in 2003(4) SCC 675 (B.S. Joshi Vs. State of Haryana) as well as the Judgment of the Apex Court reported in J.T., 2008(9) SC 192 (Nikhil Merchant Vs. Central Bureau of investigation and another), the proceedings of the Case no. 19852 of 2018 (State vs. Raman Bhan and others), under Sections 420, 468 and 506 I.P.C., P.S. Noida Sector-39, district-Gautam Budh Nagar, pending in the Court of Chief Judicial Magistrate, Gautam Budh Nagar, is hereby set aside.

The present application is accordingly allowed.

Order Date :- 11.1.2021

Faridul