Ravinder Pal Singh And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 572 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2741 of 2021
 

 
Applicant :- Ravinder Pal Singh And Ors.
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Anr.
 
Counsel for Applicant :- Pratyush Chaube,Anurag Sharma,Shikhar Chaube,Vinod Kumar Maurya
 
Counsel for Opposite Party :- G.A.,Ajahar Hisain,Amarjeet Singh,Prabhjeet Singh Arora
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the applicants and learned counsel appearing on behalf of private respondent as also learned A.G.A..

By means of present petition, the petitioners have prayed for quashing of entire proceedings and summoning order dated 11.8.2021, charge-sheet dated 15.2.2021, Case Crime No.0410 of 2019 under sections 498-A, 323, 504, 506 I.P.C. and sections 3/4 Dowry Prohibition Act, P.S. Naka Hindola, district Lucknow.

Learned counsel for the petitioners submits that the parties have entered into compromise outside the court. On the basis of compromise which is on record, this Court vide order dated 16.2.2022 directed the parties to appear before the trial court and the trial court was directed to verify the compromise in presence of the parties. In compliance of the said order, the parties have appeared before the trial court and the learned Magistrate has verified the compromise in the presence of the parties vide order dated 11.3.2022 which is on record .

is submitted on behalf of the petitioners that the dispute between the petitioners and private respondent has been amicably settled by way of compromise, which has been verified under orders of this Court. Therefore, the impugned proceedings are liable to be quashed.

Learned counsel has relied on judgment of Supreme Court in (2012)10 SCC 303 Gian Singh versus State of Punjab and another and (2014)6 SCC 466 Narinder Singh and others versus State of Punjab and another and Parbatbhai Aahir alias Parbatbhai Bhimsinhbhai Karmur and others versus State of Gujarat and another (2017)9 SCC 641.

Learned counsel for respondent No.2 concedes the arguments advanced by petitioners' counsel.

On due consideration to the submission(s) of parties' counsel, the compromise entered into between the parties as well as the verification report, the judgment in aforesaid cases and perusal of the record, this Court is of the view that the impugned proceedings are liable to be and are hereby quashed.

The petition is accordingly disposed of.

Order Date :- 6.4.2022

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