Ramdas @ Bhajju And 3 Others vs State Of U.P. And 3 Others
2022 Latest Caselaw 20880 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 31749 of 2022
 

 
Applicant :- Ramdas @ Bhajju And 3 Others
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Mahesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the applicants and Mr. Yogesh Kumar Tiwari, learned counsel appearing on behalf of private respondents as also learned A.G.A..

By means of present petition, the petitioners have prayed for quashing of entire proceedings of Special Trial No.28 of 2010 State versus Bhajju Pal and others, case crime No.461 of 2008 under sections 452, 323, 504, 506, 325 I.P./C. and 3(1)10 of S.C./S.T. Act, P.S. Uldan, district Jhansi, pending in the court of Special Judge, S.C./S.T. Act, Jhansi.

Learned counsel for the petitioners submits that the parties have entered into compromise outside the court which is on record. This court vide order dated 19.10.2022 directed the trial court to verify the compromise. In compliance of the said order, the parties appeared before the trial court and the learned Magistrate has verified the compromise in the presence of the parties vide order dated 18.11.2022 which is on record.

It is submitted on behalf of the petitioners that the dispute between the petitioners and private respondents 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 A,G,A, and learned counsel for respondents No.2 to 4 concede 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 :- 13.12.2022

kkb.