Anwar vs State Of U.P.
2022 Latest Caselaw 21068 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL APPEAL No. - 6920 of 2019
 

 
Appellant :- Anwar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rohit Nandan Pandey,Sanjeev Kumar Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ali Zamin,J.

Heard learned counsel for the appellant and learned A.G.A. for the State and perused the record.

Learned counsel for the appellant submits that the appellant was convicted under Section 307, 342 IPC thereafter appellant and victim wife of the appellant arrived at a settlement and filed a compromise application before this Court on 18.04.2022 in which compromised settlement was made on 22.12.2021.

As per office report dated 31.10.2022 as well as report submitted by Additional District Judge Nageena, Bijnor settlement has been certified by the appellant and victim, therefore, in view of the settlement and law laid down by Hon'ble Supreme Court in Yogendra Yadav and others vs. State of Jharkhand, 2014 (87) ACC 239 & Deva Ram vs. State of Rajasthan and another, 2014 (87) ACC 367 and by this Court in Smt. Durgawati Devi and others vs. State of U.P., 2008 (63) ACC 466 and matter relating to husband and wife the impugned judgment and order is set aside and appellant is acquitted.

In view of above, this appeal is allowed.

Order Date :- 14.12.2022

MAA/-