Dushyant Kumar And 11 Others vs State Of U.P And 2 Others
2022 Latest Caselaw 21214 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 33290 of 2022
 

 
Applicant :- Dushyant Kumar And 11 Others
 
Opposite Party :- State Of U.P And 2 Others
 
Counsel for Applicant :- Anurag Vajpeyi,Praveen Kumar Singh
 
Counsel for Opposite Party :- G.A.,Manu Srivastava
 

 
Hon'ble Dr. Gautam Chowdhary,J.

Learned counsel for the applicants has filed supplementary affidavit today, taken on record.

Heard learned counsel for the applicants, Ms. Urvashi Satsangi, Advocate holding brief of Sri Manu Srivastava, learned counsel for O.P. No. 2 and 3 and learned A.G.A. for the State.

The present 482 Cr.P.C. application has been filed praying for quashing of charge sheet dated 17.09.2018 and entire proceeding of S.T. No. 96 of 2020 arising out of Case Crime No. 87 of 2018 (State Vs. Dushyant Kumar), under sections 498-A, 323, 504, 506, 406, 509, 313 IPC and section 3/4 D.P. Act, P.S. Mahila Thana, District Gautam Budh Nagar in the light of compromise.

Learned counsel for the applicants submits that the present dispute arises out of matrimonial discord between the applicant no. 1 and the daughter of opposite party no. 2. The present criminal case has been lodged against the applicant no.1 and his other family members but that no real criminal offence had actually occurred.

It is thus submitted that the present criminal prosecution has been lodged by the opposite party no. 2 owing to some misunderstanding and misgivings between the parties, with passage of time they have been able to resolve their differences and they are living together as husband and wife.

He further submits, at present, the opposite party no. 2 does not wish to press charge against the applicants.

Ms. Urvashi Satsangi, Advocate holding brief of Sri Manu Srivastava, learned counsel for O.P. No. 2 and 3, does not dispute the correctness of the submission made by learned counsel for the applicants. In fact, in the compromise filed by the opposite party no. 2, she has supported the contention advanced by learned counsel for the applicants.

In view of the fact that the husband and wife do not want to pursue the case any further as stated by them and as the matter is purely of personal nature and family dispute, which has been mutually settled between the parties, in view of the compromise dated 3.11.2022, 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 aforesaid case is hereby set aside.

The present application is accordingly allowed.

Order Date :- 15.12.2022

RPD