Allahabad High Court
Suraj Kumar vs State Of U.P. And 4 Others on 4 July, 2022
Bench: Arvind Kumar Mishra-I
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 64
Case :- CRIMINAL REVISION No. - 1564 of 2022
Revisionist :- Suraj Kumar
Opposite Party :- State Of U.P. And 4 Others
Counsel for Revisionist :- Lalit Kumar Srivastava,Prakash Kumar Shrivastava
Counsel for Opposite Party :- G.A.,Ashish Goyal
Hon'ble Arvind Kumar Mishra-I,J.
Short counter affidavit filed on behalf of opposite party nos.2 to 5 is taken on record.
Heard learned counsel for the revisionist and Sri Ashish Goyal, learned counsel for opposite party nos.2 to 5, learned A.G.A. for the State and perused the record.
By way of the instant revision, challenge has been made to the judgment and order dated 11.01.2022, passed by Additional Sessions Judge/Special Judge (D.A.A.) Act, Court No.3, Agra, District ? Agra in Final Report No.940 of 2019 (Suraj Kumar vs. Mukesh Verma and others), arising out of Case Crime No. 21 of 2019, under Sections ? 364-A, 342, 420, 406, 467, 468, 471, 120-B, 323, 504, 506 I.P.C., Police Station ? M.M. Gate, District ? Agra.
The proceeding of this case pertain to Case Crime No.21 of 2019, under Sections - 364-A, 342, 420, 406, 467, 468, 471, 120-B, 323, 504, 506 I.P.C., Police Station ? M.M. Gate, District ? Agra, whereby investigation took place and after thorough investigation, Final Report No.940 of 2019 (Suraj Kumar vs. Mukesh Verma and others) was submitted. Upon consideration of the same, a reasoned order was passed by the trial court vide order dated 11.1.2022, whereby final report was accepted and the Protest Petition 8 Kha was dismissed.
Now, as a sequel to that, it so happened that both the parties interacted between themselves and entered into compromise. A copy of the compromise deed has been placed on record vide Annexure No.1 to the short counter affidavit, which pertains to the various terms and conditions.
Since, final report has been submitted and protest petition was rejected previously to the entering to the compromise deed between the revisionist and the accused, a worthy compromise has reached on 14.6.2022, regarding which, learned counsel for the revisionist has no objection.
Also heard the learned A.G.A. He has no objection, if this revision is allowed and the proceedings are quashed.
In view of the fact that the revisionist and opposite party nos.2 to 5 do not want to pursue the case any further as stated by them as 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 above, the judgment and order dated 11.01.2022, passed by Additional Sessions Judge/Special Judge (D.A.A.) Act, Court No.3, Agra, District ? Agra in Final Report No.940 of 2019 (Suraj Kumar vs. Mukesh Verma and others), arising out of Case Crime No. 21 of 2019, under Sections ? 364-A, 342, 420, 406, 467, 468, 471, 120-B, 323, 504, 506 I.P.C., Police Station ? M.M. Gate, District ? Agra is hereby quashed.
Accordingly, the present revision is allowed.
However, it is up to the parties to act in furtherance of the compliance of their terms contained in the compromise deed.
Let a copy of this order be sent to the court below for necessary information and follow up action.
Order Date :- 4.7.2022
S Rawat
