Mohd. Salman Siddiqui And Anr. vs State Of U.P. And Anr.
2022 Latest Caselaw 2211 ALL

Citation : 2022 Latest Caselaw 2211 ALL
Judgement Date : 6 May, 2022

Allahabad High Court

Mohd. Salman Siddiqui And Anr. vs State Of U.P. And Anr. on 6 May, 2022

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 3025 of 2020
 

 
Applicant :- Mohd. Salman Siddiqui And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Vinay Kumar Dubey,Bhup Chandra Singh
 
Counsel for Opposite Party :- G.A.,Mohd.Imran Khan
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioners, learned A.G.A. for the State and learned counsel for respondent no.2.

The petition seeks quashing of the charge-sheet dated 6.10.2019 and summoning order dated 22.11.2019 passed in the Case No. 1867 of 2019 'State vs. Mohd. Salman Siddiqui and others' on the basis of the compromise.

Learned counsel for the parties submit that the petitioners and respondent no.2 have amicably settled their dispute outside the court by way of compromise, copy of which is on record.

Further it has been submitted by learned counsel for the petitioners that in compliance of order passed by this Court dated 24.9.2021 the compromise has been verified by the Senior Registrar of this Court.

Learned counsel for respondent no.2 concedes the argument made by learned counsel for the petitioners.

Learned counsel for the parties submits that in view of the judgments of Hon'ble Apex Court in B. S. Joshi and others versus State of Haryana and another :(2003) 4 SCC 675, Nikhil Merchant versus C.B.I. and another : (2008) 9 SCC 677, Manoj Sharma versus State and others : (2008) 16 SCC 1, Gian Singh versus State of Punjab: (2010) 15 SCC 118 and Narinder Singh and others versus State of Punjab and another: (2014) 6 SCC 466, the proceedings pending before learned trial court are liable to be quashed.

In view of the fact that the parties have settled their dispute outside the Court by way of compromise and from perusal of the record it appears that the compromise has been verified by the Senior Registrar of this Court and the verification report dated 27.9.2021 is on record as well as law laid down by the Hon'ble Supreme Court of India in the cases (supra), the present petition is allowed and the criminal proceedings (supra) are hereby quashed.

Order Date :- 6.5.2022

Madhu