Ankur Mishra And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 2733 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 5332 of 2021
 

 
Applicant :- Ankur Mishra And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home. Deptt. Lko And Another
 
Counsel for Applicant :- Sanjeev Kumar Singh,Piyush Shrivastava
 
Counsel for Opposite Party :- G.A.,Vineet Kumar Pandey
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the applicants and learned counsel appearing on behalf of private respondent as also learned A.G.A..

By means of present petition, the petitioners have prayed for quashing the entire criminal proceedings in pursuance of the impugned charge-sheet No.01 of 2020 dated 23.10.2020 as well as cognizance/summoning order dated 6.1.2021 and stay the proceedings of Criminal Case No.833 of 2021 arising out of Case Crime No. 164 of 2019, under Sections 498-A, 323, 506 IPC & Section 3/4 Dowry Prohibition Act, Police Station- Manaknagar, District- Lucknow. of entire proceedings of

Learned counsel for the petitioners submits that the parties have entered into compromise outside the court. In compliance of the order dated 10.3.2022 passed by this Court the compromise has been verified by the trial court in presence of the parties vide report dated 7.4.2022 which is on record.

It is submitted on behalf of the petitioners that the dispute between the petitioners and private respondent 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 counsel for respondent No.2 concedes 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 :- 13.5.2022

kkb/