Ravi Shankar @ Ravishankar Singh ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3581 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2882 of 2022
 

 
Applicant :- Ravi Shankar @ Ravishankar Singh And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. (Home) And Another
 
Counsel for Applicant :- Ramakar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Shri Abhinav Singh, Advocate has filed Vakalatnama on behalf of respondent no.2, which is taken on record.

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

The petition seeks quashing of the charge-sheet dated 26.2.2019 vide Case Crime No.289 of 2018 under Section 498A, 323, 504, 506 I.P.C. and Section 3/4 D.P.Act, Police Station Kotwali Dehat, District Sultanpur and the order of cognizance and summoning order dated 10.4.2019 in Crl. Case No. 670 of 2019 and further proceedings passed in pursuance thereof, in the light of compromise dated 8.2.2022 arrived between the parties.

Learned counsel for the parties submit that the petitioners and respondent no.2 have amicably settled their dispute outside the court vide compromise dated 8.2.2022. The compromise is on record.

Further it has been submitted by learned counsel for the petitioners that in compliance of order passed by this Court dated 18.2.2022 the compromise has been verified by the learned court below.

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 court below and the verification report dated 4.5.2022 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 :- 20.5.2022

Madhu