Allahabad High Court
Vikas Singh And 2 Others vs State Of U.P. And 2 Others on 26 April, 2023
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD
Court No. - 68
Case :- APPLICATION U/S 482 No. - 4040 of 2022
Applicant :- Vikas Singh And 2 Others
Opposite Party :- State Of U.P. And 2 Others
Counsel for Applicant :- Vikas Singh
Counsel for Opposite Party :- G.A.,Vikas Mani Srivastava
Hon'ble Mrs. Manju Rani Chauhan,J.
1. Heard Mr. Vikas Singh, learned counsel for the applicants, Mr. Vikas Mani Srivastava, learned counsel for the opposite party nos.2 & 3 and Mr. Akhilesh Kumar Srivastava, learned A.G.A. for the State and perused the record.
2. On 21.02.2022, the following order was passed:-
"आवेदकगण की ओर से धारा 482 दं०प्र०सं० के अन्तर्गत यह आवेदन पत्र, परिवाद वाद सं० 211 सन 2015, अन्तर्गत धारा 498 ए, 323, 504, 506 भा०दं०वि० एवं 3 /4 दहेज प्रतिषेध अधिनियम, थाना कोतवाली सिटी, जिला फतेहपुर, जो सिविल जज, जहू०डि०,/ एफ०टी०सी० / आफेन्स रिलेटिंग अगेन्स्ट वोमेन, फतेहपुर के न्यायालय में लम्बित है, के विरूद्ध दायर किया गया है।
आवेदकगण के विद्वान अधिवक्ता, विपक्षी सं०2 एवं 3 के विद्वान अधिवक्ता एवं विद्वान अपर शासकीय अधिवक्ता को सुना तथा पत्रावली का परिशीलन किया।
आवेदकगण के विद्वान अधिवक्ता का कथन है कि पक्षकारों के मध्य आपस में सुलह-समझौता हो गया है, जिसे व संबंधित अवर न्यायालय में दाखिल कर देंगे।
विपक्षी सं०2 एवं 3 के विद्वान अधिवक्ता ने उनके कथनों का समर्थन किया।
पक्षकारों को निर्देशित किया जाता है कि वे इस आदेश की प्रतिलिपि के साथ संबंधित अवर न्यायालय में उपस्थित होकर अपने मध्य हुए सुलह-समझौते को सत्यापित करने हेतु आवेदन पत्र प्रस्तुत करके, न्यायालय द्वारा समझौते के सत्यापन के तिथि की जानकारी प्राप्त करें। उनके द्वारा ऐसा करने पर संबंधित अवर न्यायालय द्वारा समझौते को सत्यापित करने के लिए कोई तिथि नियत की जाय, तथा पक्षकारों के उपस्थित होने पर सुलह-समझौता को उनके द्वारा दो माह के अन्दर सत्यापित किया जाय। सुलह-समझौता सत्यापित करने के बाद संबंधित अवर न्यायालय द्वारा उसे अपनी आख्या के साथ इस न्यायालय को प्रेषित किया जाय।
इस वाद को दो माह बाद उपयुक्त न्यायपीठ के समक्ष सूचीबद्ध किया जाय। नियत तिथि तक आवेदकगण के विरूद्ध उपरोक्त वाद में कोई प्रपीड़क कार्यवाही नहीं की जाएगी।"
3. In compliance of the aforesaid order, report from Civil Judge (J.D.)/F.T.C., Crime Against Women, Fatehpur, is kept on record as is evident from office report dated 25.04.2023. A letter of Civil Judge (J.D.)/F.T.C., Crime Against Women, Fatehpur, dated 17.03.2023 has been placed on record along with compromise deed as well as order dated 16.03.2023 vide which compromise has been verified by the Court below in presence of the parties along with their respective counsels.
4. Learned counsel for the parties submit that in view of the aforesaid compromise being verified by the Court concerned, the entire proceedings of the aforesaid case may be quashed by this Court.
5. Learned A.G.A. for the State as well as learned counsel for the opposite party no.2 also affirms that the parties have entered into compromise, they has no objection if the proceedings of the aforesaid case are quashed.
6. This Court is not unmindful of the following judgements of the Apex Court:
1. B.S. Joshi and others Vs. State of Haryana and Another; (2003)4 SCC 675;
2. Nikhil Merchant Vs. Central Bureau of Investigation; (2008) 9 SCC 677;
3. Manoj Sharma Vs. State and Others; (2008) 16 SCC 1;
4. Gian Singh Vs. State of Punjab; (2012); 10 SCC 303; and
5. Narindra Singh and others Vs. State of Punjab; ( 2014) 6 SCC 466,
7. In the aforesaid judgments, the Apex Court has categorically held that compromise can be made between the parties even in respect of certain cognizable and non compoundable offences.
8. Reference may also be made to the decision given by this Court in Shaifullah and Others Vs. State of U.P. & Another; 2013 (83) ACC 278 and Pramod & Another Vs. State of U.P. & Another (Application U/S 482 No.12174 of 2020, decided on 23rd February, 2021) in which the law expounded by the Apex court in the aforesaid cases has been explained in detail.
9. Considering the facts and circumstances of the case, as noted herein above, and also the submissions made by counsel for the parties, the court is of the considered opinion that no useful purpose would be served by prolonging the proceedings of the above mentioned criminal case as the parties have already settled their dispute.
10. Accordingly, the entire proceedings of Complaint Case No.211 of 2015 (Smt. Gaya Bai Vs. Vikas Singh and others), under Sections 498-A, 323, 504, 506 I.P.C. & Section 3/4 D.P. Act, PS - Kotwali Nagar, District -Fatehpur, pending before Civil Judge (J.D.)/F.T.C., Crime Against Women, Fatehpur, on the basis of compromise, are hereby quashed.
11. The application is, accordingly, allowed.
Order Date :- 26.4.2023
Rahul.
