Phool Chnadra Gupta And 2 Ors vs State Of U.P. And Another
2023 Latest Caselaw 20479 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:155997
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 43871 of 2019
 

 
Applicant :- Phool Chnadra Gupta And 2 Ors
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Virendra Singh Parmar,Hariom Singh
 
Counsel for Opposite Party :- G.A.,Sudhir Kumar Singh Parmar
 

 
Hon'ble Neeraj Tiwari,J.

1. Heard Sri V.S. Parmar, learned counsel for the applicants, learned AGA for the State and Sri Prashant Singh, Advocate holding brief of Sri S.K.S. Parmar, learned counsel for the opposite party No.2.

2. The present 482 Cr.P.C. application has been filed to quash the charge sheet dated 08.12.2016 along with cognizance order dated 12.03.2018 in Case No. 230 of 2018 (State vs. Phool Chandra Gupta and others) as well as entire proceeding of Case No. 230 of 2018 arising out of Case Crime No. 256 of 2016, under Sections 323, 504, 506, 336 IPC, P.S. Sarayinayat, District Allahabad, pending in the Court of Additional Chief Judicial Magistrate, Court No. 9, Allahabad.

3. Learned counsel for applicants submitted that parties have entered into compromise and a joint affidavit has also been filed before the this Court with swearing of applicant No. 2-Prabhakar Sahu and opposite party No. 2-Abhayraj Bind having the signatures of Sri V.S. Parmar and Sri S.K.S. Parmar, learned counsels appearing for both sides. Therefore, in the light of compromise, proceedings of the aforesaid case may be quashed.

4. Learned counsel appearing for the opposite party no.2 has not disputed the aforesaid facts and also submitted that in case aforesaid proceeding is quashed, he would have no objection.

5. In view of above, the applicants and opposite party no. 2 do not want to pursue the case any further as stated by them. The matter has been mutually settled between the parties, therefore, no useful purpose would be served in proceeding with the matter further.

6. Thus in view of the well settled principle of law as laid down by the Hon'ble Apex Court reported in 2003(4) SCC 675 (B.S. Joshi) Vs. State of Haryana) as well as the judgement of the Apex Court reported in J.T. 2008(() SC 192 (Nikhil Merchant Vs. Central Burea of Investigation and another), as well as judgment of the Apex Court reported in (2012) 10 SCC 303 (Gian Singh Vs. Stated of Punjab) and reported in (2014) Supreme Today 642 (Narinder Singh & others Vs. State of Punjab and another), the proceedings of the aforesaid case is hereby quashed.

7. The present application is, accordingly allowed. No order as to costs.

Order Date :- 3.8.2023

Sartaj