Smt Gulshan vs State Of U.P. And Another
2023 Latest Caselaw 3451 ALL

Citation : 2023 Latest Caselaw 3451 ALL
Judgement Date : 2 February, 2023

Allahabad High Court

Smt Gulshan vs State Of U.P. And Another on 2 February, 2023

Bench: Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 39041 of 2022
 

 
Applicant :- Smt Gulshan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Mr. Ajay Kumar Srivastava, learned counsel for the applicant and learned Additional Government Advocate for the State.

This 482 Cr.P.C. application has been filed with a prayer to quash the entire proceedings including the summoning order dated 25.3.2021 passed by learned Additional Chief Judicial Magistrate, Court No.1, Rampur arising out of Complaint Case No.2805 of 2019, under Section 138 of N.I. Act, Police Station Kotwali, District Rampur.

Learned counsel for the applicant submits that the applicant is ready to settle the dispute with opposite party no.2 in the light of the judgment of the Apex Court in the case of Damodar S. Prabhu vs. Sayed Babalal H, 2010 (5) SCC 663.

Considering the facts and circumstances of the case, it is hereby directed that in case the applicant appears before the Court below and move an appropriate application to compromise the matter, the same shall be considered and disposed of by the Court below, expeditiously, keeping in view the law laid down by the Apex Court in the case of Damodar S. Prabhu (supra).

With the aforesaid observations, the application is disposed of.

Order Date :- 2.2.2023

Ajeet