Allahabad High Court
Deepak Chauhan And Another vs State Of U.P. Thru. Prin. Secy. ... on 6 February, 2023
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 14
Case :- APPLICATION U/S 482 No. - 7461 of 2022
Applicant :- Deepak Chauhan And Another
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Counsel for Applicant :- Mohammad Alishah Faruqi,Mohd Asad Rizvi
Counsel for Opposite Party :- G.A.,Suresh Chandra Shukla
Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for petitioners, learned A.G.A. for the State and perused the material available on record.
By means of this petition under Section 482 Cr.P.C., the petitioners have prayed following reliefs:-
"Wherefore, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to set aside entire proceedings of Complaint Case No. 89 of 2017, under Section 323 IPC and Section 3 (1) (Da) (Dha) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 Police Station Ghazipur, District Lucknow pending in the court of learned Special Judge (Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989) on the basis of compromise deed dated 14.07.2022."
At the very outset, learned counsel for petitioners has submitted that the dispute between the parties has been amicably settled and the parties have entered into a compromise (by means of compromise deed dated 14.07.2022), which has been verified by the court below on 16.11.2022 in compliance of order passed by this Court on 13.02.2020 in Case:- U/s 482/378/407 No. 918 of 2020.
Learned counsel for opposite party no. 2 does not dispute the correctness of the submission made by learned counsel for petitioners or the correctness of the documents relied upon by him. He submits that opposite party no. 2 has no objection, if the proceedings in the aforesaid are quashed.
Learned counsel for petitioners in support of his contention has placed reliance on the judgments of Hon'ble Apex Court in the case of Narinder Singh Vs. State of Punjab reported in (2014) 6 SCC 466, Yogendra Yadav Vs. State of Jharkhand reported in (2014) 9 SCC 653 and Parbatbhai Aahir Vs. State of Gujarat reported in (2017) 9 SCC 641 and has submitted that the petitioners and opposite party no. 2 have settled through compromise their disputes and as such opposite party no. 2 does not wish to press the aforesaid case against the petitioners. Opposite party no. 2 is ready to withdraw the prosecution of the petitioners and in view of the compromise, no fruitful purpose would be served if the prosecution is allowed to go on.
From perusal of the record, it is apparent that the parties have entered in to compromise and have settled their dispute amicably and it is highly doubtful if the ingredients of the offence as alleged are made out.
Considering the facts and circumstances of the case and the submissions advanced by learned counsel for the parties regarding the compromise entered into between the parties. Taking all these factors into consideration cumulatively, the compromise between the parties be accepted and further taking into account the legal position as laid down by the Apex Court in the case of Narinder Singh Vs. State of Punjab (supra), Yogendra Yadav Vs. State of Jharkhand (supra) and Parbatbhai Aahir Vs. State of Gujarat (supra) the entire proceedings of the aforesaid case is hereby quashed.
With the aforesaid observations/directions, the present 482 Cr.P.C. petition stands allowed.
Order Date :- 6.2.2023
Virendra
