Smt. Sadika Begam vs State Of U.P. And Another
2023 Latest Caselaw 18035 ALL

Citation : 2023 Latest Caselaw 18035 ALL
Judgement Date : 18 July, 2023

Allahabad High Court

Smt. Sadika Begam vs State Of U.P. And Another on 18 July, 2023

Bench: Neeraj Tiwari





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:142938
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 19478 of 2023
 

 
Applicant :- Smt. Sadika Begam
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Zaid Arshad
 
Counsel for Opposite Party :- G.A.,Meraj Ahmad Khan
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and Sri Meraj Ahmad Khan, learned counsel for the opposite party No. 2.

The present 482 Cr.P.C. application has been filed to quash the charge sheet dated as well as entire proceedings of Case No. 777 of 2018, arising out of Case Crime No. 105 of 2018 under Sections- 419, 420, 467, 468, 471 I.P.C., Police Station- George Town, District- Allahabad.

Learned counsel for the applicant submitted that parties have entered into compromise on 27.04.2023, therefore, in light of compromise entered between the parties, criminal proceedings against the applicant may be quashed.

Learned counsel for the opposite party No. 2 has filed short counter affidavit in which he has not objected the aforesaid fact and submitted that in case proceedings is quashed, he would have no objection.

In view of the facts and circumstances of the case, the applicant 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.

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.

The present application is, accordingly allowed.

No order as to costs.

Order Date :- 18.7.2023

ADY