Neeraj Agarwal And Another vs State Of U.P. And Another
2023 Latest Caselaw 19033 ALL

Citation : 2023 Latest Caselaw 19033 ALL
Judgement Date : 25 July, 2023

Allahabad High Court

Neeraj Agarwal And Another vs State Of U.P. And Another on 25 July, 2023

Bench: Arun Kumar Deshwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:148470
 
Court No. - 93
 

 
Case :- APPLICATION U/S 482 No. - 18698 of 2023
 

 
Applicant :- Neeraj Agarwal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kartikey Singh
 
Counsel for Opposite Party :- G.A.,Sandeep Singh
 

 
Hon'ble Arun Kumar Singh Deshwal,J.

1. Heard Sri Kartikey Singh, learned counsel for applicant and Sri Sandeep Singh, learned counsel for opposite party no. 2.

2. Present applicant is filed to quash the entire proceedings of Case No. 22864 of 2023 (State Vs. Neeraj Agarwal and another) arising out of Case Crime No. 321 of 2022, under Sections 323, 504, 506, 452 IPC, Police Station Jamunapar, District Mathura pending in the court of Judicial Magistrate, Mathura on the ground that both the parties have entered into compromise on 27.3.2023. This Court vide order dated 19.5.2023 directed the learned counsel for applicant to file the compromise before the court concerned which shall verify the same.

3. In pursuance of the order dated 19.5.2023 Judicial Magistrate, Court No. 2, Mathura has verified the compromise by order dated 7.6.2023 and has submitted a report before this Court which is on record. This fact is not denied by counsel for opposite party no. 2 and the offence in the present case does not come into exception laid down by the Apex Court for which direction for compromise cannot be made.

4. Therefore, in view of the law laid down by the Apex Court in the judgment State of M.P. Vs. Laxmi Narayan AIR 2019 SC 1296 and State of M.P. Vs. Dhruv Gurjar AIR 2017 SC 1106, entire proceedings of Case No. 22864 of 2023 (State Vs. Neeraj Agarwal and another) arising out of Case Crime No. 321 of 2022, under Sections 323, 504, 506, 452 IPC, Police Station Jamunapar, District Mathura pending in the court of Judicial Magistrate, Mathura is hereby quashed.

5. With the aforesaid direction present application is allowed.

Order Date :- 25.7.2023

Aiman